Himachal Pradesh High Court
Rahul Garhwal vs . Deputy Commissioner, Hamirpur & ... on 21 April, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rahul Garhwal vs. Deputy Commissioner, Hamirpur & others a/w connected matter.
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CWP No. 3610 of 2021 a/w CWP No. 5651 of 2021 CWP No. 3610 of 2021 21.04.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1 & 2.
Mr. Shivank S. Panta, Advocate, for respondent No. 3.
Dr. Lalit Sharma, Advocate, for respondent No. 4.
Mr. Vir Bahadur Verma, Advocate, for respondent No. 5.
CWP No. 5651 of 2021 Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondents No. 1, 2 & 7.
Mr. Vir Bahadur Verma, Advocate, for respondents No. 3 & 4.
Mr. Shivank S. Panta, Advocate, for respondent No. 5.
Dr. Lalit Sharma, Advocate, for respondent No. 6.
CMP No. 14354 of 2021 in CWP No. 3610 of 2021 This application under Order 1 Rule 10 CPC has been filed by the petitioner for impleading Planning Officer, Town and Country Planning Office Nadaun, District Hamirpur, as party respondent to the writ petition.
For the reasons stated in the application, the same is allowed and Planning Officer, Town and Country Planning ::: Downloaded on - 21/04/2022 20:09:47 :::CIS Office Nadaun, District Hamirpur is ordered to be impleaded .
as party respondent to the writ petition, who shall figure as respondent No. 6 in the memo of parties. Registry to make necessary corrections in the cause title of the writ petition.
Amended memo of parties has already been filed, which is taken on record. The application is disposed of.
CWP No. 3610 of 2021Notice be issued to newly added respondent No.
6. Ms. Ritta Goswami, learned Additional Advocate General, accepts notice on behalf of the aforesaid respondent.
Reply, if any, on behalf of respondent No. 6 be filed by or before the next date.
CWP No. 5651 of 2021.
Learned Counsel for respondent No. 6 prays for and is granted 10 days' time to file response to the reply filed on behalf of respondent No. 7.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge April 21, 2022 (hemlata) ::: Downloaded on - 21/04/2022 20:09:47 :::CIS .
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