Amar Chand vs Unknown
2021 Latest Caselaw 3950 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

             ON THE 16th DAY OF AUGUST 2021




                                                      .

                         BEFORE
         HON'BLE MR. JUSTICE RAVI MALIMATH,
                   ACTING CHIEF JUSTICE





                           &
       HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





        LETTERS PATENT APPEAL No. 202 of 2011

       Between:-


       AMAR CHAND
       SON OF SHRI HET RAM
       RESIDENT OF VILLAGE KANGAR
       PO RAJWARI TEHSIL SADAR
       DISTRICT MANDI HP



                                .....APPELLANT

      (BY SH. ARSH RATTAN, ADVOCATE)




       AND





1.     STATE OF HIMACHAL PRADESH
       THROUGH SECRETARY REVENUE
       GOVERNMENT OF HIMACHAL





       PRADESH SHIMLA HP

2.    COMMISSIONER REVENUE
      HIMACHAL PRADESH
      SHIMLA-2

3.    DEPUTY COMMISSIONER
      MANDI, DISTRICT MANDI HP
                                                .....RESPONDENTS

      (SHRI ASHOK SHARMA,
       ADVOCATE GENERAL WITH
       SHRI RANJAN SHARMA,




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                                           2




       SHRI VIKAS RATHORE,
       SMT. RITTA GOSWAMI,
       ADDL. ADVOCATES GENERAL




                                                                  .
       AND SMT. SEEMA SHARMA,





       DY. ADVOCATE GENERAL)
_______________________________________________________





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

    Justice Ravi Malimath, passed the following:

                               JUDGMENT

Learned counsel for the appellant submits that the

appellant passed away in the year 2017. No steps have been taken.

Hence, the appeal is dismissed as having been abated.

( Ravi Malimath )

Acting Chief Justice

( Jyotsna Rewal Dua ) Judge

16th August, 2021, (vs/rohit)