Himachal Pradesh High Court
Gram Panchayat Old Manali vs . State Of H.P. & Ors. on 12 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Gram Panchayat Old Manali Vs. State of H.P. & Ors.
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CMP No.12713/2022 in CWPIL No. 56/2022 12.09.2022 Present: Mr. Mohan Sharma, Advocate, for the petitioner.
Mr. Adarsh Sharma, Additional Advocate General, for the respondent Nos. 1 to 4 and 6. Mr. R.L. Sood, Sr. Advocate with Mr. Arjun K. Lall, Advocate, for respondent No.5-applicant.
CMP No. 12713/2022 Though the present application is filed in Civil Writ Public Interest litigation i.e CWPIL No.56/2022, which has already been disposed of, since it is contended by learned Senior Counsel for respondent No.5 that a fraud has been practised by Smt. Monika Bharti, who has affirmed the PIL, we direct the said Smt. Monika Bharti to file a reply to the application dealing with the allegations made therein parawise Stand over for 27.09.2022.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 12th September, 2022(Rohit) ::: Downloaded on - 14/09/2022 20:06:25 :::CIS