Decided On : 30.08.2024 vs The State Of Himachal Pradesh And Others
2024 Latest Caselaw 12633 HP

Himachal Pradesh High Court

Decided On : 30.08.2024 vs The State Of Himachal Pradesh And Others on 30 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:7576


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 8937 of 2024
                                                                                 Decided on : 30.08.2024




                                                                                              .
    Sh. Roshan Lal and others.





                                                                                                  ...Petitioners
                                                              Versus





    The State of Himachal Pradesh and others.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner

                                                   :
                                                       to     Ms. Sheetal Kaul, Advocate.

    For the respondents :                                     Mr. Pushpinder Jaswal,
                                                              Additional Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of the

respondents.

2. Learned counsel for the petitioners submits that the

petitioners have filed representation Annexure P-3 with regard

to the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

3. This petition, accordingly, as prayed for, is disposed 1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:7576

of with the direction that let representation Annexure P-3 of the

petitioners be decided by the Competent Authority, in the light

of the averments made therein as well as the judgment being

.

relied upon by the petitioners, by passing a speaking order,

within a period of six weeks' from today, in accordance with law.

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

disposed of accordingly.

(Ajay Mohan Goel) Judge

August 30, 2024

(Shivank Thakur)