State Of H.P. vs . Desh Raj And Connected Matters
2023 Latest Caselaw 13482 HP

State of H.P. vs. Desh Raj and connected matters

.

CWP No.1346 of 2020 a/w CWP No.3215 of 2016 and CWP Nos. 348, 351, 394, 396, 397, 398, 399, 400, 401 to 403, 407, 408, 446, 447, 451 to

455, 458 to 460, 513, 605, 606 to 608, 615, 616, 697, 701, 747, 792,793, 824, 825, 1275, 1327, 1881 of 2017 and CWP No.991, 992, 993, 994,1182 and 1185 of 2019 and CWP Nos. 729, 731, 732, 4986 of 2020.

12.09.2023 Present Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General, for the petitioner(s) in all the petitions except CWP Nos.

348 and 351 of 2017, CWP Nos. 460, 513, 701 of

2017 and CWP No.1327 and 1881 of 2017.

Mr. K.D.Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the petitioner(s) in CWP

No.348, 351, 460, 513 and 701 of 2017 and for the respondents in CWP No. 394, 447, 458, 605, 793, 824 and 825 of 2017.

Mr. Bonit Thakur, Advocate, for the petitioner in CWP No. 1327 of 2017.

Mr. Rahul Mahajan, Advocate, for the petitioner in CWP No.1881 of 2017 and for the respondents in

respective petitions.

Mr. Adarsh K. Vashisht, Mr. K.B. Khajuria, Mr. Umesh Kanwar and Mr. Bhupinder Thakur, Advocates, for the respondent(s), in all respective petitions.

All the cases at hand alongwith connected matters

have been remanded back by the Hon'ble Apex Court for

deciding the same afresh in accordance with law.

Learned Additional Advocate General prays for and

is granted four weeks' time to complete his brief. Learned

Additional Advocate General may also go through judgment

dated 11.7.2017 passed by Division Bench of this Court in

CWP No.860 of 2017, titled Kalyan Chand vs. Principal

Secretary(Forest) and another, alongwith other connected

.

matters, wherein issue raised in the petitions at hand stands

duly answered.

List on 27.09.2023. In the meanwhile, reply, if any,

be also filed.

(Sandeep Sharma)

Judge September 12, 2023 (Shankar)