Himachal Pradesh High Court

Decided On: 13Th May vs State Of H.P. And Others on 13 May, 2025

                                      2025:HHC:13787
    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                              CWPIL No.33 of 2024
                         Decided on: 13th May, 2025
__________________________________________________

Pankaj Kumar                                                             ....Petitioner

                                           Versus

State of H.P. and others                  ...Respondents
___________________________________________________
Coram
Hon'ble Mr. Justice G.S. Sandhawalia, Chief Justice
Hon'ble Mr. Justice Ranjan Sharma, Judge
Whether approved for reporting? 1

For the Petitioner:                     Mr. Sat Prakash, Advocate.

For the respondents:                    Mr. Anup Rattan, Advocate General
                                        with Mr. Gobind Korla, Additional
                                        Advocate General.

G.S. Sandhawalia, Chief Justice (Oral)

This Public Interest Litigation is filed with a prayer

to reinstate the irrigation facilities to the residents of Mohal

Mail.

2. On 02.09.2024, it was noticed by the Coordinate

Bench that the construction of the new lift irrigation scheme will

be completed by March 2025 and accordingly fresh status

report was called for.

Whether reporters of Local Papers may be allowed to see the judgment?

3. On 02.12.2024, it was noticed that 75% work of the

scheme has been completed and the balance work of the

scheme shall be completed by 31.03.2024 and resultantly the

matter was kept for 08.04.2025 for compliance.

4, On 08.04.2025, it was noticed that about 90%

construction work of the scheme has been completed and two

weeks' time to ensure completion of work and for filing the

fresh status report was sought for.

5. Today, letter dated 06.05.2025 received by the

Office of the Advocate General addressed by the Executive

Engineer, Jal Shakti Division, Chowari, Distt. Chamba has

been placed on record. The letter would go on to show that

95% of the work has been completed and remaining work will

be completed by 31st May, 2025, subject to availability of

necessary funds and installation & commissioning of power

supply by HPSEB Ltd.

6. Accordingly, we are of the considered opinion that

the matter has been rendered infructuous and is disposed of as

such. However, the compliance affidavit be filed by respondent

No.4 before the Registrar (Judicial) regarding completion of

work and the installation & commissioning of power supply by

01.07.2025.

7. In case, needful is not done, it is open to the

petitioner to file an appropriate application for revival of the

present petition.

8. Accordingly, the petition stands disposed of.

Pending application(s), if any, also stands disposed of.




                                           ( G.S. Sandhawalia )
                                              Chief Justice



13th May, 2025                               ( Ranjan Sharma )
     (ankit)                                      Judge