Himachal Pradesh High Court
District Bar Association Solan vs . State Of Hp & Others on 18 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
District Bar Association Solan Vs. State of HP & others CWP No. 1134 of 2019 .
18.7.2022 Present: Mr. Pratap Singh Goverdhan, Advocate, for the petitioner.
Mr. Ashwani Sharma and Mr. Anil Jaswal, Addl. AGs with Mr. Vikrant Chandel, Dy. A.G., for respondents No. 1, 3 and 4/State.
Mr. Balram Sharma, ASGI, for respondent No. 2/Union of India.
Mr. B.C. Negi, Senior Advocate with Mr. Aman Sood, Advocate, for respondent No. 5. Learned Deputy Advocate General has placed on record instructions dated 15.7.2022. Now that the matter has been sent to the Principal Secretary (Revenue) as required under Section 7 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, we direct the Principal Secretary (Revenue) to accord necessary approval, in case there is no impediment in doing so, within a period of one week.
For compliance, list on 25.7.2022 before appropriate Bench.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge July 18, 2022 (kalpana) ::: Downloaded on - 18/07/2022 20:05:03 :::CIS