Amit & Ors vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 602 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 428 of 2021 Date of Decision: 13.01.2021

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    Amit & ors.                                                             ...Petitioners

                                                  Versus





    State of Himachal Pradesh & ors.                                        ..Respondents


    Coram:

The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

Whether approved for reporting?1 No

For the petitioners:

For respondents:

                           r                 to
                                         Mr. Anup Rattan, Advocate.

                                         Mr. Ashok    Sharma, Advocate General

with M/s Ranjan Sharma, Adarsh Sharma, Vinod Thakur and Sanjeev Sood, Additional Advocates General and Mr. Kunal Thakur, Deputy Advocate General,

for respondents No. 1, 2 and 4.

Mr. Ajeet S. Saklani, Advocate, for respondent No. 3 (through video

conference )

Ajay Mohan Goel, Judge(Oral):

Learned Advocate General informs the Court that

the appeal/representation which was filed by the petitioner

against the purported wrong deletion of their names from the

voter list has been rejected by the authority concerned. Order

thereof, he submits, has been handed over to the learned

counsel for the petitioner.

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

2. Mr. Anup Rattan, learned counsel for the petitioner

submits that then he may be permitted to withdraw the present

petition with liberty to file a fresh petition on the causes raised

.

in this petition as well as the fresh cause which has arisen post

decision of the representation.

3. Accordingly, the present petition is permitted to be

withdrawn, with liberty as prayed for. Pending miscellaneous

application(s), if any, also stand disposed of.

Copy Dasti.

(Ajay Mohan Goel), Vacation Judge.

January 13, 2021

(sushma)