Himachal Pradesh High Court
Darshana Devi vs State Of H.P. And Others on 21 December, 2015
Bench: Mansoor Ahmad Mir, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.4758 of 2015.
Decided on: December 21, 2015.
.
Darshana Devi ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
For the petitioner: Mr.Manohar Lal Sharma, Advocate.
of
For the Respondents: Mr.Shrawan Dogra, Advocate General,
with Mr.Anup Rattan, Addl.A.G. and Mr.Vikram
Thakur, Dy.A.G., for respondents No.1 to 5.
____________________________________________________________
rt
Mansoor Ahmad Mir, C.J. (Oral)
Learned counsel for the petitioner submitted that the private respondents are raising illegal construction at the behest of some officials and that the concerned police officials have also not registered the case as warranted under the law.
2. In the facts of the case, we deem it proper to dispose of the writ petition, with liberty to the petitioner to approach the concerned Chief Judicial Magistrate under Section 156 of the Code of Criminal Procedure for seeking appropriate remedy. So far as the submission regarding construction activity is concerned, the petitioner is at liberty to seek appropriate remedy. Ordered accordingly. Pending CMPs, if any, also stand disposed of.
(Mansoor Ahmad Mir) Chief Justice.
21st December, 2015. (Sureshwar Thakur)
(Tilak) Judge
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