Decided On: 17.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13998 HP

Himachal Pradesh High Court

Decided On: 17.09.2024 vs State Of Himachal Pradesh And Others on 17 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:8646
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          10252 of 2024





                                                           Decided on: 17.09.2024
    Bir Singh                                                              ... Petitioner





                                Versus

    State of Himachal Pradesh and others                                            ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner     r:     Mr. Suresh Singh Saini, Advocate.

    For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG for

                                                  respondents-State.

                                         :        Mr. Susheel Gautam, Advocate for
                                                  respondent-Integrated Development
                                                  Project.



    Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General and Mr. Susheel Gautam, learned Counsel, accept

notice on behalf of respondents-State and respondent-Integrated

Development Project.

2. As the petitioner has approached the Court directly

without approaching the competent Authority, as prayed for, this

writ petition is disposed of with the direction that in the event of the

petitioner filing a representation with regard to the issue raised in

the writ petition to the competent Authority within a period of four

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

2024:HHC:8646 weeks from today, let the same be decided, in accordance with law,

.

within a period of eight weeks thereafter, in view of the averments

made therein as well as judgments relied upon by the petitioner by

passing a speaking order. Pending miscellaneous application(s), if

any also stand disposed of accordingly.

(Ajay Mohan Goel)

Judge September 17, 2024 (narender)