Himachal Pradesh High Court
Hira Singh Thakur & Ors vs State Of H.P And Others on 18 July, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 1208 of 2016.
Date of decision: 18th July, 2016.
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Hira Singh Thakur & Ors .....Petitioners
Versus
State of H.P and others ...Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
of
Whether approved for reporting ?1
For the petitioners: rt Mr. Ravinder Singh Jaswal, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with M/s Anup Rattan and Romesh
Verma, Addl. AGs with Mr. Kush Sharma,
Deputy Advocate General, for
respondents No. 1 to 4.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is a moot question-whether the writ petition is maintainable. We leave this question open.
The learned counsel for the petitioners was asked to justify the maintainability of the writ petition. He was not in a position to justify the maintainability of the writ petition. However, it is submitted by the learned counsel for the petitioners that the petitioners have filed representation Annexure P9 before the competent 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
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2. In the given circumstances, we deem it proper to direct the competent authority to examine and decide the representation filed by the petitioners of within four weeks, after hearing the petitioners.
Ordered accordingly.
3. rt Needless to say that in case the order goes against the petitioners, they are at liberty to seek appropriate remedy.
4. Accordingly, the petition is disposed of as indicated hereinabove, alongwith pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
July 18, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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