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Himachal Pradesh High Court

Court On Its Own Motion vs . Chief Secretary To The Govt. Of on 6 July, 2023

Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel

Court on its own motion vs. Chief Secretary to the Govt. of H.P and others alongwith connected matters.

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CWPIL No. 88/2018 a/w LPA No.4038 of 2013, RSA No.472/2005, CWP Nos.4679/2011, 1834/2018, CWPIL Nos.4005/2013 & 25 of 2021 CWPIL No.88 of 2018 06.07.2023 Present: Mr. B.C. Negi, Senior Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents- State.

Mr. Rajesh Kashyap, Advocate, for respondent No.4.

Mr. Balram Sharma, DSGI, for respondent-Union of India.

LPA No.4038 of 2013

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for the appellants.

Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for respondent Nos.1,2,3 and for LRs of deceased-respondent No.3.

RSA No.472 of 2005

Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellants.

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth ::: Downloaded on - 07/07/2023 20:46:00 :::CIS Jalta, Deputy Advocates General, for respondents No.1 and 2-State.

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Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for respondent No.3.

CWP No.4679 of 2011

Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents Nos.1 to 3.

Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for respondent No.4.

Mr. Dheeraj K. Vashisht, Advocate, for respondent No. 5.

CWP No.1834 of 2018

Mr. B.C. Negi, Senior Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents- State.

Mr. Rajesh Kashyap, Advocate, for respondent No.4.

Mr. Balram Sharma, DSGI, for respondent-Union of India.

CWPIL No.4005 of 2013

Mr. B.C. Negi, Senior Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate.

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Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay .

Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents- State.

Mr. Vinod Chauhan, Advocate, for respondent No.4.

CWPIL No.25 of 2021

Mr. B.C. Negi, Senior Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma, Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood, Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents-

State.

Mr. Vinod Chauhan, Advocate, for respondent No.5.

Mr. Ankush Dass Sood, Senior Advocate with Mr. Manik Sethi, Advocate, for the intervener.

The State of Himachal Pradesh through its Principal Secretary, Tourism Department, Shimla, is suo moto impleaded as a party respondent in the writ petition, having regard to the fact that the Prashad Scheme of Union of India as regards the Chintpurni Temple in Amb, District Una, is said to be implemented in the State by the said Department.

2. The said impleaded respondent is directed to submit a revised project report to the Union of India and also to this Court regarding the development project on the acquired land ::: Downloaded on - 07/07/2023 20:46:00 :::CIS of the said temple including on the aspect of parking for .

vehicles which visit the said temple, within eight weeks.

3. Copy of this Order be communicated to the Principal Secretary, Tourism Department of Government of Himachal Pradesh. Learned Advocate General shall also inform this fact to the said authority.

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                      List on 12.09.2023.

                                        ( M.S. Ramachandra Rao )
                                               Chief Justice

     6th July, 2023                          ( Ajay Mohan Goel )
        (priti)                                     Judge








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