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Pr Dharmaik vs Rajiv Kumar
2023 Latest Caselaw 16982 HP

Citation : 2023 Latest Caselaw 16982 HP
Judgement Date : 20 October, 2023

Himachal Pradesh High Court
Pr Dharmaik vs Rajiv Kumar on 20 October, 2023
Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPC No. 346/2023 Decided on: 20.10.2023

.

    PR Dharmaik                                  ......Petitioner





                        Versus
    Rajiv Kumar                                 .......Respondent

..........................................................................................

Coram Hon'ble Ms. Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Tara Singh Chauhan, Advocate.


    For respondents
                          r     :

to Mr. Pranay Pratap Singh, Additional Advocate General with Mr. Sidharth Jalta, Deputy Advocate General.

Jyotsna Rewal Dua , J

The petitioner has alleged non-compliance of judgment

dated 04.08.2023 passed in CWP No.6287/2021 (P.R. Dharmaik &

sons Vs. State of Himachal Pradesh & Ors.). In terms of the

directions issued in the said judgment, respondents were to decide

the case of the petitioner in light of the recommendation made by the

Chief Conservator of Forests, Shimla Annexure P-5 in the writ petition

within a period of four weeks.

2. When this matter was taken up today, learned Additional

Advocate General placed on record a communication dated

11.10.2023 from the Deputy Conservator of Forests, Chopal Forest

Division Chopal, wherein it is stated that the judgment in question

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

stands complied with. The case of the petitioner was decided by the

respondents on 25.09.2023. The decision taken by the respondents

.

on the said date, rejecting the case of the petitioner, has also been

placed on record alongwith communication dated 11.10.2023.

3. In view of the documents placed on record by learned

Additional Advocate General, the judgment in question stands

complied with. The petition is, therefore, closed. The petitioner,

however, is at liberty to avail appropriate remedy against the

consideration order passed by the respondents. Pending

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

Jyotsna Rewal Dua

Judge 20th October 2023 (rohit)

 
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