Himachal Pradesh High Court
Ranjeet Singh And Another vs State Of H.P. And Others on 7 August, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. : 1469 of 2018 .
Decided on: 07.08.2018.
Ranjeet Singh and another ....Petitioner.
Versus
State of H.P. and others ...Respondents.
Coram
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge. Whether approved for reporting?1 For the petitioner : Mr. Hakam Bhardwaj, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate General with Mr. J.K. Verma, Additional Advocate General for respondents-State.
:None for other respondents.
Sanjay Karol, Acting Chief Justice (Oral) By way of this petition, the petitioner has prayed for the following reliefs:-
"(i) That writ of mandamus may kindly be issued, directing the Respondent No. 4 to file requisite report as sought by Respondent No. 3 regarding the illegal encroachment and thereby narrowed the passage (Gair Mumkin Rasta) and traditional Kuhal and caused obstruction in plying of vehicles to Village Bundla, as a result of which, ::: Downloaded on - 08/08/2018 23:01:16 :::HCHP the residents of concerned area are being deprived from basic facilities like ambulance and irrigation of their fields.
.
(ii) That writ of mandamus may kindly be issued, directing the Respondent No. 3 to decide the case pending before him within the time bound period as this Hon'ble Court may deem fit and to remove the illegal encroachment by the Respondents No. 5 and 6.
(iii) entire record pertaining to the present case may kindly be summoned for the kind perusal of this Hon'ble Court.
(iv) Any other writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case may also be issued/passed in favour of the petitioners."
2. Mr. J.K. Verma, learned Additional Advocate General has placed on record instructions dated 04.08.2018, relevant portion of which is reproduced as under:-
"Kindly refer to your office Fax no. nil on the subject cited above.
In this connection it is submitted that the case u/s 133 Crpc titled as Ranjeet Singh vs Kartar Singh etc. is pending in this Court and has been listed on dated 07-08-2018 for applicant evidence. It is further submitted that the ::: Downloaded on - 08/08/2018 23:01:16 :::HCHP respondent witness has to be recorded in the next hearing. The case will be processed on day to day hearings and will be disposed off before .
15.09.2018."
3. At this stage, learned Counsel for the petitioner submits that petitioner shall be content if the petition is disposed of in view of the aforesaid instructions.
4. In view of above, we dispose of the present petition by making statement of Sub Divisional Officer (C), Palampur, District Kangra, to be part of the order.
The petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge August 07, 2018 (narender/brb) ::: Downloaded on - 08/08/2018 23:01:16 :::HCHP