Himachal Pradesh High Court
Punnu Ram vs State Of Himachal Pradesh Through Its on 7 July, 2022
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
ON THE 7th DAY OF JULY, 2022
BEFORE
HON'BLE MS. JUSTICE SABINA
.
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION NO. 3645 of 2022.
Between:-
OM PRAKASH AGED 53 YEARS SON OF LATE SHRI
PUNNU RAM, RESIDENT OF VILLAGE AND P.O.
BHAGSUNAG, TEHSIL DHARAMSHALA, DISTRICT
KANGRA, H.P. r ....PETITIONER.
(BY MR. GOLDY KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH ITS
PRINCIPAL SECRETARY (FORESTS) TO THE GOVT.
OF H.P. SHIMLA-171002.
2. THE PRINCIPAL CHIEF CONSERVATOR OF
FORESTS, HIMACHAL PRADESH TALLAND, SHIMLA
(H.P.).
3. CONSERVATOR OF FORESTS DHARAMSHALA
FOREST DIVISION DHARAMSHALA, DISTRICT
KANGRA, H.P.
4. DIVISIONAL FOREST OFFICER, KANGRA FOREST
DIVISION AT DHARAMSHALA, DISTRICT KANGRA,
H.P.
....RESPONDENTS.
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...2...
(BY MR. ANIL JASWAL, ADDITIONAL ADVOCATE
GENERAL)
.
This petition coming on for admission before notice this
day, Hon'ble Ms. Justice Sabina, passed the following:-
ORDER
Learned counsel for the petitioner has submitted that he may be permitted to withdraw this petition to enable the petitioner to avail other appropriate remedy available to him, as per law.
2. Ordered accordingly.
3. All pending applications, if any, shall also stand disposed of.
(Sabina) Judge (Satyen Vaidya) Judge 7th July, 2022.
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