Hira Singh Rayta vs State Of Himachal Pradesh And Others on 1 September, 2023

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Himachal Pradesh High Court

Hira Singh Rayta vs State Of Himachal Pradesh And Others on 1 September, 2023

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 2784 of 2020




                                                                       .
                                                   Decided on : 01.09.2023





      Hira Singh Rayta                                                      ....Petitioner

                   Versus





      State of Himachal Pradesh and others                             ...Respondents
      Coram




                                             of
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the petitioner          :       M/s Ravinder Singh Chandel
                     rt                   and Puja Thakur, Advocates.

      For the respondents         :       Mr. Pranay Pratap Singh,

                                          Additional Advocate General with
                                          Mr. Sidharth Jalta, Deputy
                                          Advocate Generals for
                                          respondents No. 1 to 3.



                                  :       Mr. Neeraj Gupta, Senior
                                          Advocate with M/s Ajeet Jaswal
                                          and Pranjal Munjal, Advocates for




                                          respondents No. 4, 5 and 7.





      Ajay Mohan Goel, Judge              (Oral)

By way of this petition, the petitioner has primarily prayed for the following substantive reliefs:-

i) That writ in the nature of mandamus may very kindly be issued by directing the respondent authorities take appropriate legal action against the trustees by lodging FIR 1 Whether reporters of the local papers may be allowed to see the judgment?

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and further lodging the appropriate confiscation proceeding under Indian Forest .

Act.

ii) That the respondent authorities may very kindly be directed to restrain the private respondent from further cutting and of removing the green deodar trees from the rt DPF area."

2. Learned Additional Advocate General on the strength of the response filed to the petition on behalf of respondents No. 1 to 3 submits that the allegations of the petitioner were enquired into and no merit was found therein.

Same is the stand of the private respondents.

3. Learned Counsel for the petitioner submits that as he was not associated during the course of investigation etc. which might have been carried out by respondents No. 1 to 3, therefore, these proceedings be closed but liberty be granted to the petitioner that in case he so deems it proper, he may approach the authorities concerned, in accordance with law.

In view of the above, without making any observation on the merit of the case, granting liberty as prayed for, these proceedings are closed. Pending ::: Downloaded on - 01/09/2023 20:34:26 :::CIS 3 miscellaneous application(s), if any, also stand disposed of accordingly.


                                     (Ajay Mohan Goel)
    September 01, 2023                       Judge
       (narender)





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