Himachal Pradesh High Court
Himachal Pradesh Waqf Board vs . State Of H.P And Others on 15 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Himachal Pradesh Waqf Board Vs. State of H.P and others CWP No. 47 of 2022 .
15.3.2022 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhvir Thakur, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer, for the respondentsState.
Mr. Balram Sharma, ASGI, for respondent No.2.
Mr. Yashwardhan Singh Chauhan, Advocate, for proposed respondents in CMP No.2448/2022 CMP No2395/2022 This application has been filed by the State for the vacation of stay granted vide order dated 4.1.2022, qua the properties which does not pertain to the petitioner. This Court vide orders dated 4.1.2022 has stayed the operation and execution of impugned letter dated 1.6.2020 (Annexure P31) constraining the State to file the present application.
The application is allowed and we clarify that the stay granted by this Court vide order dated 4.1.2022 shall apply only to the properties mentioned at Sr.No.2 of the letter dated 1.6.2020, i.e., qua the properties of the non applicant/petitioner. Application stands disposed of accordingly.
CMP No.2448 of 2022Issue notice. Mr.Ajay Kumar Sharma, Advocate, Mr. Vinod Thakur, learned Additional Advocate General and Mr. Balram Sharma, learned ASGI waive service of notices on ::: Downloaded on - 22/03/2022 20:10:12 :::CIS behalf of the petitioner and respondents respectively. Reply be filed within four weeks.
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Reply to the writ petition be also filed within the aforesaid time.
List on 19.4.2022.
(Tarlok Singh Chauhan)
Judge
15.3.2022
(mamta)
r to (Chander Bhusan Barowalia)
Judge
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