Serving As A Beldar Under vs The State Of H.P
2021 Latest Caselaw 3929 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   ON THE 13th DAY OF AUGUST, 2021
                                  BEFORE




                                                                    .
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                 EXECUTION PETITION NO. 133 OF 2021
Between:-





     TILAK RAM
     SON OF SH. DAYALU RAM,
     RESIDENT OF VILLAGE BAGAN,
     P.O. BARAI, TEHSIL KULLU,
     DISTT. KULLU, H.P. PRESENTLY





     SERVING AS A BELDAR UNDER
     MUNICIPAL COUNCIL, KULLU,
     DISTT. KULLU, H.P.
                                                                 ....PETITIONER

(BY SH. A.K. GUPTA, ADVOCATE)

                                    AND

1.    THE STATE OF H.P.
      THROUGH THE
      PRINCIPAL SECRETARY


      (LOCAL SELF GOVERNMENT)
      WITH HEADQUARTERS AT
      SHIMLA, H.P.




2.    THE DIRECTOR OF
      LOCAL SELF GOVERNMENT
      (URBAN BODIES)





      WITH HEADQUARTERS AT
      SHIMLA, H.P.





3.    THE MUNICIPAL COUNCIL
      KULLU, THROUGH ITS
      EXECUTIVE OFFICER WITH
      HEADQUARTERS AT KULLU
      DISTT. KULLU, H.P.

                                                              ..RESPONDENTS

      (MR. R.S. DOGRA, SR. ADDITIONAL
       ADVOCATE GENERAL WITH
       MR. HEMANSHU MISRA, ADDITIONAL
       ADVOCATE GENERAL FOR R-1 & R-2
       AND MR. NAVEEN K. BHARDWAJ,
       ADVOCATE FOR R-3)
____________________________________________________________________________




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                                         2




      This petition coming on for orders this day, Hon'ble Mr. Justice

Satyen Vaidya, passed the following:




                                                                   .
                                  ORDER

Learned counsel for the petitioner states that the judgment has been

complied with as the respondents have passed the consideration order. She,

however, seeks liberty to challenge the order so passed by the respondents

and to withdraw the present petition. Being so, the petition is dismissed as

withdrawn with liberty as prayed for.

August 13, 2021
    (naveen)              r             to           ( Satyen Vaidya )
                                                           Judge