Between vs State Of Himachal Pradesh
2021 Latest Caselaw 3818 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 10TH DAY OF AUGUST 2021
                             BEFORE
         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN




                                                     .
                                &





             HON'BLE MR. JUSTICE SATYEN VAIDYA





              CIVIL WRIT PETITION No. 1745 of 2021

      Between:-
      SUJEET SHARMA





      S/O SH. CHAJJU RAM,
      V.P.O. PRAGPUR TEHSIL DEHRA
      DISTRICT KANGRA, H.P.                         ......PETITIONER

      (BY SH. ANUP RATTAN, ADVOCATE)


      AND

    1. STATE OF HIMACHAL PRADESH,
       THROUGH SECRETARY (REVENUE) TO


       THE GOVERNMENT OF HIMACHAL
       PRADESH, SHIMLA-2.
    2. DY. COMMISSIONER,




       KANGRA AT DHARAMSHALA,
       DISTRICT KANGRA, H.P.





    3. TEHSILDAR, RAKKAR, TEHSIL
       RAKKAR, DISTRICT KANGRA





       H.P.
                                               ......RESPONDENTS

      (MR. RAJENDER DOGRA, SR. ADDITIONAL ADVOCATE
      GENERAL, WITH MR. SHIV PAL MANHANS, MR.
      HEMANSHU    MISRA,  ADDL.   A.GS.,  AND  MR.
      BHUPINDER   THAKUR,    DY.   A.G., FOR   THE
      RESPONDENTS)




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           This     petition   coming     on       for     orders        this      day,
    Hon'ble Mr. JUSTICE TARLOK SINGH CHAUHAN, delivered the
    following:




                                                                .
                                 JUDGMENT

Learned counsel for the petitioner on instructions

states that he does not intend to press the instant petition as

the petitioner has been suitably adjusted. His statement is

taken on record.

2.

In view of the above, the instant petition is

disposed of, as not pressed, so also the pending applications,

if any.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya)

Judge August 10, 2021

(tarun)