Chaman Rakesh Azta vs District Magistrate & Ors
2021 Latest Caselaw 2208 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 3786 of 2019 Decided on: 17.03.2021

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Chaman Rakesh Azta ..... Petitioner Versus District Magistrate & ors. ......Respondents

_______________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting? No. _______________________________________________________________ For the petitioner: Mr. Sumeet Raj Sharma and Ms. Anu Tuli Azta, Advocates.

For the respondents: Mr. Ashok Sharma, Advocate

General with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. AGs, Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy. AGs, for respondent

No. 1.

Mr. Satyen Vaidya, Sr. Advocate with Mr. Nitin Mishra, Advocate,

for respondent No. 2.

Ms. Suman Thakur, Advocate, for respondent No. 3.

Mr. Ravi Tanta, Advocate, for auction purchaser.

Tarlok Singh Chauhan, Judge(oral)

Learned counsel for the petitioner seeks

permission of this Court to withdraw the instant petition, with

liberty to approach the competent authority. The prayer

being innocuous, is allowed. Accordingly, the instant petition

is disposed of, as withdrawn, with liberty, as aforesaid.

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

2. However, it is made clear that in case the

petitioner approaches the competent authority within a

period of two weeks' from today, then, time spent in

.

pursuing the instant lis shall not come in his way, while

calculating the period of limitation.

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

disposed of.

Copy dasti.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge

March 17, 2021 (raman/virender)