Citation : 2023 Latest Caselaw 4771 HP
Judgement Date : 27 April, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No.172 of 2023.
Date of Decision: 27th April, 2023.
.
Joginder Singh .....Petitioner.
Versus
Mahinder Singh & Ors. .....Respondents.
Coram
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1
For the petitioner: Mr. Vivek Singh Thakur, Advocate.
For the respondent: None.
Jyotsna Rewal Dua, Judge
In view of nature of order proposed to be passed in the
instant petition hereinafter, no notice is required to be issued to the
respondents.
2. Challenge in this petition is to an order passed by the
Collector, Sub Division, Jawali, District Kangra, H.P, on 10.2.2023,
whereby the petitioner's appeal was dismissed for default. The
petitioner has an alternative remedy under the applicable statute
against the impugned order.
Notwithstanding above, the submission made by learned
counsel for the petitioner is that the petitioner's application for
restoration of the appeal is pending adjudication before the aforesaid
authority without any decision thereupon for long. Hence, in the
interest of justice and without going into the question of
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
maintainability of the petition, the instant petition is disposed of with a
direction to the Collector, Sub Division, Jawali, District Kangra, H.P, to
decide the pending application of the petitioner for restoration of his
.
appeal, as expeditiously as possible preferably within a period of six
weeks from today. Learned Additional Advocate General to convey
this order to the concerned authority.
In view of the above, the instant petition is disposed of
so also the pending application(s), if any.
r to Jyotsna Rewal Dua
Judge
27th April, 2023
(CS)
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