Krishana Devi vs . State Of H.P.
2024 Latest Caselaw 15517 HP

Himachal Pradesh High Court

Krishana Devi vs . State Of H.P. on 22 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Krishana Devi vs. State of H.P.

CWP No. 2845 of 2016

22.10.2024 Present: None for the petitioner.

Mr.Pawan K. Nadda, Additional Advocate General, for respondents-State.

CWP No.2845 of 2016

Compliance affidavit, in terms of judgment dated

12.08.2024 passed in this matter, has been filed by the

Divisional Forest Officer, Kullu Forest Division, Kullu,

informing the compliance of directions passed by the Court in

aforesaid judgment.

Documents to substantiate the averments made

in affidavit along with Videography on the Pen-drive/CD have

also been placed on record. It is claim of respondents/State

that order passed by Court stands complied with.

Treating the information, placed on record on

affidavit and documents appended therewith, to be true and

genuine, present matter is closed with direction to the

concerned Officers and Officials of the Revenue and Forest

Department that they shall ensure that there is no fresh

encroachment on the Government/Forest land in future by

petitioner(s) and any other person. It is made clear that if the

affidavit placed on record along with documents thereto is

found to be false, then appropriate action in law shall be

initiated against the erring official. Petitioner(s) shall not be

allowed to regain their unauthorized occupation/possession

on any portion of Government/Forest land. Concerned field

official/officer in performing their duty, shall ensure steps to protect the Government/Forest land from any type of

encroachment. On detecting encroachment on Government

land, they (field staff) shall report the same to the next

Higher Authority/Officer, who, in turn, shall ensure taking of

immediate action for removal of such encroachment. In case

of dereliction of duty, Field Staff/concerned Higher Authority,

as the case may be, shall be liable to face, apart from

contempt proceedings, the criminal as well as departmental

proceedings after immediate suspension on finding

unreported/overlooked encroachment/re-encroachment on

the Government/Forest land. Departmental proceedings, in

such a case, shall be initiated for removal/dismissal from

service.

Chief Secretary to the Government of Himachal

Pradesh is directed to circulate appropriate instructions/

directions in this regard.

Learned Additional Advocate General is directed

to transmit copy of this order to the Chief Secretary to the

Government of Himachal Pradesh.

Allowed and disposed of in terms of prayer.

(Vivek Singh Thakur), Judge.

(Bipin C. Negi), Judge.

October 22, 2024.

(Purohit)

SUBHAS DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3418061207364d8c002725dfc58ff116f678c3d392 89db29b992cce875905119, PostalCode=171001,

H CHAND S=Himachal Pradesh, SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10ed c4e6cd2ed5d4a8c30134c1b, CN=SUBHASH CHAND DHIMAN

DHIMAN Reason: I am the author of this document Location:

Date: 2024.10.23 15:36:59+05'30' Foxit PDF Reader Version: 2024.3.0