COPC/76/2021
2021 Latest Caselaw 2765 HP

COPC No. 76 of 2021

27.4.2021 Present: Mr. Pradeep K. Sharma, Advocate, for the petitioner.

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Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Sudhir Bhatanagar and Mr. Arvind Sharma, Additional Advocates General, for the respondents.

THROUGH VIDEO-CONFERENCING

Learned Additional Advocate General, while placing on

record communication dated 23.4.2021, received from the

office of Superintending Engineer, HPPWD, 10th Circle,

Bilaspur, contends that pursuant to judgment dated

24.8.2020 passed by Hon'ble Division Bench of this Court in

CWP No. 4314 of 2019, demarcation of the land in question

stands carried out, but since some time is required to

prepare the site plan, matter may be adjourned. Prayer

allowed as not opposed.

List on 24.5.2021, on or before which date,

respondents shall place the factum with regard to aforesaid

compliance on record, by way of an affidavit.

(Sandeep Sharma) Judge

April 27, 2021 (vikrant)