Maheshwar Dutt vs State Of H.P. Through The
2022 Latest Caselaw 52 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                  ON THE 3rd DAY OF JANUARY, 2022




                                                       .
                            BEFORE





    THE HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE
    THE HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA, JUDGE





              CIVIL WRIT PETITION NO. 8173 OF 2021
    Between





    MAHESHWAR DUTT S/O LATE SH. DAKHU
    RAM   R/O   VILLAGE   KAYALU,  PO
    DHAROGRA, TEHSIL SUNNI, DISTRICT
    SHIMLA, HIMACHAL PRADESH.

                                                  ....PETITIONER

    (BY MR. SURENDER SHARMA, ADVOCATE)

    AND



    1. STATE OF H.P. THROUGH THE
    SECRETARY(I&PH)    TO      THE
    GOVERNMENT OF HIMACHAL PRADESH,




    SHIMLA.





    2. THE ENGINEER-IN-CHIEF, JAL SHAKTI
    VIBHAG, HIMACHAL PRADESH, SHIMLA.





    3. THE EXECUTIVE ENGINEER, JAL
    SHAKTI    VIBHAG,   SHIMLA  RURAL
    DIVISION AT SUNNI, TEHSIL SUNNI,
    DISTRICT SHIMLA, HIMACHAL PRADESH.

    4. THE ASSISTANT ENGINEER, JAL
    SHAKTI VIBHAG, SUB DIVISION JALOG,
    TEHSIL SUNNI, DISTRICT SHIMLA, H.P.

                                              ....RESPONDENTS

    (BY SH. ASHOK SHARMA, ADVOCATE
    GENERAL WITH MR. VINOD THAKUR,
    ADDITIONAL ADVOCATE GENERAL)




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    _________________________________________________
                   This civil writ petition coming on for order this day,




                                                                 .
    Hon'ble Mr. Justice Tarlok Singh Chauhan, delivered the following:





                               JUDGMENT

1. Since the impugned order has been withdrawn, the

instant petition is rendered infructuous and the same is disposed of

accordingly. Pending miscellaneous applications, if any, also stand

disposed of. r (Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia) Judge

3rd January, 2022.

(Guleria)