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Judgment
D. N. Patel, CJ
Proceedings in the matter have been conducted through video conferencing.
CM APPL. 682/2021 (exemption)
Allowed, subject to all just exceptions.
The application is disposed of.
LPA 9/2021
The appellant (original petitioner) has preferred the present appeal being aggrieved by an order dated 03.11.2020 in W.P.(C) 5482/2020 (Annexure-
1 to the memo of this appeal).
Having heard the learned counsel for the parties and looking to the facts and circumstances of the case, it is evident that C.M. Application
No.27760/2020 was preferred by the appellant (original petitioner) for fixing an early date of hearing of W.P.(C) 5482/2020.
Learned Single Judge was pleased to pass the following order in W.P.(C) 5482/2020 on 03.11.2020:
“CM APPL. 27761/2020 (Exemption)
Allowed subject to all just exceptions. The application stands disposed-off.
CM APPL. 27760/2020 (early hearing)
No grounds for early hearing are made out. The application is accordingly dismissed.
List on 16.03.2021, the date already fixed.
The order be uploaded on the website forthwith.â€
In view of the aforesaid order passed by the learned Single Judge, no rights and liabilities of the parties have been decided by the learned Single
Judge. Hence, we see no reason to interfere with the impugned order whereby an application for early hearing has been dismissed. This is moreso as
the hearing of the writ petition being W.P.(C) 5482/2020 is now fixed for 16.03.2021. The appellant herein can ventilate all his grievances, including
the alleged illegal locking of the iron-gate in the concerned colony located in Road No.27, East Punjabi Bagh before the learned Single Judge on
16.03.2021.
In these circumstances, we see no reason to entertain the present appeal and the same is accordingly dismissed.