Decided On: 26.08.2025 vs State Of Himachal Pradesh And Others
2025 Latest Caselaw 7143 HP

Himachal Pradesh High Court

Decided On: 26.08.2025 vs State Of Himachal Pradesh And Others on 26 August, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                      2025:HHC:28848-DB
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          8124 of 2022





                                                           Decided on: 26.08.2025
    Madan Lal                                                              ... 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. Rajesh Kumar, Advocate.

    For the respondents                  :        Mr.     Rajpal Thakur,     Additional

                                                  Advocate General for respondents No.
                                                  1 to 3.

                                         :        Mr. Bhim Raj Sharma, Advocate for
                                                  respondents No. 4 and 5.



    Ajay Mohan Goel, Judge                        (Oral)

By way of this writ petition, the petitioner has prayed for

issuance of a direction to the respondents to ensure that Annexure

P-2 that has been passed by the Authority in the proceedings

initiated against the private respondents under Section 163 of the

H.P. Land Revenue Act is implemented in letter and spirit.

2. Learned Counsel for respondents No. 4 and 5 states that

as per his instructions, some encroachment has already been

removed.

3. The Court asked learned Counsel for the respondents as

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

2025:HHC:28848-DB to whether the order passed by the Authority has been complied

.

with in letter and spirit, the answer is in the negative.

3. In light of the fact that as there is an order of eviction

against the private respondents from the government land, the

Authorities are bound to implement said order of eviction and in

case, same has not been implemented till date, let the same be

implemented positively within a period of three months from today.

The writ petition is disposed of in above terms, so also

pending miscellaneous applications, if any.

(Ajay Mohan Goel) Judge August 26, 2025

(narender)