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Himachal Pradesh High Court

Pania Ram vs State Of H.P. And Others on 29 April, 2017

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CMPMO No. 495 of 2016

                                                 Date of decision: 29th April, 2017




                                                                                     .
    Pania Ram                                                                      Petitioner.





                                                  Versus

    State of H.P. and others                                                       Respondents
    ________________________________________________________





    Coram:
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge

    The Hon'ble Mr. Justice





    Whether approved for reporting1 :             No


    For the petitioner:                  Mr. Janesh Gupta, Advocate.

    For the respondents:                 Mr. V.S. Chauhan & Mr. Virender Verma,

                                         Additional Advocate Generals.
    ________________________________________________________
    Ajay Mohan Goel, Judge (Oral)

This petition has been filed praying for the following relief:-

"The petition may be allowed and the petition bearing RBT No. 15-S/4 of 2016/12, titled as Pania Ram and others Vs. State of H.P. and others, under Section 18 of the Land Acquisition Act, pending before the learned District & Sessions Judge (Forests), Shimla, H.P. may be ordered to be transferred to the Court of Additional District Judge (Special Judge CBI), Shimla, H.P. for its trial and adjudication in accordance with law."

Whether Reporters of local newspaper are permitted to see the judgment ?

2. Learned Additional Advocate General submits that State has no objection in case the petition is allowed as it will be in the interest of justice that the case is transferred to the Court of learned .

Additional District Judge (Special Judge CBI), Shimla for its trial in accordance with law wherein similar cases are pending.

3. Accordingly, this petition is allowed and disposed of with a direction that petition bearing RBT No. 15-S/4 of 2016/12, titled as Pania Ram and others Vs. State of H.P. and others, under Section 18 of the Land Acquisition Act, pending before the learned District Judge (Forests), Shimla is ordered to be transferred to the Court of learned Additional District Judge (Special Judge CBI), Shimla for trial and adjudication in accordance with law.

4. Parties, through their learned counsel, are directed to appear before the Court of learned Additional District Judge (Spcial Judge CBI), Shimla on 22nd May, 2017.

5. The petition is disposed of, so also pending applications, if any.

                                                  (Ajay Mohan Goel),
    29th April, 2017(K)                                 Judge




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