Date Of Decision: 2.8.202 vs Sh. U.P.Singh And Others
2021 Latest Caselaw 3347 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH,
                             SHIMLA




                                                                                     .
                                                                      COPC No.146 of 2020





                                                              Date of Decision: 2.8.2021
    ______________________________________________________________________
    Shri Shadi Lal                                                                      ...Petitioner





                                         Versus

    Sh. U.P.Singh and others                                                ..... Respondents





    ______________________________________________________________________
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
                             r                          1



    For the Petitioner                    : Ms. Nisha Sankhyan, Advocate.

    For the Respondents: Mr. Sudhir Bhatnagar and Mr. Desh Raj
                         Thakur, Additional Advocate Generals with
                         Mr. Narender Thakur, Deputy Advocate
                         General, for respondents No.1 to 3.



                                          Mr.    Y.W.Chauhan,                       Advocate,           for
                                          respondents No. 4 to 6.




                 Through video-conferencing
    Sandeep Sharma, Judge (oral):

Mr. Y.W.Chauhan, learned counsel representing

respondents No.4 to 6 while inviting attention of this Court to the

reply filed on behalf of respondent No.5, states that judgment

dated 11.6.2019, passed by Division Bench of this Court in CWP

No.782 of 2019 stands duly complied with. Perusal of order dated

Whether the reporters of the local papers may be allowed to see the judgment?

18.11.2020, issued by Additional Commissioner, Colonization,

Bikaner (Annexure CR/5-A), clearly reveals that pursuant to

aforesaid direction issued by this Court land free from all

.

encumbrances from the pool meant for Pong Oustees stands

allotted to the petitioner. Since, land stands allotted to the

petitioner on the basis of eligible certificate, issued by Deputy

Commissioner, R&R, Raja Ka Talab, Kangra, District Kangra, H.P.,

nothing remains to be adjudicated in the present petition.

2. Consequently, in view of the above, this Court sees no

reason to keep the present petition alive and as such, same is

accordingly disposed of. Notices issued to the respondents are

hereby discharged accordingly.

(Sandeep Sharma),

Judge 2nd August, 2021 (shankar)