Himachal Pradesh High Court
Megh Ram Panatu Son Of Sh. Mohan Singh vs State Of Himachal Pradesh And Another on 26 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 26th
DAY OF JULY 2022
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
.
&
HON'BLE MR. JUSTICE SANDEEP SHARMA
EXECUTION PETITION No. 90 OF 2022
Between:-
MEGH RAM PANATU SON OF SH. MOHAN SINGH
PANATU, RESIDENT OF VILLAGE AND POST
OFFICE DHADI GHUNSA, TEHSIL JUBBAL,
DISTRICT SHIMLA, H.P.
...PETITIONER
(BY MR. MANOHAR LAL SHARMA,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY (EXCISE & TAXATION)
TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. THE COMMISSIONER
(EXCISE & TAXATION) TO THE
GOVERNMENT OF HIMACHAL
PRADESH.
......RESPONDENTS
(BY ASHOK SHARMA ADVOCATE
GENERAL WITH MR. RAJINDER
DOGRA SENIOR ADDITIONAL
ADVOCATE GENERAL, MR. VINOD
THAKUR, MR. SHIV PAL MANHANS
ADDITIONAL ADVOCATES
GENERAL, MR. YUDHVIR SINGH
THAKUR AND MR. BHUPINDER
THAKUR DEPUTY ADVOCATES
GENERAL)
1 WHETHER APPROVED FOR REPORTING?
This petition coming on for orders this day, Hon'ble Mr.
1
Whether reporters of Local Papers may be allowed to see the
judgment?
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-2-
Justice Tarlok Singh Chauhan, passed the following :-
ORDER
Notice. Mr. Bhupinder Thakur, learned Deputy .
Advocate General appears and waives service of notice on behalf of the respondents.
2. The execution petition is disposed of with a direction to the respondents to comply with the judgment passed by Erstwhile H.P. State Administrative Tribunal in T.A. No. 4110 of 2015, titled as Megh Ram Panatu vs. State of Himachal Pradesh and another, decided on 16th November, 2016, and compliance report be filed within four weeks.
3. For compliance, to come up on 6th September, 2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26th July, 2022 (himani) ::: Downloaded on - 26/07/2022 20:03:40 :::CIS