Himachal Pradesh High Court
Chattar Singh vs State Of H.P. These Petitions Be Listed on 16 August, 2018
Bench: Sanjay Karol, Tarlok Singh Chauhan
CWP No. 1093 of 2016 a/w CMPMOs No. 503 & 504 of 2016 and COPC No. 161 of 2016.
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CWPIL No. 17 of 2014, CWPIL Nos. 178 and 309of 2017, CWPIL No. 19 of 2018, CWP No. 7341 of 2011 and CWP No. 1051 of 2014.
CWP No. 1301 of 2016 a/w CWPs No.1434, 1547, 1548, 1940, 2046, 2119, 2120, 2121, 2140, 2296, 2477, 2638, 2639, 2652, 2711, 2720, 2750, 2779, 2786, 2787, 2805, 2826, 2830, 2834, 2836, 2842, 2843, 2844, 2845, 2850, 2851, 2852, 2853, 2854, 2866, 2867, 2868, 2869, 2892, 2895, 2910, 2911, 2913, 2914, 2916, 2921, 2922, 2960, 2961, 2985, 2986, 2997, 2998, 3001, 3002, 3003, 3012, 3039, 3085, 3088, 3089, 3090, 3092, 3118, 3120, 3125, 3144, 3154, 3161, 3190, 3212, 3213, 3253, 3298, 5 and 539 of 2016.
CWP No. 1017 of 2017 a/w CWPs No. 1038 of 2017, 1051 of 2014, 1055 of 2018 1097, 1122, 1128, 116, 1341, 1348, 15, 158, 159, 1620, 173, 178, 179, 1784, 1795, 1801, 180, 181, 189, 190, 192, 195, 1947, 1973, 1974, 1989, 1990, 2017, 2046, 2070, 2071, 2072, 2073, 2133, 2195, 221, 222, 223, 228, 241, 242, 2446, 2447, 2517, 255, 2605, 2606, 2607, 262, 271, 272, 2718, 2748, 2750, 281, 287, 288, 2917, 2922, 299, 309, 314, 330, 336, 337, 338, 344, 345, 349, 352, 360, 369, 391, 412, 415, 418, 419, 427, 428, 464, 474, 478, 497, 519, 520, 522, 536, 564, 623, 668, 669, 681, 684, 685, 693, 775, 778, 811, 82, 844, 870, 877, 894, 91, 92, 935 and 96 of 2017.
CWP No. 34 of 2018 a/w CWPs No. 35, 37, 53, 57 58, 91, 99, 146, 200, 203, 204, 206, 207, 208, 227, 269, 341, 342, 343, 344, 345, 398, 399, 400, 411, 412, 429, 503, 510, 514, 621, 849, 850, 893, 908, 929, 976, 977, 999, 1055, 1063, 1064, 1067, 1084, 1085, 1086, 1087, 1088, 1089, 1090, 1091, 1092, 1103, 1104, 1137, 1192, 1194, 1195, 1197, 1200, 1205, 1268, 1322, 1333, 1410, 1533, 1620/2018 of 2018.
16.08.2018 Present: Mr. J.L. Bhardwaj, Advocate as Amicus Curiae in CWPIL No. 17 of 2014.
M/s. G.D. Verma, R.K.Bawa, B.P. Sharma, B.S. Chauhan and O.P. Sharma, Sr. Advocates, with M/s Abhimanyu Rathore, Vinod Thakur, Guarav Gautam, V.D. Khidtta, Rajnish K. Lal., S.D. Gill, Vikrant Thakur, Naveen K. Dass, Ms. Ritika ::: Downloaded on - 17/08/2018 23:02:18 :::HCHP Kasav, C.N. Singh, Gaurav Gautam, L.S. Mehta, P.P. Chauhan, G.R. Palsra, Nitin Thakur, Neel .
Kamal Sood, Munish Datwalia, Abhilasha Kaundal, Vivek Sharma, B.N. Misra, Tek Chand Sharma, H. S. Rana, Mohan Singh, Suneet Goel, Ms. Parul Negi, O.P. Negi, Anil Chauhan, B.N. Mehta, L. S. Mehta, Surender Verma, Arun Kumar, Rohit Chauhan, Karan Singh Kanwar, Sunil Chauhan, C.S. Thakur, B.C. Verma, Jeevesh Sharma, Manohar Lal Sharma, Ansul Attri, Vinod K. Thakur, B.N. Sharma, Vishal Panwar, Vinod Chauhan, Ajay Kumar Dhiman, Neel Kamal Sharma, Sunil Chauhan, Digvijay Singh, K.B.Khajuria, Nitin Khanna, Sunil Kumar, Maan Singh, Naveen K. Bhardwaj, Jagdish Thakur, Tara Singh Chauhan, Sunil Mohan Goel, P.D. Nanda, Surinder Kumar Saklani, D.S. Kainthla, Mukesh Kumar, Mukul Sood & Het Ram Thakur, Vivek Darhel, Ajay Chauhan, Devender Chauhan Jaita, H.S. Rangra, Sanjay Kumar Sharma, G.K. Nada, J.L.Bhardwaj and Y.P.Sood, Ms. Archna Dutta, Advocates, for the petitioner(s) in the respective petitions.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Mr. Adarsh Sharma and Mr. Nand Lal Thakur, Additional Advocate Generals for respondents/ State.
Mr. Sandeep Sharma, Advocate, for respondents No.10 and 11 in CWPIL No. 17 of 2014.
Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Digvijay Singh, Advocate, for the applicants in CMP No. 6359 of 2016 in CWPIL No. 17 of 2014.
Mr. Ajay Kumar, Sr. Advocate, with Mr. Dheeraj K. Vashisht, Advocate, for the applicants in CMP No. 9153 of 2016 in CWPIL No. 17 of 2014.
Mr. Vikrant Thakur, Advocate, for the applicants in CMP No. 10019 of 2016 in CWPIL No. 17 of 2014.
Mr. N.K. Sood, Sr. Advocate, with Mr. Aman Sood, Advocate, in CWPIL No. 178 of 2017.
Mr. Ankush Dass Sood, Senior Advocate, with Mr. Devinder Chauhan Jaita, Advocate, for the applicants/Interveners in CMP No. 3469 of 2018.
::: Downloaded on - 17/08/2018 23:02:18 :::HCHPStatus report of SIT and affidavit dated 16.08.2018 .
of Principal Chief Conservator of Forests (Forest Management) H.P., are taken on record.
We notice that fresh encroachments stand detected by the Department, as pointed out in paragraph-2 (Page-4) of affidavit dated 16.08.2018, affirmed by the PCCF, H.P. Let further consequential action be taken, in accordance with law, against such encroachers.
List on 12.09.2018.
Report of Registrar (Judicial) is perused.
Petition Nos.464/2017, 2070/2017, 352/2017, 360/2017, 1051/2014, 159/2017, 3253/2016, 57/2018, 189/2017, 1017/2017, 2913/2016, 1620/2017, 2911/2016, 2718/2017, 15/2017, 2917/2017, 419/2017, 314/2017, 519/2017, 2517/2017, 3213/2016, 3118/2016, 2720/2016, 811/2017, 2017/2017, 564/2017, 369/2017, 190/2017, 2961/2016, 870/2017, 338/2017, 1547/2016, 3144/2016, 427/2017, 35/2018, 262/2017, 344/2018, 345/2018, 3090/2016, 3161/2016, 37/2018, 342/2018, 341/2018, 2748/2017, 2133/2017, 2046/2017, 3088/2016, 92/2016, 2446/2017, 2046/2016, 206/2018, 3089/2016, 158/2017, 181/2017, 1947/2017, 2447/2017, 146/2018, 222/2017, 1122/2017, 34/2018, 3154/2016, 255/2017, 287/2017, 223/2017, 344/2017, 343/2018, 53/2018, 2607/2017, 204/2018, 281/2017, 82/2017, 2606/2017, 3298/2016, 2195/2017, 96/2017, 1801/2017, 179/2017, 1974/2017, 1989/2017, 1990/2017, 693/2017, 99/2018, 1973/2017, 2071/2017, 778/2017, 228/2017, 681/2017, 203/2018, 522/2017, 2605/2017, 2805/2016, 227/2018, 1128/2017, 2826/2016, 2922/2017, 1097/2017, 2296/2016, 2073/2017, 200/2018, 2779/2016, 474/2017, 877/2017, 2072/2017, 775/2017, 3092/2017, 2916/2016, ::: Downloaded on - 17/08/2018 23:02:18 :::HCHP 3212/2017, 2914/2016, 309/2017, 195/2017, 208/2018, 207/2018, .
91/2017, 2205/2018, 1064/2018, 1104/2018, 1087/2018, 976/2018, 345/2017, 2910/2016, 1322/2018, 514/2018, 1084/2018, 1410/2018, 1621/2018, 977/2018, 908/2018, 412/2018, 1055/2018, 510/2018, 1268/2018, 429/2018, 1085/2018, 1620/2018, 1086/2018, 1090/2018, 1089/2018, 1063/2018, 1267/2018, 411/2018, 1092/2018, CMPMO No.4503/2016, COPC No.161/2016, CMPMO No.504/2016, CWPIL No.309/2017, CWPIL No.19/2018, CWPIL No.178/2017, CWP Nos.7341/2011, 2866/2016, 58/2018, 2119/2016, 520/2017, 415/2017, 2711/2016, 412/2017, 2120/2016, 3120/2016, 116/2017, 2867/2016, 669/2017, 668/2017, 539/2016, 2140/2016, 1434/2016, 1341/2017, 241/2017, 1348/2017, 2922/2016, 3125/2016, 336/2017, 1940/2016, 3039/2016, 349/2017, 684/2017, 330/2017, 2638/2016, 2843/2016, 2836/2016, 2834/2016, 2639/2016, 935/2017, 844/2017, 2845/2016, 3190/2016, 2851/2016, 2960/2016, 2750/2016, 2853/2016, 2852/2016, 2750/2017, 2844/2016, 221/2017, 2850/2016, 2850/2016, 2842/2016, 1548/2016, 536/2017, 337/2017, 2652/2016, 2854/2016, 2998/2016, 894/2017, 2997/2016, 2786/2016, 299/2017, 497/2017, 288/2017, 269/2018, 2868/2016, 2869/2016, 173/2017, 3001/2016, 178/2017, 2477/2016, 2986/2016, 3085/2016, 2985/2016, 2787/2016, 391/2017, 192/2017, 271/2017, 1301/2016, 418/2017, 685/2017, 3002/2016, 2921/2016, 180/2017, 2121/2016, 2830/2016, 428/2017, 272/2017, 91/2018, 28/2016, 3003/2016, 5/2016, 778/2017, 3012/2016, 2895/2016, 1795/2017, 199/2018, 1333/2018, 929/2018, 1533/2018, 1197/2018, 1195/2018, 503/2018, 1038/2017, 242/2017, 1137/2018, 893/2018, 1091/2018, 1103/2018, 1192/2018, 400/2018, 1088/2018, 1194/2018, 1200/2018, ::: Downloaded on - 17/08/2018 23:02:18 :::HCHP 1709/2018, 398/2018, 1084/2018, 999/2018, 1067/2018 & .
621/2018, are de-linked from CWP No.1093 of 2016, titled as Chattar Singh vs. State of H.P. These petitions be listed, on 31.08.2018, before the Registrar (Judicial), for again ascertaining the factual position with regard to the compliance of interim orders passed by this Court, whereby the writ petitioners were directed to file their personal affidavits. Indulgently, we grant one last and final opportunity to such of those petitioners, who have yet not complied with the earlier orders, to do so within a period of one week, failing which interim orders passed by this Court, in the respective petitions, shall be deemed to have been vacated and the petitions dismissed for non compliance of the orders, without any further reference to this Court.
(Sanjay Karol), Acting Chief Justice.
(Tarlok Singh Chauhan),
August 16, 2018 Judge.
(Purohit)
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