Lal Chand And Others vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 17581 HP

Himachal Pradesh High Court

Lal Chand And Others vs State Of Himachal Pradesh And Another on 18 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH AT
                        SHIMLA

                             CWP No. 12533 of 2024
                             Decided on 18th November, 2024
Lal Chand and others
                                                   ...Petitioners
                         Versus
State of Himachal Pradesh and another
                                                 ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
    Whether approved for reporting?
For the petitioners:     M/s V.B. Verma and Mukul Sharma,
                         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 representation with regard to the issue

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

of with the direction that let representation of the petitioners be

decided in the light of the averments made therein as well as

the judgment being relied upon by the petitioners within a

period of eight weeks' by the Competent Authority. Pending

miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge

November 18, 2024 (Vinod)