Himachal Pradesh High Court
Krishan Pal Singh vs State Of H.P. & Another on 27 September, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.2492 of 2016
Date of decision: 27.09.2016
Krishan Pal Singh ..Petitioner
.
Versus
State of H.P. & another . Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
of
For the petitioner: Mr.Nipun Sharma, Advocate.
For the respondents: Mr.Romesh Verma, Mr.Varun Chandel
rt Additional Advocate Generals, Mr.J.K.
Verma and Mr.Kush Sharma, for respondent
No.1.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Mr.J.K. Verma, learned Deputy Advocate General, stated at the Bar that the subject matter of the writ petition has already been cancelled. His statement is taken on record.
He has also made available copy of the communication, dated 26th September, 2016, made by the Secretary, Nagar Panchayat, Chowari to the Director, Urban Development, Himachal Pradesh, across the Board, made part of the file.
2. At this stage, learned counsel for the petitioner stated at the Bar that he may be permitted to withdraw the writ petition, with liberty to file afresh. His statement is taken on record.
::: Downloaded on - 15/04/2017 21:18:32 :::HCHP 23. Accordingly, the writ petition is dismissed as withdrawn, with liberty as prayed for. Pending application(s), if any, also stand(s) disposed of.
.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
September 27, 2016 ( Tarlok Singh Chauhan )
(rajni/vt) Judge
of
rt
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