Himachal Pradesh High Court
Manoj Vema vs . The Union Of India And Others. on 19 July, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
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Manoj Vema vs. The Union of India and others.
CWP No.1408 of 2022 19.07.2023 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner. Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1.
Mr. Rajan Kahol, Mr. B.C. Verma and Mr. Vishal Panwar, Additional Advocates General with Mr. Rahul Thakur and Mr. Ravi Chauhan, Deputy Advocates General, for the respondents/State. Ms. Shreya Chauhan, Advocate, for respondent No.3.
While placing on record communication dated 18.07.2023, issued under the signatures of Director of Elementary Education, learned Additional Advocate General submits that in the meeting of SMC held on 18.07.2023, decision is taken to decrease the number of rooms to 8 rooms from the previous requirement, i.e. 12 rooms given by the SMC in respect of Govt. Primary School, Salogra. He also submits that on account of reduction of rooms, as detailed hereinabove, revised estimate has been prepared by competent authority and the same has been sent to Directorate for further approval by the Government.
Having perused the aforesaid communication, which is taken on record, this Court finds that competent authority has prepared estimate amounting to Rs.1,35,30,000/- for construction of school in question and now matter is pending for approval of the Government. ::: Downloaded on - 20/07/2023 20:42:59 :::CIS
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Learned counsel for the petitioner prays for and is granted two weeks' time to have instructions.
In the meantime, learned Additional Advocate General may also place on record instructions with regard to r to acquisition of land for construction of school in question.
List on 27.07.2023.
(Sandeep Sharma) Judge 19th July, 2023 (reena) ::: Downloaded on - 20/07/2023 20:42:59 :::CIS