Himachal Pradesh High Court
Rahul Garhwal & Another vs Deputy Commissioner on 28 December, 2020
Bench: Sureshwar Thakur, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 6317 of 2020
Decided on 28.12.2020
.
Rahul Garhwal & another ....Petitioners.
Versus
Deputy Commissioner, Hamirpur & others ...Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
For the petitioners: Mr. Ramakant Sharma, Advocate.
For the respondents: Mr. Hemant Vaid Addl. A.G. with
Mr. Mr. Vikrant Chandel Dy. A.G.
for respondent No. 1.
Mr. Suneet Goel, Advocate, for
respondent No.3.
Mr. Maan Singh, Advocate, for
respondent No. 4.
Sureshwar Thakur, J (oral)
Since, Mr. Suneet Goel, Advocate, appearing on behalf of respondent No.3, makes a submission, on instructions meted to him, by the afore respondent, that the grant, of, the requisite NOC, is under process, with the authority concerned, and, since the afore contention becomes supported by Annexure P7, thereupon, till a decision is taken by the 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 28/12/2020 20:16:11 :::HCHPauthority concerned, visavis, granting or declining, of, the NOC, for, the relevant purpose, to the respondent concerned, thereupto the instant writ petition is premature, and, is .
amenable for dismissal. Moreover, since the afore contention is not adequately repudiated by the learned counsel for the petitioner. Accordingly, the instant petition is dismissed, as, premature. However, liberty is reserved to the petitioner to approach this Court, at an appropriate stage. The authority concerned is directed to associate the present petitioner in the apposite process. All pending applications, if any, also stand disposed of.
(Sureshwar Thakur) Judge (Sandeep Sharma) 28 December, 2020 th Judge (kck) ::: Downloaded on - 28/12/2020 20:16:11 :::HCHP