State of Punjab &
Ors. Vs. Santosh Kumar [2008] INSC 1559 (15 September 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.5656 OF 2008 (Arising out of S.L.P. (C) No.15866
of 2007) State of Punjab & Ors. ...Appellant(s) Versus Santosh Kumar
...Respondent(s) O R D E R Leave granted.
Heard learned counsel
for the parties.
The High Court of
Punjab and Haryana, having recorded a finding that it had no territorial
jurisdiction, was not justified in making any observation in relation to the
merit of the matter. Accordingly, the impugned order is set aside and the writ
petition filed by the respondent before the High Court of Punjab and Haryana is
dismissed on the ground of lack of territorial jurisdiction.
We may, however,
observe that this order shall not preclude the respondent from moving the
appropriate High Court for redressal of his grievances.
The civil appeal is,
accordingly, disposed of.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
September
15, 2008.
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