Himachal Pradesh High Court
Simla Ice Skating Club vs State Of H.P And Ors. on 14 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Simla Ice Skating Club vs.State of H.P and Ors.
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CWP No. 6313 of 2022 14.09.2022 Present: Mr. B.C. Negi, Senior Advocate, with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the petitioner/State.
M.C.Shimla.
r to N.K.Gupta, Advocate, for newly added respondent-
Mr. Rajesh Sharma, IFS, Director Sports, H.P present in person.
Mr. Ajeet K. Saklani, Advocate for respondent No.6.
After having argued the matter for some time, we are of the considered view that H.R.T.C through its Managing Director is a necessary party and shall be impleaded as respondent No.6. Notice. Mr. Ajeet K. Saklani, Advocate has put in appearance on behalf of respondent No.6.
Learned counsel for the Municipal Corporation has filed status report which reveals that the material stacked in the Ice Skating Rink, Shimla shall be removed/ cleared by 30.11.2022. As regards the HRTC it is represented by learned counsel for respondent No.6 that material of the HRTC or the Bus stand Management is stacked in the skating rink.
Learned counsel for the petitioner has also brought to our notice the Minutes of the meeting held on 13.3.2020 under the Chairmanship of Additional Chief ::: Downloaded on - 15/09/2022 20:05:12 :::CIS Secretary ( Tourism and Civil Aviation) to the Government of .
Himachal Pradesh, which was held for the purpose of development of Ice skating Rink. We are informed at the Bar that after the last meeting held on 13.3.2020, there had been certain other meetings and one of such meetings was recently held day before yesterday.
In the given circumstances, we direct respondent No.4- Tourism to file its personal affidavit along with Minutes of the meeting with regard to the development of Ice Skating Rink Shimla and the proposed road map ahead. In the meanwhile, we expect IDIPT to commence the process of removal of the utilization of the material so as to ensure that the material is removed by 30.11.2022, as undertaken.
Reply on behalf of respondents No.1 to 4and 6 be filed within three weeks.
List for consideration on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 14, 2022 (gaurav) ::: Downloaded on - 15/09/2022 20:05:12 :::CIS .
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