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Himachal Pradesh High Court

Jai Singh Chauhan vs State Of Himachal Pradesh And Others on 2 March, 2021

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                      CWP No. 1245 of 2021.




                                                                        .
                                      Date of decision: 02.03.2021.





    Jai Singh Chauhan                                            .....Petitioner.





                                   Versus
    State of Himachal Pradesh and others
                                       .....Respondents.





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1                         No

    For the Petitioner            :       Mr. Ravinder            Singh       Chandel,
                                          Advocate.

    For the Respondents:                   Mr. Ashok Sharma, Advocate


                                           General   with   Mr.  Rajinder
                                           Dogra,    Senior     Additional
                                           Advocate General, Mr. Ranjan
                                           Sharma, Mr. Vikas Rathore,




                                           Mr. Vinod Thakur, Mr. Shiv Pal
                                           Manhans, Additional Advocate





                                           Generals, Mr. J.S.Guleria and
                                           Mr. Bhupinder Thakur, Deputy
                                           Advocate Generals.





    Tarlok Singh Chauhan, Judge (Oral)

The instant petition has been filed for grant of the following reliefs:

"i) That writ in the nature of certiorari may very kindly be issued and impugned order Annexure P-7 1 Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 02/03/2021 20:16:46 :::HCHP 2 dated 28-01-2021 may very kindly be quashed and set aside.
.
ii) That writ in the nature of mandamus may very kindly be issued by directing respondent No.3 to permit the petitioner to use the TD Timber."

2. The specific case of the petitioner is that the D.F.O., Rajgarh is not deciding the application (Annexure P-8) moved by the petitioner.

3. Records reveal that the petitioner had brought all these facts even to the notice of the Conservator of Forests, Nahan, District Sirmaur, who in turn had directed the D.F.O., Rajgarh to decide the same, but to no avail.

4. Therefore, taking into consideration the entirety of facts and circumstances of the case, we dispose of this writ petition by directing the Conservator of Forests, Nahan, District Sirmaur, to decide the application(s) (Annexures P-8 and P-9) moved by the petitioner, on or before 31 st March, 2021. All pending applications also stand disposed of.

Copy 'dasti'.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 2 March, 2021.

nd Judge (krt) ::: Downloaded on - 02/03/2021 20:16:46 :::HCHP