Himachal Pradesh High Court
Ram Krishan Rana And Another vs State Of Himachal Pradesh And Others on 14 March, 2017
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 382 of 2017.
Date of decision: 14.3.2017
Ram Krishan Rana and another ....Petitioners
of
Versus
State of Himachal Pradesh and others ....Respondents
Coram
rt
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioners : Mr. Ajay Vaidya, Advocate.
For the Respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Additional Advocate
Generals and Mr. J.K. Verma, Deputy
Advocate General, for the
respondents.
Sanjay Karol, Judge (Oral)
After the matter was heard for some time, learned counsel, under instructions from the petitioners, submits that petitioners shall be content if they are permitted to approach the respondent-authority with a further direction to the said authority, to consider and decide the petitioners' representation expeditiously in accordance with law.
Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 15/04/2017 22:00:37 :::HCHP 2
2. As such, as prayed for, petitioners are permitted to .
withdraw the present petition, reserving liberty to approach the respondent-authority, if so required and advised. Upon receipt of such representation, respondent-authority is directed to consider the same, after affording an opportunity of hearing to of all the concerned, in accordance with law, within a period of three months. rt
3. Petition stands disposed of in the aforesaid terms, so also the pending applications.
( Sanjay Karol), Judge (Tarlok Singh Chauhan), March 14, 2017. Judge (GR) ::: Downloaded on - 15/04/2017 22:00:37 :::HCHP