Himachal Pradesh High Court
Tika Ram vs State Of H.P. & Another on 3 April, 2023
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1636 of 2023 .
Decided on: 03.04.2023
Tika Ram ...Petitioner
Versus
State of H.P. & another ...Respondents
Coram
The Hon'ble Ms. Justice Sabina, Acting Chief Justice The Hon'ble Mr. Justice Satyen Vaidya, Judge Whether approved for reporting? For the petitioner: Mr. Daleep Chand, Advocate.
For the respondents: Mr. Rakesh Dhaulta, Additional Advocate General.
Sabina, Acting Chief Justice (Oral) Learned State Counsel has placed on record instructions received by their office from the office of Joint Secretary (PR) to the Government of H.P. Para-5 of the instructions reads as under:-
"5. It is not out of place to mention here that as per the information received from O/o Chief Executive Officer, ZP-cum-ADC Sirmaur, Distt. Sirmaur, the proposal dated 25.03.2023 (consisting of 13 Panchayat Secretaries including the petitioner) has not been implemented so far and as such, the instant writ petition is premature on the sole ground."::: Downloaded on - 04/04/2023 20:33:16 :::CIS 2
2. In view of the instructions placed on record by the learned State Counsel, learned counsel for the petitioner has .
submitted that he may be permitted to withdraw the petition at this stage.
3. Ordered accordingly.
4. Pending miscellaneous application(s), if any, also to stand disposed of.
r to ( Sabina )
Acting Chief Justice
( Satyen Vaidya )
Judge
April 03, 2023
(vt)
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