Himachal Pradesh High Court
Harnam Singh Alias Rinku Chandel vs . State Of H.P. And Ors. on 28 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
.
Harnam Singh alias Rinku Chandel Vs. State of H.P. and ors.
CWP. No. 3821 of 2021 28.01.2022 Present: None for the petitioner.
Mr. Rajinder Dogra, Sr. Additional Advocate General, Mr. Dinesh Thakur, Additional Advocate General and Mr. Kamal Kant Chandel, Deputy Advocate General with Mr. Manoj Bagga, Assistant Advocate General, for the respondent/State.
In compliance to order dated 26.11.2021, status report is filed. Para5 of the report reads as under: "That as per updated status annexed at annexure A1, it is evident that a total of 159 no. of encroachments have been removed completely and 8 no. of encroachments have been removed partially after 26.11.2021 when the directions were issued by the Hon'ble Court. Thus, the respondents are making every effort to remove all kinds of encroachments alongside Highways and no effort shall be spared in this regard." Noticeably, the respondent appears to have made efforts as is evident from the abovenoted extract of the status report. Fresh status report be filed within four weeks.
List on 03.03.2022.
(Satyen Vaidya) Vacation Judge 28th January, 2022 (sushma) ::: Downloaded on - 31/01/2022 20:12:09 :::CIS