________________________________________________________ vs Rup Lal And Others
2021 Latest Caselaw 800 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CMPMO No.28 of 2021

.

Decided on: 3rd February, 2021

________________________________________________________ Madan Lal and others ....Petitioners

Versus

Rup Lal and others ....Respondents ________________________________________________________ Coram

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. 1 Whether approved for reporting? ________________________________________________________ For the petitioners: Mr. V.S. Rathour, Advocate. For the respondents:

r Mr. Rajinder Dogra, Sr. Addl. AG with Mr. Vikrant Chandel, Dy. AG, for

respondents No.4 to 6.

Through Video Conferencing

Anoop Chitkara, Vacation Judge (oral)

Learned Additional Advocate General submits

that given the limited prayer of the petitioners at this

stage that they would be contended if the proceedings

pending before the Assistant Collector 1st Grade,

Ghumarwin, District Bilaspur, are decided within a time

bound manner, then this petition can be disposed of in

the aforesaid terms.

2. Given above, this petition is closed with a

1 Whether reporters of Local Papers may be allowed to see the judgment?

direction to the Assistant Collector 1st Grade,

Ghumarwin, District Bilaspur, to decide the proceedings

.

pending before him on or before 30th April, 2021.

Pending miscellaneous application(s), if any, also stand

disposed of. Liberty reserved.

(Anoop Chitkara) Vacation Judge 3rd February, 2021 (sanjeev/raman)