Himachal Pradesh High Court
Hem Raj Pathania vs . State Of H.P. & on 8 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Hem Raj Pathania vs. State of H.P. & others.
CWP No. 2978 of 2019.
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08.03.2022 Present: Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Additional Advocate General has placed on record the instructions dated 05.03.2022 which go to indicate that the Directorate of Cooperation, Himachal Pradesh, has now sought permission of the Divisional Commissioner, Mandi, for permitting it to auction the property in question in terms of Section 81 of the Himachal Pradesh Land Revenue Act, 1954. It is further stated that as soon as the permission to auction the property is received, further action shall be taken in this regard.
In view of the aforesaid instructions, we deem it proper to direct the Divisional Commissioner, Mandi, to consider the request of the Department and, if found in order, grant the requisite permission as expeditiously as possible and in no event later than 22.03.2022.
List for consideration on 29.03.2022 on which date the fresh status report be filed by the respondents.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 8 March, 2022. Judge (krt) ::: Downloaded on - 09/03/2022 20:12:15 :::CIS