Decided On : 30.08.2024 vs The State Of Himachal Pradesh And Others
2024 Latest Caselaw 12637 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:7580


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 8944 of 2024
                                                                                 Decided on : 30.08.2024




                                                                                              .
    Jiwan Singh 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     M/s Gambhir Singh and Ganesh

                                                              Barowalia, Advocates.
    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 representations Annexure P-3 (colly) with

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

been decided by the Authority concerned till date.

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

2024:HHC:7580

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representations Annexure P-3

(colly) 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)