Himachal Pradesh High Court
Sohan Singh Kaundal vs State Of H.P. & Others on 30 May, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Execution Petition No.26 of 2019.
Decided on: 30th May, 2019 .
Sohan Singh Kaundal ......Petitioner.
Versus State of H.P. & Others ....Respondents. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the Petitioner : Mr. Mohit Thakur, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Addl. A.G. & Mr. J.S. Guleria, Dy. A.G. Dharam Chand Chaudhary, ACJ. (oral).
Affidavit in compliance has been filed.
As a matter of fact, in compliance to the judgment sought to be executed, the first respondent has considered the representation made by the petitioner and rejected the same by a speaking order Annexure D-1 to the affidavit. Although it is canvassed that all the points raised in the writ 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 03/06/2019 21:57:55 :::HCHP 2petition by the petitioner have not been taken into consideration and that a direction to the first respondent be issued to decide the representation .
afresh, yet we are not inclined to do so for the reason that respondent No.1 has passed the order and in case the petitioner is aggrieved and dissatisfied therewith, has the remedy to assail the same before appropriate forum. Therefore, this petition is dismissed as fully satisfied. The petitioner, if so advised, may assail the order Annexure D-1 before appropriate forum, in accordance with law. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary)
Acting Chief Justice
(Anoop Chitkara)
May 30, 2019 (ps) Judge.
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