Decided On: October 9 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15813 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                              CMPMO No. 546 of 2023
                                          Decided on: October 9, 2023
    ________________________________________________________
    Budh Ram                                        ........... Petitioner




                                                                                .
                                   Versus





    State of Himachal Pradesh and others               .. Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Prikshit Rahour, Advocate.

    For the respondents                    :
                                  Mr. Anoop Rattan, Advocate General
                                  with Mr. Rajan Kahol, Mr. Vishal





                                  Panwar and       Mr. B.C. Verma,
                                  Additional Advocates General & Mr.
                                  Ravi Chauhan & Ms. Sunaina,
                                  Deputy Advocates General, for
                                  respondent No.1.

                                  Nemo for respondent Nos. 2 to 10.

    ________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned counsel for the petitioner fairly states that on

account of subsequent developments, the present petition has been

rendered infructuous and he may be permitted to withdraw the present

petition, with liberty to approach appropriate court of law, by way of

appropriate proceedings.

2. In view of above, present petition is disposed of as infructuous

alongwith all pending applications. However, petitioner shall be entitled

to benefit under S.14 of the Limitation Act, while filing appropriate

proceedings, since the petitioner was pursuing remedy before a wrong

forum.

(Sandeep Sharma) Judge October 9, 2023 Vikrant

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