Himachal Pradesh High Court
Inderjeet Singh vs State Of Hp & Others on 18 February, 2021
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 880 of 2021
Date of Decision 18th February, 2021
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Inderjeet Singh ...Petitioner
Versus
State of HP & others
Coram
r to ....Respondents
The Hon'ble Mr. Justice Vivek Singh Thakur, J.
Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. S.D. Vasudeva, Advocate, through Video Conferencing.
For the Respondents: Mr. Dinesh Thakur, Additional Advocate General, for respondents No. 1 to 6, through Video Conferencing.
__________________________________________________________________ Vivek Singh Thakur, J.
CMP No. 1517 of 2021Allowed and disposed of.
CWP No. 880 of 2021Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 19/02/2021 20:15:05 :::HCHP 2 behalf of respondents No. 1 to 6 and seeks time to have instructions.
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2 Present petition has been preferred seeking direction to respondents No. 3 to 6 to conduct the demarcation of land of petitioner comprised in Khata Khatauni No. 12/12 and 13/13 and Khata Khatauni No. 46/52 situated at Mauza Jangal Bhalavag, Pargna Jai Village Bhalog, Sub Tehsil Junga, District Shimla HP under the personal supervision of respondent No. 2 Deputy Commissioner, Shimla on the ground that said respondents are not taking action to demarcate his land despite the fact that petitioner has been applying for demarcation of his land since July, 2018 by submitting applications to Tehsildar/Naib-Tehsildar, Junga, Sub Divisional Officer(Civil) Shimla (Rural) and Deputy Commissioner, Shimla. To substantiate his plea, petitioner has placed on record the copy of representations as Annexures P-3 to P-10, P-13, P-14, P-16, P-17 and P-18.
3 It is the case of petitioner that in response to communication dated 24th October, 2019, Annexure P-15, issued by office of Naib Tehsildar, Junga petitioner has also submitted requisite documents along with application dated 25.7.2020 Annexure P-18 and he has also submitted another application in September 2020 Annexure P-19 to Naib Tehsildar for conducting ::: Downloaded on - 19/02/2021 20:15:05 :::HCHP 3 the demarcation of his land, but, despite that, till date demarcation of land of petitioner has not been conducted.
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4 In view the nature of order proposed to be passed, no reply or instructions are necessary to be called for from appearing respondents and also no notice is required to be issued to respondents No. 7 and 8 as no prayer has been made against them in the main petition.
5 In view of facts and circumstances, detailed in petition supported by documents, present petition is disposed of with direction to respondents No. 2 to 4 to ensure the demarcation of land of petitioner as early as possible preferably on or before 30th April, 2021. Liberty is also granted to petitioner as well as appearing respondents to approach this Court in case of any difficulty in complying with order/direction passed in this petition. Pending miscellaneous application (s) also stands disposed of.
February 18, 2021 (Vivek Singh Thakur)
(ms) Judge
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