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Judgment
7 paragraphs · 136 wordsHarpreet Singh Brar, J
CM-15875-CWP-2025
This application has been filed under Section 151 of the Code of Civil Procedure, 1908 seeking withdrawal of the main petition, which is fixed for hearing on 19.01.2026.
In view of the averments made in the application, same is allowed. Date of hearing is preponed from 19.01.2026 to today. The main petition is taken on board for final disposal today itself.
CWP-21840-2024
Instant civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI seeking quashing of the order dated 27.08.2024 (Annexure P-1), vide which the petitioner was transferred from the office of District Town Planner (B&R), Barnala to the office of District Town Planner (B&R), SBS Nagar.
Dismissed as withdrawn, as prayed for.