Satya Paul vs Coram
2023 Latest Caselaw 8822 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                               .

                                             CWP No. 4231 of 2023
                                             Decided on: 03.07.2023





    Satya Paul                                              .....Petitioner.

                                     Versus

    The State of H.P. & Ors.


    Coram
                               r              to               .....Respondents.

    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1



    For the petitioner               :       Mr. Subhash Chander, Advocate.




    For the respondents :                    Mr. Anup Rattan, Advocate





                                             General with Ms. Sharmila
                                             Patial, Additional Advocate
                                             General, for respondents No. 1





                                             to 4.

           Vivek Singh Thakur, Judge (Oral)

Notice. Ms. Sharmila Patial, learned Additional

Advocate General, accepts and waives service of notice on

behalf of respondents No. 1 to 4.

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

2. Record reveals that prior to filing of the instant

petition, the petitioner and respondent No. 5 have jointly made

.

representations i.e. Annexure P-2 and Annexure P-2,

respectively. Even otherwise, the precise relief sought for by

the petitioner is that the official respondents be directed to

consider and decide these representations within a time bound

manner.

3. to In the given facts and circumstances, we deem it

appropriate to dispose of this petition by directing the

respondents to consider and decide the representations, i.e.

Annexure P-2 and Annexure P-3, on or before 31.7.2023, in

accordance with law including Notification dated 20.11.2021,

Annexure P-1. Ordered accordingly. Pending miscellaneous

application(s), if any, also stand disposed of.

( Vivek Singh Thakur ) Judge

( Satyen Vaidya ) Judge July 03, 2023 (vs)