Himachal Pradesh High Court
M/S Hari Om Enterprises vs . Praveen Jaggi & Ors. on 3 May, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
M/s Hari Om Enterprises vs. Praveen Jaggi & Ors.
RP No. 114 of 2022 03.05.2023 Present: Mr. Rajesh Kashyap, Advocate, for the petitioner.
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Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Mr. Arsh Rattan, Dy.
A.Gs. and Mr. Rajat Chauhan, Law Officer, for respondent-State.
Learned Additional Advocate General has placed on record instructions dated 01.05.2023, relevant portion whereof reads as under:-
r "In this connection, it is submitted that demarcation of the land has been completed as on dated 29.04.2023 and the work of Hydrological feasibility studies and technical findings is in progress as intimated by the Executive Engineer, Jal Shakti Division, Palampur vide letter No. EE/JSD/PLP/Ae to EE/Court Case/RP No. 11/2022-1207, dated 01.05.2023 (Annexure-I) and Tehsildar, Tehsil Jaisinghpur, Distt. Kangra letter No. 521/Reader-Ist. Teh-Jsp dated 28.04.2023 (Annexure-II).
For completion of the above said work and preparing the reply above said petition at least four weeks more time is required."
In view of aforesaid, we deem it appropriate to grant four weeks' further time to comply with the order dated 12.04.2023. Ordered accordingly.
List on 16.06.2022.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge 3rd May, 2023(sanjeev) ::: Downloaded on - 03/05/2023 20:56:22 :::CIS