Hitesh Thakur vs State Of H.P. And Ors
2021 Latest Caselaw 59 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                    CWP No. 5172 of 2020
                                                    Date of Decision: 01.01.2021




                                                                                         .
           Hitesh Thakur                                               .....Petitioner
                                             Versus





           State of H.P. and ors.                                      ......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. Vinay Sharma, Advocate.





           For the respondents:              Mr. J.S. Guleria, Dy. AG.

                                             (Through video conference)


           Sureshwar Thakur, Judge (oral)

A perusal of strived instructions, purveyed to this Court, by

the learned Deputy Advocate General, discloses that, the petitioner, shall

be relieved immediately, after conclusion of the ensuing elections, of,

Gram Panchayats concerned. Consequently, therethrough, the relief,

espoused in the extant writ petition, becomes granted, and thereupon,

the writ petition, becomes infructuous and is disposed of, as such.

However, the respondents concerned, are directed to, positively ensure

the relieving of the writ petitioner, on 31st January, 2021, from the station

concerned. All pending applications are disposed of.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 1st January, 2021. Judge (CS/raman)

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