Jitender Kumar vs State Of H.P. & Others
2021 Latest Caselaw 313 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH
                          SHIMLA
                               CWP No. 184 of 2021




                                                                                .
                                                  Decided on 6.1.2021





    Jitender Kumar                                                   ....Petitioner

                                         Versus





    State of H.P. & others                                              ...Respondents.

    Coram:





    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge

    Whether approved for reporting?1

    For the petitioner:                           Mr. Sunil Chauhan, Advocate.

    For the respondents:                          Mr. Hemant Vaid Addl. A.G. with
                                                  Mr. Vikrant Chandel Dy. A.G. for



                                                  respondents No. 1 and 2.

                                                  Mr.   Vinod      Kumar    Thakur,




                                                  Advocate, for respondents No. 3 to
                                                  5.





    Sureshwar Thakur, J. (oral)

The instant writ petition is disposed of with, a,

direction to the petitioner, to, make a representation, in

accordance with law, before the authority concerned, and, the

latter is directed to, upon, such a representation being made,

by the writ petitioner, make, a decision thereon, within three

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

weeks thereafter. The respondent concerned is also directed to

bear in mind the factum of, the, ongoing pandemic in

.

contemporaneity, vis­a­vis, the schedule drawn, and, as,

appertaining to ten years felling program hence befalling the

beat concerned, and thereafter, they are further directed to

consider, hence the meteings, of, the requisite extension(s) of

time, for the relevant purpose, to all concerned, besides, they

also directed to also consider the processing, of, the apposite

documents, as, become already preferred therebefore by the

petitioner. All pending applications, if any also stand disposed

of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 6 January, 2021 th Judge (kck)