Mahender Prakash Gupta vs . State Of Hp & Ors.
2026 Latest Caselaw 920 HP

Himachal Pradesh High Court

Mahender Prakash Gupta vs . State Of Hp & Ors. on 18 February, 2026

Mahender Prakash Gupta vs. State of HP & Ors.

CWP No.1794 of 2026

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18.02.2026 Present: Mr. Nimish Gupta, Advocate for the petitioner.

Mr. Gobind Korla, Additional Advocate General, for respondents No.1, 3 & 4.

Mr. M.A.Safee, Advocate for respondent No.2.

CWP No.1794/2026 & CMP No.2353/2026

of Petitioner in person. It is pointed out by Mr. M.A.

Safee, Advocate that after passing of the order by this Court on rt 10.02.2026, the petitioner has started to make addition or

alteration/repair/reconstruction over the suit property. Mr. Nimish

Gupta, Advocate, on instruction states that his client was not

aware that he cannot raise further construction. Henceforth, he

shall stop construction on the spot. Mr. M.A. Safee, Advocate

submits that he wants to rebut the report filed by the petitioner

dated 12.02.2026. He seeks three weeks' time to do the needful.

Respondent is permitted to rebut the report as filed by the

petitioner.

In the meantime, during the course of day, the

petitioner shall file an undertaking before this Court by stating

that in case any loss or damage occurs in future to the adjacent

properties, he shall be responsible for the loss/damage and he

shall be liable to pay compensation to the affected parties.

List the matter on 16.03.2026.

( Romesh Verma ) Vacation Judge February 18, 2026 (Ritu)