Himachal Pradesh High Court
Simran vs . State Of H.P. & Ors on 28 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Simran Vs. State of H.P. & ors .
CWP No. 8928 of 2022 28.12.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. AGs with Mr. Bhupinder Thakur, Dy. A.G., for respondents No. 1 to 3.
Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. He prays for and is granted two weeks' time to file reply.
Dasti notice be issued to respondent No. 4, on steps being taken within three days, returnable for 11.1.2023.
CMP No. 18157 of 2022Notice/reply in the aforesaid terms. In the meanwhile, respondent No. 4 is directed not to carry out further construction on the spot and the same shall be duly monitored and supervised by respondents No. 1 to 3.
CMP No. 18158 of 2022The application is allowed with a direction to the petitioner to file English translation of Annexures P1 and P3 within a period of four weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 28, 2022 (kalpana) ::: Downloaded on - 29/12/2022 20:42:32 :::CIS