Devpal Singh vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 12689 HP

Himachal Pradesh High Court

Devpal Singh vs State Of Himachal Pradesh And Others on 30 August, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            CWP No.9008 of 2024




                                                                         .

                                            Date of Decision : 30.08.2024

Devpal Singh                                                ...... Petitioner





                               Versus

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


Coram:


The Hon'ble Mr. Justice Bipin Chander Negi, Judge


Whether approved for reporting?1

For the petitioner        :    Mr. Karan Singh Kanwar, Advocate.

For the respondents :          Mr. Raj Kumar Negi, Additional Advocate General.



Bipin Chander Negi, Judge (oral)

Notice. Mr. Raj Kumar Negi, learned Additional Advocate General,

appears and waives service of notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that with respect to the

grievances being raised in the present petition, an appropriate representation

shall be filed by the petitioner for consideration of the concerned authority.

3. In view of above, present petition stands disposed of, so also,

pending miscellaneous application(s), if any.

                                                       ( Bipin Chander Negi)
August 30th, 2024 (KS)                                         Judge

Whether reporters of Local Papers may be allowed to see the judgment? Yes