Municipal Council Paonta Sahib vs Unknown
2021 Latest Caselaw 3973 HP

                                    1




          IN THE HIGH COURT OF HIMACHAL PRADESH AT
                           SHIMLA
                  ON THE 17th DAY OF AUGUST, 2021




                                                           .

                                BEFORE
           HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
    CIVIL ORIGINAL PETITION CONTEMPT (TRIBUNAL) NO.759





                          OF 2020
    Between:-
    SH.ISHWAR DASS
    SON OF SH. KISHORI LAL,





    RESIDENT OF WARD NO.7,
    PAONTA SAHIB, P.O. PAONTA SAHIB,
    DISTRICT SIRMOUR, H.P.
    EX. CLASS IV EMPLOYEE IN

    MUNICIPAL COUNCIL PAONTA SAHIB,
    DISTRICT SIRMOUR, H.P.

                                                       ....PETITIONER
    (BY MS.BABITA CHAUHAN, ADVOCATE,
    VICE SH.A.K. GUPTA, ADVOCATE)



        AND

    SH. R.K. GAUTAM,




    DIRECTOR, LOCAL SELF
    GOVERNMENT WITH





    HEADQUARTERS AT SHIMLA, H.P.
                                                     ....RESPONDENT

    (BY SH.DINESH THAKUR, ADDITIONAL





     ADVOCATE GENERAL)


                This petition coming on for orders this day, the Court
    passed the following:
                                 ORDER

Reply stands filed on behalf of the respondent,

wherein it is stated that judgment passed by this Court, based

upon which petition of the petitioner was disposed of vide order

dated 29.08.2018 for violation whereof present contempt

petition has been filed, stands set aside by the Supreme Court in

MA NOS.2148-2149/2019 in SLP (C) NOS. 20653-20654/2019,

.

titled as The State of Himachal Pradesh & Another vs. Ramesh &

Another, and has been remitted to this High Court for

reconsideration.

2. Faced with aforesaid situation, I am of the considered

opinion that nothing survives to be adjudicated in the present

petition. Therefore, present proceedings are closed and petition

is disposed of with liberty to the petitioner to take appropriate

steps for redressal of his grievances, if any survive.

3. Pending application(s), if any, also stand disposed of.

(Vivek Singh Thakur),

Judge.

August 17, 2021 (Purohit)