Dev Raj vs State Of H.P. & Another
2023 Latest Caselaw 19293 HP

Himachal Pradesh High Court

Dev Raj vs State Of H.P. & Another on 13 December, 2023

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.10188/2023 Date of Decision: 13th December, 2023.

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            Dev Raj                                                  .....Petitioner.





                                        Versus

           State of H.P. & another                                   .....Respondents.





           Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

of For the Petitioner : Mr. Prem Singh Negi, Advocate.

For the Respondents: Mr. Rahul Thakur, Deputy Advocate General.

rt Bipin Chander Negi, Judge (oral).

Learned counsel appearing on behalf of the petitioner submits

that vide Annexure P-2, dated 05.08.2023, an appropriate representation has

been made by the petitioner before the concerned respondent authority qua

the dispute which is sought to be raised in the present petition.

2. In view of the aforesaid, the petitioner is at liberty to pursue his

representation, pending before the concerned authority.

3. In view of the above, present petition is disposed of in the aforesaid

terms, so also, pending miscellaneous application(s), if any.

(Bipin Chander Negi) Judge

13th December, 2023 (veena)

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