Inderjeet Singh vs Coram
2021 Latest Caselaw 1104 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        CWP No. 880 of 2021
                                        Date of Decision 18th February, 2021





    ________________________________________________________

    Inderjeet Singh                                              ...Petitioner

                                                   Versus

    State of HP & others

    Coram
                          r                to                        ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. S.D. Vasudeva, Advocate,

through Video Conferencing.

For the Respondents: Mr. Dinesh Thakur, Additional Advocate General, for respondents

No. 1 to 6, through Video Conferencing.

__________________________________________________________________ Vivek Singh Thakur, J.

CMP No. 1517 of 2021

Allowed and disposed of.

CWP No. 880 of 2021

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General, appears and waives service of notice on

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

behalf of respondents No. 1 to 6 and seeks time to have

instructions.

.

2 Present petition has been preferred seeking direction

to respondents No. 3 to 6 to conduct the demarcation of land of

petitioner comprised in Khata Khatauni No. 12/12 and 13/13 and

Khata Khatauni No. 46/52 situated at Mauza Jangal Bhalavag,

Pargna Jai Village Bhalog, Sub Tehsil Junga, District Shimla HP

under the personal supervision of respondent No. 2 Deputy

Commissioner, Shimla on the ground that said respondents are

not taking action to demarcate his land despite the fact that

petitioner has been applying for demarcation of his land since

July, 2018 by submitting applications to Tehsildar/Naib-Tehsildar,

Junga, Sub Divisional Officer(Civil) Shimla (Rural) and Deputy

Commissioner, Shimla. To substantiate his plea, petitioner has

placed on record the copy of representations as Annexures P-3 to

P-10, P-13, P-14, P-16, P-17 and P-18.

3 It is the case of petitioner that in response to

communication dated 24th October, 2019, Annexure P-15, issued

by office of Naib Tehsildar, Junga petitioner has also submitted

requisite documents along with application dated 25.7.2020

Annexure P-18 and he has also submitted another application in

September 2020 Annexure P-19 to Naib Tehsildar for conducting

the demarcation of his land, but, despite that, till date

demarcation of land of petitioner has not been conducted.

.

4 In view the nature of order proposed to be passed, no

reply or instructions are necessary to be called for from

appearing respondents and also no notice is required to be

issued to respondents No. 7 and 8 as no prayer has been made

against them in the main petition.

5 In view of facts and circumstances, detailed in

petition supported by documents, present petition is disposed of

with direction to respondents No. 2 to 4 to ensure the

demarcation of land of petitioner as early as possible preferably

on or before 30th April, 2021. Liberty is also granted to

petitioner as well as appearing respondents to approach this

Court in case of any difficulty in complying with order/direction

passed in this petition. Pending miscellaneous application (s) also

stands disposed of.

    February 18, 2021                    (Vivek Singh Thakur)
    (ms)                                        Judge