Himachal Pradesh High Court
Sh. Ramanand & Others vs State Of Himachal Pradesh & Others on 18 December, 2018
Bench: Surya Kant, Ajay Mohan Goel
1 IN THE HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.2370 of 2018 Decided on: 18.12.2018 __________________________________________________________ .
Sh. Ramanand & Others ..........Petitioners Versus State of Himachal Pradesh & Others .........Respondents __________________________________________________________ The Hon'ble Mr. Justice Surya Kant, Chief Justice. The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 __________________________________________________________ For the petitioners : Mr. V.D. Khidtta, Advocate.
For the respondents :
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ranjan Sharma, Adarsh Sharma and Ritta Goswami, Additional Advocate Generals.
__________________________________________________________ Surya Kant, CJ (Oral).
Learned counsel for the petitioners submits that the petitioners shall be content if a direction is issued to respondent No. 1 to consider and decide the petitioners' representations in accordance with law, which they may be making before him, within a period two days from today, inviting attention of the Authorities seeking implementation of communications dated 9.11.2016 made by Land Acquisition Collector HPPWD South Zone Winter Field Shimla (Annexure P8), dated 28.12.2016, made by Joint Secretary, (PW) Himachal Pradesh (Annexure P9) and dated 4.10.2017, made by the Superintending Engineer 14th Circle HPPWD Rohru, Shimla ((Annexure P10).
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 20/12/2018 22:56:01 :::HCHP 22. Learned Additional Advocate General for the respondents has no objection to the same.
3. No other point is urged.
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4. Leaving all questions of law open, on this short ground, as prayed for, the instant writ petition is disposed of with a direction to respondent No. 1/competent Authority to consider and decide the petitioners' representation(s), in accordance with law, by affording opportunity of hearing to all concerned, within a period of two months from today.
5. Needless to add, if the order is not in favour of the petitioners, the Authority shall assign reasons while deciding the same, which shall be communicated to the petitioners. Liberty is reserved to the petitioners to approach the Court, if need so arises subsequently.
6. With the aforesaid observations/directions, the writ petitions stand disposed of, so also pending miscellaneous application(s), if any.
Copy dasti.
(Surya Kant) Chief Justice (Ajay Mohan Goel) Judge December 18, 2018 (Yashwant) ::: Downloaded on - 20/12/2018 22:56:01 :::HCHP