Himachal Pradesh High Court
Smt. Saroj Rani vs The State Of Himachal Pradesh Through ... on 14 March, 2022
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
ON THE 14th DAY OF MARCH, 2022
BEFORE
HON'BLE MS. JUSTICE SABINA
.
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION No.742 of 2022 ALONG WITH CIVIL WRIT
PETITION NO. 596 OF 2022.
1.
Between:- r to
CIVIL WRIT PETITION NO. 742 OF 2022.
SMT. SAROJ RANI, W/O SHRI RAJ KUMAR, AGED 63
YEARS, R/O DAULATPUR CHOWK, TEHSIL
GHANARI, DISTRICT UNA, (HP).
....PETITIONER.
(BY MR. DHEERAJ K. VASHIST, ADOVCATE)
AND
1. THE STATE OF HIMACHAL PRADESH THROUGH ITS
SECRETARY (URBAN DEVELOPMENT) TO THE
GOVERNMENT OF HIMACHAL PRADESH SHIMLA-
171002.
2. THE DEPUTY COMMISSIONER UNA, DISTRICT
UNA, HIMACHAL PRADESH.
3. THE SUBDIVISIONAL MAGISTRATE, GAGRET
DISTRICT UNA, HIMACHAL PRADESH.
4. NAGAR PANCHAYAT DAULATPUR CHOWK,
DISTRICT UNA, HIMACHAL PRADESH THROUGH
ITS SECRETARY.
::: Downloaded on - 14/03/2022 20:12:31 :::CIS
...2...
....RESPONDENTS.
.
(MR. VIKRANT CHANDEL, DEPUTY ADVOCATE
GENERAL for respondents No.1 to 3.
MR. A.K. SHARMA, ADVOCATE, FOR
RESPONDENT NO.4.)
2. CIVIL WRIT PETITION NO. 596 OF 2022.
Between:-
1. SHRI KANWAR RAKESH, S/O SHIR KULDEEP
SINGH, AGED 43 YEARS, R/O DAULATPUR CHOWK,
TEHSIL GHANARI, DISTRICT UNA (HP).
2. SHRI JAGMOHAN SHARMA, S/O SHRI JAI DEVI
SHARMA, AGED 65 YEARS, R/O DAULATPUR
CHOWK, TEHSIL GHANARI, DISTRICT UNA (HP).
3. SHRI TARSEM SINGH, S/O SHRI NASEEB SINGH,
AGED 74 YEARS, R/O DAULATPUR CHOWK, TEHSIL
GHANARI, DISTRICT UNA (HP).
....PETITIONERS.
(BY MR. DHEERAJ K. VASHIST, ADOVCATE)
AND
1. THE STATE OF HIMACHAL PRADESH THROUGH ITS
SECRETARY (URBAN DEVELOPMENT) TO THE
GOVERNMENT OF HIMACHAL PRADESH SHIMLA-
171002.
2. THE DEPUTY COMMISSIONER UNA, DISTRICT
UNA, HIMACHAL PRADESH.
3. THE SUBDIVISIONAL MAGISTRATE, GAGRET
DISTRICT UNA, HIMACHAL PRADESH.
::: Downloaded on - 14/03/2022 20:12:31 :::CIS
...3...
4. NAGAR PANCHAYAT DAULATPUR CHOWK,
.
DISTRICT UNA, HIMACHAL PRADESH THROUGH
ITS SECRETARY.
....RESPONDENTS.
(MR. VIKRANT CHANDEL, DEPUTY ADVOCATE
GENERAL FOR RESPONDENTS NO.1 TO 3.
MR. SANJEEV SHARMA, ADVOCATE, FOR
RESPONDENT NO.4.)
r to
This petition coming on for order this day, Hon'ble
Ms. Justice Sabina, passed the following:-
ORDER
Learned counsel for respondent No.4 has placed on record, a resolution, dated 9th March, 2022, passed by the Nagar Panchayat Daulatpur Chowk, District Una, H.P., wherein it has been resolved that the shops in question after reconstruction would be given on rent (determined during open auction qua newly constructed shops), again to the petitioners.
2. Learned counsel for respondent No.4, on instructions received from Mr. Rohit Kanwar, Secretary & Mr. Pramod Rana, J.E., Nagar Panchayat Daulatpur Chowk, District ::: Downloaded on - 14/03/2022 20:12:31 :::CIS ...4...
.
Una, H.P. (who are present in Court), has submitted that the possession of the shops will be handedover to the petitioners on or before 30th June, 2023.
3. Learned counsel for the petitioners has submitted that the petitioners will handover vacant possession of the shops in question to respondent No.4, seven days prior to the process of demolition liable to be undertaken by respondent No.4 and further submitted that in view of the resolution as well as the submissions made by the learned counsel for respondent No.4, he may be permitted to withdraw these petitions.
4. Ordered accordingly.
5. All pending applications also stand disposed of.
(Sabina) Judge (Satyen Vaidya) Judge 14th March, 2022.
(jai) ::: Downloaded on - 14/03/2022 20:12:31 :::CIS