Himachal Pradesh High Court
Ghum Singh And Others vs State Of Hp And Revision on 16 April, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
CWP No. 822 of 2018.
16.04.2018. Present: Mr. Mohan Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr. .
Ajay Vaidya, Sr. Additional Advocate General, Mr. Ranjan Sharma, and Ms. Rita Goswami, Additional Advocate Generals, for the respondent/State.
Learned counsel for the petitioner undertakes to remove objections raised by the Registry, if any, within a period of two weeks. Such undertaking is accepted and taken on record.
CMP No. 3186/2018.
Allowed and disposed of.
CWP No. 822/2018.
Admit.
Learned counsel for the petitioners submits that the encroached land is less than 5 bighas. Reply be positively filed within a period of four weeks. Rejoinder, if any, be filed within four weeks thereafter.
CMP No. 3187/2018.
During the pendency of the petition, parties shall maintain status quo qua impugned orders dated 27.11.2017, passed by the Divisional Commissioner Mandi, District Mandi, HP in Revision Petition No. 309 of 2017, titled as Ghum Singh and others versus State of HP and Revision Petition No. 308 of 2017, titled as Megh Singh versus State of HP. Application stands disposed of. Copy dasti.
(Sanjay Karol) Acting Chief Justice.
(Ajay Mohan Goel)
April 16, 2018 Judge.
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