Rama Aggarwal vs Union Of India And Others
2023 Latest Caselaw 5486 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.3260 of 2021 Date of Decision : 10th May, 2023

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Rama Aggarwal ...... Petitioner Versus Union of India and others ......Respondents

Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge

Whether approved for reporting? No

For the Petitioner : Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate.

For the Respondents : Mr. Nand Lal Thakur, Senior Panel Counsel,

for respondent No.1/Union of India.

Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for Respondent No.2.

Mr. J.S. Guleria and Ms. Priyanka Chauhan, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the State.

Mr. Vikrant Thakur, Advocate, for Respondent No.4.

Tarlok Singh Chauhan, Acting Chief Justice (oral)

There are highly disputed questions of facts, which cannot be

adjudicated upon in exercise of writ jurisdiction.

2. We are informed at the Bar that the Deputy Commissioner,

Solan has already constituted a Grievance Committee under the

instructions of Government of India.

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

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

appropriate to dispose of the writ petition by referring it to the

Grievance Committee so constituted by the Deputy Commissioner,

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Solan, which shall consider and decide all the issues, as would be

raised by the petitioner by filing a representation before it within a

period of two weeks from today, as expeditiously as possible and in

any event by 31.7.2023. Till then, the basic amenities like water and

electricity shall not be disconnected and, that too, only from the un-

acquired portion of the premises. In case, the petitioner is found to be

in possession of any of the portion lawfully acquired, she shall

surrender the same within two weeks from today.

All pending miscellaneous application(s), if any, shall stand

disposed of.

( Tarlok Singh Chauhan )

Acting Chief Justice

( Virender Singh) Judge

May 10, 2023 (KS)