Chandreshwar & Another vs State Of H.P. & Others
2023 Latest Caselaw 17308 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Ex. Petition No. 80 of 2023




                                                                                          .
                                                            Date of decision: 1.11.2023





    Chandreshwar & Another.                                                              ...Petitioners.





                                                  Versus

    State of H.P. & others.                                                                ...Respondents.





    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Sandeep Sharma, Judge.

    Whether approved for reporting?1

    For the Petitioners.                     Ms.Babita Chauhan, Advocate, vice Mr.A.K.
                                             Gupta, Advocate.



    For the Respondents:                     Mr.Anup Rattan, Advocate General, with
                                             Mr.Ramakant Sharma, Additional Advocate




                                             General.





                        Vivek Singh Thakur, Judge (Oral)

Learned Additional Advocate General has placed on record

copy of Office Order dated 26.10.2023 issued by Engineer-In-Chief

HPPWD, Shimla, whereby case of the petitioner has been considered and

Executive Engineer HPPWD Division Dharamhala has been directed to

extend the benefits of judgment to the petitioner, subject to outcome of SLP

filed in the Supreme Court.

2. In view of above, present petition is closed and disposed of

with direction to the Executive Engineer, HPPWD Division Dharamshala to

pass the compliance order on or before 30th November, 2023, ensuring

extension of benefits of judgment to the petitioner in aforesaid term.

Needless to say petitioner shall be at liberty to avail appropriate remedy, if

anything still survives to be adjudicated and redressed.

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

Pending applications, if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

.

(Sandeep Sharma), Judge.

    1st November, 2023





         (Keshav)




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