Himachal Pradesh High Court
Darshan Lal vs State Of Himachal Pradesh & Others on 15 September, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No. 1835 of 2020 Date of Decision: September 15, 2020 Darshan Lal ...Petitioner Versus State of Himachal Pradesh & others ...Respondents Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Daleep Chand, Advocate.
For the respondent : Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami & Mr. Adarsh Sharma, Addl.AGs.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Per: Anoop Chitkara, Judge(oral) The petitioner has come up before this Court seeking mandamus against the State to construct a retaining wall so as to protect his residential property.
2. Mr. Adarsh Sharma, learned Additional Advocate General submits that he has received instructions that the 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 17/09/2020 20:18:06 :::HCHP 2Government would be taking care of the said construction through MGNREGA.
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3. Given the above assurance by the learned Additional Advocate General, we close the instant petition with a direction of the respondent/authorities concerned, to complete the said construction work on or before 15 th December, 2020. Liberty reserved to the petitioner to take recourse to the legal remedies available to him, if he still feels dissatisfied or his grievance not redressed. Pending application(s), if any, are closed.
(L. Narayana Swamy), Chief Justice.
(Anoop Chitkara), Judge.
September 15 , 2020 (PK)
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