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Himachal Pradesh High Court

Sushil Kumar vs The Deputy Commissioner & Others on 12 June, 2019

Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No.1264 of 2019.

Decided on: 12th June, 2019 .

Sushil Kumar ......Petitioner.

Versus The Deputy Commissioner & others ....Respondents.

Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.

The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 No. For the Petitioner : Ms. Rittu Raj Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya Sr. Addl.

A.G., for respondents No. 1

and 2.

Dharam Chand Chaudhary, ACJ. (oral).

CMP No. 5151 of 2019

Allowed and disposed of.

CWP No. 1264 of 2019

The facts of the case and the documents annexed thereto, amply demonstrate 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.

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that the same are highly disputed which cannot be gone into while exercising the extraordinary jurisdiction under Article 226 of the Constitution of .

India. The writ petition as such is not maintainable and the same is accordingly dismissed, leaving it open to the petitioner to have recourse to any other and further remedy available to him in accordance with law. Pending application(s), if any, shall also stand disposed of.

(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) June 12, 2019 (rohit) Judge.

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