Anant Ram Negi vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 1512 HP

         HON'BLE HIGH COURT OF HIMACHAL PRADESH
                     AT SHIMLA
                              CWP No. 4840 of 2020
                              Decided on: 02.03.2021




                                                                          .

    Anant Ram Negi                ...Petitioner.

                                     Versus





    State of Himachal Pradesh & others  ....Respondents.
    .......................................................................................
    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.




    Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No.

    For the petitioner.          :    Mr. Y.P. Sood, Advocate.

    For the respondents :             Mr. Rajinder Dogra, Senior Additional
                                      Advocate General with Mr. Ranjan
                                      Sharma, Mr. Anil Jaswal, Additional


                                      Advocates General, Mr. R.P. Singh, Mr.
                                      Amit Dhumal and Mr. Narender Thakur,
                                      Deputy Advocates General, for the




                                      respondents/State.





    Tarlok Singh Chauhan, Judge (Oral)

It appears that the instant petition was filed when

the elections to the Gram Panchayat were not held. Now that

the elections have already been held, the only direction that can

be issued to the respondents is to consider and decide the

recommendation made by the Deputy Commissioner in its

communication dated 6.9.2005 (Annexure P­1).

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

2. Consequently, without going into the merits of the

case, the present petition is disposed of with a direction to the

.

respondents to consider and decide the aforesaid

recommendation within a period of four weeks from today.

3. With the aforesaid observations/directions the

instant writ petition stands disposed of, so also pending

miscellaneous application, if any. The parties are left to bear

their own costs. r (Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua),

Judge

March 2nd , 2021

(rohit)