Himachal Pradesh High Court
Mathu Ram & Another vs H.P. State Forest Development ... on 25 June, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1843 of 2020.
.
Date of Decision : June 25, 2020.
Mathu Ram & Another ...Petitioners.
Versus H.P. State Forest Development Corporation & Others.
Coram:
r to ...Respondents.
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. Rajender Singh Thakur, Advocate.
For the respondents : Nemo COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge.
The petitioner had filed the representations, which are still pending. However, in the last representation, the petitioner had not taken all the points, with which he has come up before this Court by way of this writ petition.
2. Given the factual matrix we dispose of this writ petition by permitting the petitioner to file the comprehensive representation to 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 26/06/2020 20:21:19 :::HCHP 2the respondents. In case he still feels aggrieved, he is at liberty to seek legal redressal of his grievances. Ordered accordingly. Pending .
application(s), if any, also stand(s) disposed of.
(L. Narayana Swamy) Chief Justice.
(Anoop Chitkara), Judge June 25, 2020 (ps) ::: Downloaded on - 26/06/2020 20:21:19 :::HCHP