Date Of Decision: 25.10.2024 vs Financial Commissioner (Appeals) & Ors
2024 Latest Caselaw 15760 HP

Himachal Pradesh High Court

Date Of Decision: 25.10.2024 vs Financial Commissioner (Appeals) & Ors on 25 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10287

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11980 of 2024 Date of Decision: 25.10.2024 ________________________________________________________________ Tilak Raj Sharma .......Petitioner Versus Financial Commissioner (Appeals) & Ors.

... Respondents Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Sunny Modgil, Advocate. For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C.Verma, Additional Advocates General. __________________________________________________________________ Sandeep Sharma, Judge(oral):

By way of instant petition, very innocuous prayer has

been made by the petitioner to issue direction to respondent No.1 to

decide pending revision petition No. 284 of 2022, titled Harish

Chander v. Ram Kumar and Ors., in a time bound manner.

2. Having regard to the nature of prayer and order

proposed to be passed, there appears to be no justification for this

Court to call for reply from the respondents. Otherwise also,

authority responsible for passing the order is being represented by

the Mr. Rajan Kahol, learned Additional Advocate General, who

fairly states that all out efforts shall be made by the authority

concerned to decide the same in a time bound manner. Since due

opportunity shall be afforded by the authority to remaining

respondents before disposal of the writ petition filed by the

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

2024:HHC:10287

petitioner herein, no notices are required to be issued to them in the

petition at hand.

3. Consequently, in view of the above, present petition is

disposed of with direction to respondent No.1 to decide the aforesaid

revision petition having been filed by the petitioner expeditiously,

preferably, within eight weeks. Needless to say, authority concerned

while doing the needful in terms of instant order shall afford an

opportunity of hearing to the petitioner as well as other stake

holders and pass a speaking order. Learned Additional Advocate

General undertakes to apprise the aforesaid authority with regard to

passing of the impugned order, enabling him to fix date so that all

the parties are afforded due opportunity of hearing and needful is

done within stipulated time. All pending applications stand disposed

of accordingly.

October 25, 2024                                 (Sandeep Sharma),
manjit                                                Judge