Himachal Pradesh High Court
Harvant Singh Cheema vs . Raj Cheema on 5 April, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Harvant Singh Cheema Vs. Raj Cheema .
CMPMO No.46 of 2022 05.04.2023 Present Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate, for respondent No.1.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.2.
Learned counsel representing the petitioner and respondent No.1 state that despite repeated requests, no steps are being taken by the Chief Executive Officer, Dagshai, Tehsil Kasauli, District Solan, H.P., on the request made by the parties for upgradation of GLR to the effect that property is partitioned interse petitioner and respondent No.1 on the basis of amicable settlement.
Mr. Balram Sharma, learned Deputy Solicitor General of India, states that no action, if any, can be taken pursuant to order dated 14.10.2022 by the Chief Executive Officer, Dagshai, rather action, if any, in that regard can only be taken By Defence Estates Officer, Ambala Circle to whom, petitioner has not made any request. Let petitioner and respondent No.1 make joint application to Defence Estates Officer, Ambala, praying therein for upgradation of GLR on the basis of amicable settlement mutually arrived interse parties. Needless to say, Defence Estates Officer, Ambala after having received representation, if any, shall decide the same expeditiously, preferably within a period of four weeks in accordance with law.
List on 30.5.2023.
(Sandeep Sharma) Judge April 05, 2023 (shankar) ::: Downloaded on - 05/04/2023 20:37:33 :::CIS