Himachal Pradesh High Court
Kewal Ram vs State Of H.P. & Others on 1 January, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos.2850, 2851, 2626, 2625, 1111, 1049, 1109 and 1106 of 2017 Date of decision: 01.01.2018 .
1. CWP No.2850 of 2017 Kewal Ram ..Petitioner Versus State of H.P. & others ... Respondents
2. CWP No.2851 of 2017 Chander Singh ..Petitioner Versus State of H.P. & others ... Respondents
3. CWP No.2626 of 2017 Durga Nand r to Versus State of H.P. & others ..Petitioner ... Respondents 4. CWP No.2625 of 2017 Hari Man ..Petitioner Versus State of H.P. & others ... Respondents 5. CWP No.1111 of 2017 Ramesh Kumar ..Petitioner Versus State of H.P. & others ... Respondents 6. CWP No.1049 of 2017 Sohan Lal ..Petitioner Versus State of H.P. & others ... Respondents 7. CWP No.1109 of 2017 Jai Chand ..Petitioner Versus State of H.P. & others ... Respondents 8. CWP No.1106 of 2017 Krishan Kumar ..Petitioner Versus ::: Downloaded on - 01/01/2018 23:25:26 :::HCHP 2 State of H.P. & others ... Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge .
Whether approved for reporting?
For the petitioners: Mr.B.S. Chauhah, Senior Advocate, with Mr.Munish Datwalia, Advocate.
For the respondents: Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Deputy Advocate General.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) Petitions reveal that even though the land stands utilized by the respondents for construction of road, but, however, the land never came to be acquired by the State in accordance with law. We do not go into the merits of the case and more specifically the issue of limitation, as is so raised by Mr.J.K. Verma, learned Deputy Advocate General, for the reason that allegedly the land was put to use in the year 2005.
2. Be that as it may, as mutually prayed for, we dispose of the present petitions with direction to respondent No.1 to consider and decide the petitioners' request, which the petitioners shall be making within a period of two weeks from today. We are hopeful that upon receipt of such representation(s), the respondent authorities shall take action, rather expeditiously and more so within a period of two months thereafter.::: Downloaded on - 01/01/2018 23:25:26 :::HCHP 3
3. Needless to add, all actions shall be taken strictly in accordance with law. Also, opportunity of hearing shall be afforded to all concerned. Liberty reserved to the petitioners .
to approach the Court on same and subsequent cause of action, if so required and desired. Also, alternate remedies, in accordance with law, can be exhausted.
Pending application(s), if any, also stands disposed of.
Copy dasti.
( Sanjay Karol )
Acting Chief Justice
January 1, 2018 ( Ajay Mohan Goel )
(vt/purohit) Judge
::: Downloaded on - 01/01/2018 23:25:26 :::HCHP