Himachal Pradesh High Court
Court In Chaman Lal Bali vs . State Of H.P. And Another, on 17 April, 2018
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
C.R. No. 235 of 2017.
17.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., with Mr. Bhupinder Thakur, Dy. A.G. .
for the State.
Dr. D.K. Gupta, Director, Urban Development Department, Himachal Pradesh, is present in person and has tried to explain the circumstances under which the further action in terms of the judgment rendered by this Court in Chaman Lal Bali vs. State of H.P. and another, AIR 2016 (HP) 168, could not be taken. Even though I am not convinced with the explanation so offered, however, since the matter now stands taken up with the Law Department, let status report regarding the same be filed on the next date of hearing. In this view of the matter, personal presence of the Director, Urban Development Department, Himachal Pradesh, for the time being, is dispensed with.
List on 29.5.2018.
17th April, 2018. (Tarlok Singh Chauhan) (GR) Judge ::: Downloaded on - 17/04/2018 23:50:22 :::HCHP