Krishan Chand And Others vs State Of H.P And Others on 22 April, 2026

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Himachal Pradesh High Court

Krishan Chand And Others vs State Of H.P And Others on 22 April, 2026

Bench: Jyotsna Rewal Dua

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     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No. 4443 of 2026
                                 Decided on: 22.04.2026
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Krishan Chand and others                             .....Petitioners




                                                                                    .

                                      Versus

State of H.P and others                                             .....Respondents





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Coram




                                                         of
Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioners:
                              rt      Mr. Roop Lal Chaudhary, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with

                           Mr. Y.P.S. Dhaulta, Additional Advocate
                           General for respondents No. 1 & 2.
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Jyotsna Rewal Dua, Judge

Notice confined to respondents No. 1 & 2 which is waived of by learned Additional Advocate General.

Considering grievance of the petitioners and the order being passed hereinafter, it is not necessary to issue notices to respondents No. 3 to 60. Reply from appearing respondents is also not required to be called for. Matter has accordingly been heard at this stage.

2. Krishan Chand and others versus State of Himachal Pradesh and others2 instituted by the petitioners was disposed of as withdrawn with liberty to 1 Whether reporters of print and electronic media may be allowed to see the order? Yes.

CWP No.16761/2025, decided on 03.12.2025.

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the petitioners to approach the concerned Authorities afresh with further direction that in case the Authorities do not do the needful within reasonable time, the petitioners would be .

at liberty to approach the Court again in accordance with law.

3. Petitioners grievance is that pursuant to aforesaid directions, they preferred representation on of 19.12.2025 to respondent No.2- Deputy Commissioner, Una, District Una, H.P. for redressal of their grievance with rt respect to encroachments allegedly made by private respondents on government as well as forest land but the representation has not been taken to its logical conclusion till date by the Competent Authority.

Learned counsel for the petitioners submits that petitioners would be satisfied in case respondent No.2/Competent Authority is directed to consider, take appropriate call on representation (Annexure P-6) so preferred by the petitioners within reasonable time.

4. Taking note of above submission but without examining the merits of the matter, this writ petition is disposed of with direction to respondent No.2/Competent Authority to consider and decide the representation dated 19.12.2025 (Annexure P-6) preferred by the petitioners in ::: Downloaded on - 24/04/2026 11:17:41 :::CIS 3 accordance with law as expeditiously as possible and preferably within 12 weeks from today. The decision so arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.


                                           Jyotsna Rewal Dua




                                      of
April 22, 2026                                   Judge
       yogesh




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