Himachal Pradesh High Court
Sudarshana Devi vs . State Of H.P. & Ors. on 20 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Sudarshana Devi Vs. State of H.P. & Ors.
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Cr.MMO No. 201 of 2022 20.07.2022 Present: Mr. Ajay Sharma, Senior Advocate, with Mr. Ajay Thakur, Advocate, for the petitioner.
M/s Dinesh Thakur and Sumesh Raj, Additional Advocate Generals with Mr. Amit Dhumal, Deputy Advocate General, for respondent Nos. 1 and 2-State.
Mr. Prakash Sharma, Advocate, for respondent No.3.
r to Mr. Prakash Sharma, learned counsel for respondent No.3 submits that though it is not in dispute that the permission to fell in the tree in issue was granted in favour of the private respondent, yet, the reason as to why the said tree could not be felled because that there was hurdle created by the petitioner vis-
à-vis the felling of the tree.
This is objected to by the learned Senior Counsel for the petitioner.
On the request of Mr. Prakash Sharma, learned counsel for respondent No.3, the case is ordered to be listed after two weeks, to enable him to place on record any material from which it can be ascertained that after the grant of felling permission, obstruction was created by the petitioner in the felling of the tree.
(Ajay Mohan Goel) Judge July 20, 2022 (vinod) ::: Downloaded on - 20/07/2022 20:06:42 :::CIS