Himachal Pradesh High Court
Shafi Mohammad vs State Of H.P. & Others on 22 March, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.586 of 2018 Date of decision: 22.03.2018 Shafi Mohammad ..Petitioner .
Versus State of H.P. & others ... Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Sandeep Sharma, Judge Whether a`pproved for reporting?
For the petitioner:
r Mr.Jagat Paul, Advocate.
For the respondents: Mr.Ashok Sharma, Advocate General, with Mr.Ajay Vaidya, Senior Additional Advocate General, Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Reeta Goswami, Mr.Nand Lal Thakur, Additional Advocate Generals, and Ms.Swaleen Jaswal, Deputy Advocate General, for respondents No.1 and 2.
Mr.B.C. Negi, Senior Advocate, with Mr.Pranay Pratap Singh, Advocate, for respondent No.3.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) Mr.B.C. Negi, learned Senior Counsel appearing for respondent No.3, states that now the Board stands duly constituted and the impugned action stands taken pursuant to the directions issued by this Court. However, if the petitioner was to represent to the Board, the issue would be considered ::: Downloaded on - 23/03/2018 23:01:50 :::HCHP 2 and decided expeditiously, in accordance with law. Mr.Negi clarifies that under all circumstances, provisions of the Wakf Board Act and the directions issued by this Court, shall be .
implemented in letter and spirit.
2. At this stage, Mr.Jagat Paul, learned counsel for the petitioner, seeks permission to withdraw the present petition, reserving liberty to approach the Board, venting out his grievance, if any. We are assured that any such representation made by the petitioner shall be considered and decided strictly in accordance with law. Such decision shall be taken within a period of four weeks from the date of receipt of such representation.
In view of the above, the present petition is dismissed as having been withdrawn, so also pending applications, if any.
Copy dasti.
( Sanjay Karol )
Acting Chief Justice
March 22, 2018 ( Sandeep Sharma )
(vt) Judge
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