Surinder Singh Thakur vs Secretary (Rural Development) ...
2021 Latest Caselaw 1389 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   Execution Petition No.3 of 2021.




                                                                        .

                                   Date of decision: 26.02.2021.


    Surinder Singh Thakur                                        .....Petitioner.





                                   Versus
    Secretary (Rural Development) and
    others




                                                              .....Respondents.

    Coram               r
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No
    For the Petitioner              :     Mr. Arsh Rattan, Advocate.



    For the Respondents:                   Mr. Ashok Sharma, Advocate
                                           General    with   Mr.   Vinod
                                           Thakur, Mr. Vikas Rathore,




                                           Mr.   Shiv    Pal    Manhans,
                                           Additional           Advocate





                                           Generals,    Mr.   Bhupinder
                                           Thakur and Mr. Yudhbir
                                           Singh     Thakur,      Deputy





                                           Advocate     Generals,     for
                                           respondents      No.   1    to
                                           4/State.


    Tarlok Singh Chauhan, Judge (Oral)

This execution petition is clearly misconceived as

there is no substantive direction passed by this Court which

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

can be executed in the instant proceedings. However,

taking into consideration, the allegations set out in this

.

execution petition, it could be a case where proceedings for

contempt can be initiated.

2. Consequently, this execution petition is

dismissed, so also the pending applications, with liberty

reserved to the petitioner to avail of such remedy, as

available to him, under the law.

                   r                    (Tarlok Singh Chauhan)

                                                  Judge


                                            (Jyotsna Rewal Dua)
                                                  Judge



    26th February, 2021.
    (krt)