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Himachal Pradesh High Court

Banka Ram vs H.P.State Electricity Board And Others on 21 May, 2015

Bench: Rajiv Sharma, Sureshwar Thakur

         IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                                CWP No. 2249 of 2015
                                                Date of Decision: 21.5.2015
           Banka Ram                                               .... Petitioner.

                                 Vs.




                                                                       .
           H.P.State Electricity Board and others                  .... Respondents.





    Coram:
    The Hon'ble Mr. Justice Rajiv Sharma, Judge.





    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Whether approved for Reporting?

    For the petitioner:                 Mr. B.M.Chauhan, Advocate.





    For the respondents:                Mr. Satyen Vaidya, Advocate.


    Rajiv Sharma, J.(Oral):

Mr. Satyen Vaidya, learned counsel for the respondents fairly submits at the bar that the meeting of the House Allotment Committee would be convened within a period of three weeks and the case of the petitioner would be considered in the said meeting. Accordingly, the respondents are directed to consider the case of the petitioner for allotment of a house and allot him a suitable accommodation, if the petitioner fulfills the required conditions.

In view of the above direction, the present petition is disposed of, so also the miscellaneous pending application(s), if any ( Rajiv Sharma ) Judge.

21st May, 2015. (Sureshwar Thakur) (TM) Judge.