Himachal Pradesh High Court
Ashok Kumar Son Of Late Sh. M.R. Sharma vs State Of Himachal Pradesh Through on 23 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 23rd DAY OF MAY, 2022
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE
.
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
CIVIL WRIT PETITION NO.4356 OF 2020
Between:-
ASHOK KUMAR SON OF LATE SH. M.R. SHARMA,
RESIDENT OF ASHOKA COTTAGE, LOWER KAITHU,
DISTRICT SHIMLA, HIMACHAL PRADESH.
...PETITIONER
(BY MR. VIRBAHADUR VERMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH
PRINCIPAL SECRETARY (URBAN DEVELOPMENT) TO
THE GOVERNMENT OF HIMACHAL PRADESH,
SHIMLA.
2. MUNICIPAL CORPORATION, SHIMLA, H.P. THE MALL
SHIMLA, THROUGH ITS COMMISSIONER.
3. EXECUTIVE ENGINEER (ROAD & BUILDINGS DEPTT),
MUNICIPAL CORPORATION, SHIMLA.
4. MRS. KANTA SAYAL W/O SH. MANOJ SAYAL, R/O
HARI BHAWAN (OPPOSITE PREM COTTAGE) LOWER
KAITHU, SHIMLA.
5. SH. M.L. SHARMA S/O SH. KIRPA RAM, R/O HARI
BHAWAN (OPPOSITE PREM COTTAGE) LOWER
KAITHU, SHIMLA.
6. SH. RAKESH BHARDWAJ, S/O SH. FAKIR CHAND
BHARDWAJ, R/O HARI BHAWAN (OPPOSITE PREM
COTTAGE) LOWER KAITHU, SHIMLA
7. SH. GURCHARAN SINGH S/O LATE SH. RAVINDER
SINGH, R/O PREM COTTAGE, LOWER KAITHU,
SHIMLA.
8. SHIMLA JAL PRABANDHAN NIGAM LIMITED, US
CLUB, SHIMLA THROUGH ITS MANAGING DIRECTOR-
CUM- CHIEF EXECUTIVE OFFICER.
9. VINOD KUMAR SUR, RESIDENT OF SUR NIWAS,
CHUNGI KHANA, SHIMLA.
...RESPONDENTS
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(BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
RAJINDER DOGRA, SR. ADDITIONAL ADVOCATE GENERAL,
MR. VINOD THAKUR, MR. SHIV PAL MANHANS,
ADDITIONAL ADVOCATES GENERAL AND MR. YUDHBIR
.
SINGH THAKUR AND MR. BHUPENDER THAKUR, DEPUTY
ADVOCATES GENERAL)
(BY MR. NARESH K. GUPTA, ADVOCATE, FOR R-2 & 3)
(BY MR. P.P. CHAUHAN, ADVOCATE, FOR R-4 TO R-6)
(BY MR. J.S. BHOGAL, SR. ADVOCATE WITH MS. SRISHTI,
ADVOCATE, FOR R-7)
(BY MR. VIJAY THAKUR, ADVOCATE, FOR R-8)
(BY MR. ANUJ GUPTA, ADVOCATE FOR THE INTERVENER)
1
WHETHER APPROVED FOR REPORTING?
This petition coming on for orders this day, Hon'ble Mr. Justice
Tarlok Singh Chauhan, passed the following :
ORDER
Since, the instant petition has served its purpose, therefore, the same is disposed of accordingly, so also the pending application(s), if any.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 23rd May, 2022 (CS) 1 Whether reporters of Local Papers may be allowed to see the judgment ? Yes.
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