Himachal Pradesh High Court
Shri Amolak Ram vs Municipal Corporation Shimla And ... on 18 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 18th DAY OF APRIL, 2022
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
EXECUTION PETITION NO. 34 OF 2022 IN CWPOA NO.
4954 OF 2020
Between:
1. SHRI AMOLAK RAM, S/O SHRI MAKHALI RAM,
R/O VILLAVE KEZERYU, P.O. DELGI, TEHSIL AND
DISTRICT SHIMLA, H.P.
2. SHRI KESHAV RAM, S/O LATE SHRI JAHANDHA
RAM, R/O VILLAGE AND P.O. DANEWALI, SUB
TEHSIL NANKHARI, DISTRICT SHIMLA, H.P.
3. SHRI RAMESH THAKUR, S/O SHRI LACHHI RAM,
R/O VILLAGE JHARECH, P.O. BEOLIA, TEHSIL AND
DISTRICT SHIMLA, H.P.
4. SHRI SURINDER KUMAR, S/O SHRI MOOL
CHAND, R/O LOWER KAITHU, TEHSIL AND
DISTRICT SHIMLA, H.P.
5. SHRI RAJEEV S/O SHRI SANT RAM, R/O SURGA
BHAWAN, RAM NAGAR, TEHSIL AND DISTRCIT
SHIMLA, H.P.
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6. SHRI PARAS RAM, S/O SHRI HARASU RAM,
VILLAGE KOTLA, P.O. THACHI, TEHSIL AND
DISTRCIT SHIMLA, H.P.
7. SHRI PRAKASH VIR, S/O SHRI BRAHMA NAND,
R/O VILLAGE GANEOG, P/O NEHRA, TEHSIL AND
.
DISTRICT SHIMLA, H.P.
...PETITIONERS
(BY MR. RAMAKANT SHARMA, ADVOCATE)
AND
1. MUNICIPAL CORPORATION SHIMLA, THROUGH ITS
COMMISSIONER, SHIMLA, HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH THROUGH ITS
PRINCIPAL SECRETARY (URBAN DEVELOPMENT)
TO THE GOVERNMENT OF HIMACHAL PRADESH,
SHIMLA171002.
...RESPONDENTS
(BY MS. REETA THAKUR, ADVOCATE FOR
RESPONDENT NO. 1)
(BY MR. RAJINDER DOGRA, SENIOR ADDITIONAL
ADVOCATE GENERAL WITH MR. SHIV PAL MANHANS
AND MR. VINOD THAKUR, ADDL. A.GS. FOR
RESPONDENTS NO. 2)
This petition coming on for orders this day, Hon'ble
Mr. Justice Tarlok Singh Chauhan, passed the following:
ORDER
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Notice. Ms. Reeta Thakur, Advocate and Mr. Vinod Thakur, learned Addl. A.G. appear and waive service of notice on behalf of respective respondents.
.
The execution petition is disposed of with a direction to the respondents to comply with the judgment dated 12.08.2021, passed in CWPOA No. 4952 of 2020, titled as, "Amolak Ram and others versus Municipal Corporation Shimla and another"
within six weeks.
For compliance, to come up on 30.5.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 18, 2022 Kalpana ::: Downloaded on - 19/04/2022 20:04:56 :::CIS