Nehru Yuva Club & Anr. vs . State Of Himachal
2026 Latest Caselaw 800 HP

Himachal Pradesh High Court

Nehru Yuva Club & Anr. vs . State Of Himachal on 11 February, 2026

Nehru Yuva Club & Anr. Vs. State of Himachal

.

Pradesh & Ors.

CWP No.1791 of 2026

11.02.2026 Present: M/s. Prem Chand Verma, Varun Thakur &

Aakash Thakur, Advocates, for the petitioners.

Mr. L.N. Sharma, Additional Advocate General,

of for the respondents-State.

Ms. Sonia Banyal, Consultant Law & Mr. Joginder Rana, DPO, Solan, present in person. rt The State has produced the record pertaining to

the case and it is fairly conceded by the learned Additional

Advocate General that the objections raised by the present

petitioners, vide Annexure P-6 and submitted to the Block

Development Officer, Kunihar, Development Block Kunihar,

District Solan, H.P. have not been decided till date.

On instructions, the learned Additional Advocate

General submits that the said objections shall be dealt with in

accordance with law, positively within a period of ten days

from today and the needful shall be done.

Without going into the merits of the case, this case

is listed for consideration on 23.02.2026.

In the meantime, the State is directed to file a

comprehensive reply to the averments made in the present

writ petition and to place on record the decision, if any, taken

on the objections raised, vide Annexure P-6.

Needless to say, while deciding the objections,

appropriate opportunity shall be granted to the petitioners to

.

put forward their case and the same shall be taken into

consideration while deciding the objections.

Learned Additional Advocate General submits that

the proceedings shall commence on 17.02.2026 and on that

of day, the petitioners shall also remain present in order to

highlight their grievance.

rt

(Romesh Verma) Vacation Judge February 11, 2026 (Shamsh Tabrez)