Shri Surinder Kumar Alias Sindhi vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 18102 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 9016 of 2023
                                                   Decided on : 17.11.2023




                                                                       .

      Shri Surinder Kumar alias Sindhi                                     ....Petitioner

                   Versus





      State of Himachal Pradesh and others                              ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner          :       Mr. Kamal Sharma, Advocate vice
                                          Mr. R.P. Singh, Advocate.

      For the respondents          :      Mr.     Rupinder     Singh     and
                      r                   Pushpinder Jaswal, Additional

                                          Advocate Generals with Mr. Sumit
                                          Sharma, Deputy Advocate General
                                          and Mr. Rajat Chauhan, Law
                                          Officer for respondents No. 1 to 3.



                                          No notice have been issued to
                                          respondents No. 4 and 5.




      Ajay Mohan Goel, Judge              (Oral)

Notice. Mr. Rajat Chauhan, learned Law Officer,

accepts notice on behalf of respondents No. 1 to 3. In view of

the prayer made in the writ petition and in view of the order

that is being proposed to be passed in the writ petition, no

notice is being issued to respondents No. 4 and 5.

2. By way of this petition, the petitioner has prayed

for the following substantive relief:-

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

"(b) Direction may kindly be issued to the respondent

No. 3 to decide the case No. 7/1992 titled "Gian Chand

.

etc. vs. Roshan Lal etc.", which was remanded back by

the respondent No. 2, while deciding the Appeal No.

16/2000 decided on 20.10.2000, which is pending

since 2000, within a reasonable period, in accordance

with law."

3. Taking into consideration the relief prayed for by

the petitioner, this writ petition is disposed of with the

direction that the matter, subject matter of this writ petition,

which is pending before respondent No. 3, be decided as

expeditiously as possible and preferably within a period of six

months from today by adhering to the principles of natural

justice, i.e. after affording all affected parties the opportunity

of being heard.

4. The petition stands disposed of in above terms.

Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

                                               (Ajay Mohan Goel)
    November 17, 2023                                 Judge
         (narender)