Himachal Pradesh High Court
Sh. Ramesh vs Bhakra Beas Management Board And Others on 3 December, 2018
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1184 of 2017
Decided on: December 3, 2018
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Sh. Ramesh Petitioner
Versus
Bhakra Beas Management Board and others Respondents
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Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
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For the petitioner: Mr. Lovneeesh Kanwar, Advocate.
For the respondents: Mr. Aman Sood, Advocate, for respondents
No. 1 to 3.
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Sandeep Sharma, J. (Oral)
Learned counsel for the petitioner fairly states that his client would be satisfied and content, in case representation pending with respondent No.1 filed pursuant to order dated 1.6.2017, is decided in a time bound manner. Learned counsel for the respondents has no objection to the aforesaid innocuous prayer having been made on behalf of the petitioner.
2. Consequently, in view of the aforesaid present petition is disposed of with a direction to respondent No.1 to decide the representation filed by the petitioner, within a period of one month from today, sympathetically and, of course, in accordance with law.
Needless to say, while considering and deciding the representation fair and adequate opportunity of hearing shall be afforded to all Whether reporters of the Local papers are allowed to see the judgment? .
::: Downloaded on - 04/12/2018 22:57:00 :::HCHP -2-concerned. Authority concerned shall pass a reasoned order, which shall be communicated to the petitioner. Liberty is reserved to the petitioner to assail the same, in accordance with law, if so required .
and desired.
3. Accordingly, the petition stands disposed of in the aforesaid terms. All pending applications also stand disposed of.
Copy dasti.
(Sandeep Sharma) Judge December 3, 2018 (Vikrant) ::: Downloaded on - 04/12/2018 22:57:00 :::HCHP