_______________________________________________________ vs State Of Himachal Pradesh & Others
2025 Latest Caselaw 198 HP

Himachal Pradesh High Court

_______________________________________________________ vs State Of Himachal Pradesh & Others on 1 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.7131 of 2025 Date of Decision: 01.05.2025 _______________________________________________________ Dumnu Ram .......Petitioner

Versus State of Himachal Pradesh & others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Bhim Raj Sharma, Advocate. For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals and Mr. Ravi Chauhan, Deputy Advocate General.

____________________________________________________ Sandeep Sharma, Judge(oral):

Before notice, if any, could be issued in the instant

proceedings, learned counsel representing the petitioner states that

his client would be content and satisfied in case directions are issued

to the respondents to consider and decide pending representation

dated 01.12.2024(Annexure P-5) of the petitioner, in a time bound

manner.

2. While putting appearance on behalf of the respondents,

Mr. Ravi Chauhan, learned Deputy Advocate General fairly states that

representation, if not already decided, shall be decided expeditiously.

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

3. Consequently, in view of the above, this Court without

going into the merits of the case, deems it fit to dispose of the present

petition with a direction to the competent authority to consider and

decide the pending representation dated 01.12.2024(Annexure P-5)

of the petitioner expeditiously, preferably within a period of four

weeks. Ordered accordingly. Needless to say, authority concerned,

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

opportunity of hearing to the petitioner and pass appropriate order.

Pending applications, if any, also stand disposed of. p

(Sandeep Sharma), Judge May 01, 2025 (shankar)