Himachal Pradesh High Court
Shupa Ram vs State Of H.P. And Others on 4 September, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1553 of 2019
.
Decided on: 04.09.2020
Shupa Ram ...Petitioner
Versus
State of H.P. and others ...Respondents
Coram
r to
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Vinod Chauhan, Advocate,
through Video Conferencing.
For the respondents: Mr. Ashok Sharma, Advocate General,
with Mr. Adarsh K. Sharma and Ms.
Ritta Goswami, Additional Advocates
General, for respondents No. 1 to 3,
through Video Conferencing.
Mr. Romesh Verma, Advocate, for
respondent No. 4, through Video
Conferencing.
L. Narayana Swamy, Chief Justice. (Oral)
The prayer made by the petitioner, in the instant writ petition, is for issuing direction to respondent No. 4 to 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 04/09/2020 20:20:27 :::HCHP 2construct a retaining wall for the safety of the residential house of the petitioner.
.
2. Mr. Romesh Verma, learned counsel for respondent No. 4, submits that the grievance of the petitioner has already been redressed and the work of construction of the retaining wall is almost complete. His submission is taken on record.
3. In light of the submission made by the learned counsel for respondent No. 4, since the grievance of the petitioner has been redressed, the instant writ petition has become infructuous. Accordingly, the writ petition is disposed of reserving liberty to the petitioner to file an application for revival of the writ petition in case his grievance is still not redressed. Pending miscellaneous applications, if any, are also disposed of accordingly.
(L. Narayana Swamy) Chief Justice (Anoop Chitkara) Judge September 04, 2020 ( rajni ) ::: Downloaded on - 04/09/2020 20:20:27 :::HCHP