Himachal Pradesh High Court
Jia Lal Chauhan & Another vs State Of Himachal Pradesh & Others on 23 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
HON'BLE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA
CWP No. 1141/2020
Decided on: 23.06.2020
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Jia Lal Chauhan & another ...Petitioners.
Versus
State of Himachal Pradesh & others ....Respondents.
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Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No.
For the petitioner. : Mr. Virender Singh Chauhan, Senior
Advocate with Mr. Vikas Shyam,
Advocate, through Video Conferencing.
For the respondents : Mr. Ashok Sharma, Advocate General
with Mr. Vikas Rathore, Mr. Vinod
Thakur & Mr. Desh Raj Thakur,
Additional Advocate Generals,
through Video Conferencing.
Tarlok Singh Chauhan, Judge (Oral)
Even though, reply filed by respondents/State is not on record, however, copy of the same has been made available to us for perusal, which reveals that the Drinking Water Scheme would be completed by 30th June, 2020.
2. In view of the above, the present writ petition is disposed of with a direction to the respondents/State to ensure that the aforesaid 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 23/06/2020 20:22:29 :::HCHPscheme be completed on or before 30th June, 2020. Pending applications, if any, shall also disposed of.
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(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua), Judge 23rd June, 2020(rohit) ::: Downloaded on - 23/06/2020 20:22:29 :::HCHP