Himachal Pradesh High Court
Rahul Garhwal vs . Deputy Commissioner, Hamirpur & Ors. on 24 February, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Rahul Garhwal vs. Deputy Commissioner, Hamirpur & ors.
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CWP No. 3610 of 2021 a/w CWP No. 5651 of 2021 CWP No. 3610 of 2021 24.02.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No. 1 and 2.
Mr. Shivank S. Panta, Advocate, for respondent No. 3.
Mr. Jagdish Thakur, Advocate, for respondent No. 4.
Mr. Virbahadur Verma, Advocate, for respondent No. 5.
CWP No. 5651 of 2021 None for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No. 1 and 2.
Mr. Virbahadur Verma, Advocate, for respondent No. 3.
Mr. Shivank S. Panta, Advocate, for respondent No. 5.
None for respondents No. 4 and 6.
Mr. Vikas Rathore, learned Additional Advocate General submits that in compliance of order dated 06.01.2022 passed by this Court, fresh affidavit of the Tehsildar, Nadaun has been filed in the Registry ::: Downloaded on - 24/02/2022 20:12:42 :::CIS on 23.2.2022. Office to trace and place the same on .
record.
List the matter on 7 th March, 2022.
( Mohammad Rafiq) Chief Justice February 24, 2022 (vs/rohit) r to ( Jyotsna Rewal Dua ) Judge ::: Downloaded on - 24/02/2022 20:12:42 :::CIS