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Himachal Pradesh High Court

Chet Ram Dhanta And Others vs State Of Himachal Pradesh And Others on 2 May, 2018

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .

CWP No.974/2018

Date of decision: 02.05.2018 Chet Ram Dhanta and others ... Petitioner s Versus State of Himachal Pradesh and others ...Respondents Coram:

The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 No. For the Petitioner : Mr. B.C. Negi, Senior Advocate with Mr. Sunil Mohan Goel, Advocate.

For the Respondents : Mr. Ashok Sharma, Advocate General with Mr. Ajay Vaidya, Senior, Addl. A.G. and Mr. Nand Lal Thakur, Addl. A.G. for State.

Sanjay Karol, Acting Chief Justice (Oral) It is seen that petitioners have made a representation dated 12.7.2011 (Annexure P-3 colly) to the 2nd respondent, bringing out their grievances, which is still pending before the authority concerned.

2. Under instructions, learned counsel for the petitioner s, submits that petitioner s shall be content if a direction is issued to the said respondent to decide Whether reporters of Local Papers may be allowed to see the judgment?

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representation 12.7.2011 (Annexure P-3 colly) expeditiously. The learned Senior Additional Advocate .

General has no objection to the above request.

3. No other point is urged.

4. Leaving the questions of law open, a direction is issued to the 2 nd respondent/competent authority to consider and decide the petitioners' representation 12.7.2011 (Annexure P-3 colly), in accordance with law, by affording due opportunity of hearing/ representation to the petitioner s, within a period of three weeks from the date of production of certified copy of this order.

Petitioner s are at liberty to place additional material on record. Needless to add, if the order is not in favour of the petitioner s, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner s.

With these directions, the petition stands disposed of, so also the pending application(s), if any.

Copy Dasti.

(Sanjay Karol), Acting Chief Justice.

                                                    (Sandeep Sharma),
     May 2, 2018     (K S)                               Judge.




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