Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Neelam Shama & Anr. vs . Union Of India & Ors. on 18 July, 2023

Author: Sandeep Sharma

Bench: Sandeep Sharma

.

Neelam Shama & Anr. vs. Union of India & Ors.

CWP No.4600 of 2023 18.07.2023 Present: Mr. Jagat Pal, Advocate, for the petitioners.

Mr. Vir Bahadur Verma, Central Government Standing Counsel, for respondent No.1.

Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent r No.2.

Mr. Rajan Kahol, Mr. B.C. Verma and Mr. Vishal Panwar, Additional Advocates General with Mr. Rahul Thakur and Mr. Ravi Chauhan, Deputy Advocates General, for respondents No.3 & 4/State.

CWP No.4600 of 2023 Notice. Mr. Vir Bahadur Verma, learned CGSC, Ms. Shreya Chauhan, learned counsel and Mr. B.C. Verma, learned Additional Advocate General, appear and waive service of notices on behalf of respondent No.1, respondent No.2 and respondents No.3 & 4, respectively.

Separate notice be issued to respondent No.5, returnable for 31.08.2023, on taking steps within a period of one week. In the meanwhile, replies, if any, by appearing respondents, be also filed.

Notice in the aforesaid terms. Replies, if any, be filed, on or before the next date of hearing.

Learned counsel for non-applicant/respondent No.2 submits that possible steps shall be taken to protect the property, if in danger on account of construction of NHAI.

.

The application is disposed of with the direction that the applicant/petitioner shall file the Vernacular of Annexure P-14, within four weeks.

                 r             to              (Sandeep Sharma)
                                                    Judge

    18th July, 2023
      (reena)








                                           ::: Downloaded on - 19/07/2023 20:46:42 :::CIS