Himachal Pradesh High Court
Veena Attri vs . Mc Shimla & Others on 3 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Veena Attri Vs. MC Shimla & others .
CWP No. 3529 of 2022 3.6.2022 Present: Mr. Anshul Attri, Advocate, for the petitioner.
Mr. Naresh K. Gupta, Advocate, for respondents No. 1 and 5.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr.Vinod Thakur, Mr.Shiv Pal Manhans, Additional r Advocate Generals, Mr. Y.S. Thakur, Dy.A.G., for the respondents No. 2, 3, 4, 6 and 37.
Notice. Mr.Naresh K. Gupta, Advocate and Mr. Vinod Thakur, learned Addl. A.G. appear and waive service of notice on behalf of respective respondents. Reply be filed within four weeks.
Notice be issued to respondents No. 7 to 36, returnable for 8.7.2022.
CMP No. 6973 of 2022Notice/reply in the aforesaid terms.
In the meanwhile, respondent No. 1 is directed to conduct videography of the entire area and also to click the photographs of the same and respondent No. 2 is restrained from carrying out construction of the illegal road, as mentioned in the petition. Respondent No. 2 is also directed to take immediate action against the proprietors in accordance with law.
::: Downloaded on - 04/06/2022 20:04:06 :::CISIn addition thereto, the unrepresented respondents .
are restrained from obstructing the ingress and egress of the petitioner and/or her family members and from causing any hindrance in plying her/their vehicles in village Bagh, Mohal Panjari, Patwar Circle Tutikandi, Tehsil Shimla.
r Lastly, the respondent No. 1 shall carry out the inspection of premises of Hotel Apline Hillden and submit its report regarding the validity of the structure raised there.
CMP No. 6974 of 2022The application is allowed and the translated copies of Annexure P1 to P9, P13, P18 and P19 be filed within six weeks.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 3, 2022 (Kalpana) ::: Downloaded on - 04/06/2022 20:04:06 :::CIS