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Himachal Pradesh High Court

Sh. Narain Chand S/O Late vs State Of H.P. Through Secretary on 13 July, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                        .

                  ON THE 13th DAY OF JULY, 2022.

                             BEFORE





          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN

                                &





    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                  CIVIL WRIT PETITION No.3842 of 2022.

            Between:-

            SH. NARAIN CHAND S/O LATE
            SH. RATTAN CHAND, AGED 64 YEARS,
            R/O VILLAGE AND P.O. SUNNAM,
            TEHSIL POOH, DISTRICT KINNAUR-172110,



            HIMACHAL PRADESH.
                                      ......PETITIONER.




            (BY SH. RAKESH DHAULTA AND
            SH. K.S. DHAULTA, ADVOCATES)





            AND





     1.     STATE OF H.P. THROUGH SECRETARY
            (COOPERATION) TO THE GOVERNMENT
            OF HIMACHAL PRADESH, SHIMLA-171002,
            H.P.

     2.     REGISTRAR COOPERATIVE SOCIETIES
            HIMACHAL PRADESH, SEHKAR BHAWAN,
            SDA COMPLEX, KASUMPATI, SHIMLA-171009,
            HIMACHAL PRADESH.
                                     ......RESPONDENTS.




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                                   2




         (BY SH. ASHOK SHARMA, ADVOCATE GENERAL
         WITH SH. RAJINDER DOGRA, SENIOR ADDITIONAL
         ADVOCATE GENERAL, SH. BHUPINDER THAKUR,




                                                          .
         SH. YUDHBIR SINGH THAKUR,





         DEPUTY ADVOCATE GENERALS AND
         SH. RAJAT CHAUHAN, LAW OFFICER).





               This petition coming on for admission before
    notice this day, Hon'ble Mr. Justice Tarlok Singh
    Chauhan, passed the following:

                        ORDER

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

2. A perusal of the records reveals that prior to filing of the instant petition, the petitioner had preferred a representation and had also issued a legal notice to the respondents which have not been decided/replied as yet.

3. In such circumstances, we direct the respondents to consider and decide the representation of the petitioner by giving an opportunity of hearing to him within a period of four weeks.

4. Needless to say that the order so passed by the respondents shall be a reasoned one.

5. The writ petition is disposed of in the aforesaid terms, so also the pending applications, if any.

.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 13th July, 2022.

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