Himachal Pradesh High Court
Of Sh. Parmanand vs Prem Lal And Others" on 6 January, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 6th DAY OF JANUARY, 2022
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
CIVIL MISCELLANEOUS PETITION MAIN (ORIGINAL) NO.
358 OF 2021
Between:
TILAK RAJ SON OF SH. JOGU SON
OF SH. PARMANAND, RESIDENTOF
VILLAGE & POST OFFICE TAKKA,
TEHSIL AND DISTRICT UNA (H.P.)
AGED ABOUT 70 YEARS
...PETITIONER
(BY MR. DHEERAJ K. VASHISHTA,
ADVOCATE)
AND
1. STATE OF H.P.
THROUGH DIVISIONAL
COMMISSIONER KANGRA
AT DHARAMSHALA, H.P.
2. HARISH CHANDER, SON
OF SH. DEV RAJ,
3. SMT. KAMLA DEVI,
DAUGHTER OF DEV RAJ,
4. SMT. SANTOSH KUMARI,
DAUGHTER OF DEV RAJ,
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5. AVINASH CHAND, SON
OF SH. ROSHAN LAL.
6. SHIV SHAMBHU, SON OF
SH. ROSHAN LAL
ALL ARE RESIDENT OF
.
MAHAL TIKKA, TEHSIL AND
DISTRICT UNA, H.P.
7. RAJ KUMAR SON OF SH.
JOGU
8. RAMESH CHAND, SON OF
SH. JOGU
9. PARKASH CHAND, SON
OF SH. DEV RAJ,
10. SUDHA, DAUGHTER OF
SH. SURINDER
11. NEETA, DAUGHTER OF
SH. SURINDER
12. PANKAJ KUMAR, SON
OF SH. SURINDER
13. VIJAY KUMAR, SON OF
SH. SURINDER
14. MANOJ KUMAR, SON OF
SH. MADAN MOHAN
15. RAJESH KUMAR SON
OF SH. MADAN MOHAN
16. SMT. NIDHI, DAUGHTER
OF SH. ASHOK KUMAR,
17. DHEERAJ KUMAR, SON
OF SH. ASHOK KUMAR,
18. SUMAN DEVI, WIFE OF
SH. ASHOK KUMAR
19. PARWEEN KUMAR SON
OF SH. RAM ASRA,
20. TARSEM LAL, SON OF
SH. JOGU,
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21. KAUSHALYA DEVI,
WIFE OF SH. KEWAL
KRISHAN, SON OF JOGU
22. AJAY KUMAR, SON OF
SH. SUBHASH CHAND,
.
23. DAVINDER KUMAR, SON
OF SH. SUBHASH CHAND
24. KUMARI ALKA,
DAUGHTER OF SANEH
LATA WIDOW OF SUBASH
CHAND SON OF SH. JOGU
25. OM DUTT, SON OF SH.
RAM NATH, SON OF SH.
MILKHI RAM
26. HARI DUTT, SON OF SH.
RAM NATH, SONOF
SH.MILKHI RAM,
27 SANJAY KUMAR, SON OF
SH. RAVINDER, SON OF SH.
RAM NATH,
28. SURESH KUMAR, SON
OF SH. RAVINDER, SON OF
SH. RAM NATH
29. RAM PIARI, WIFE OF
RAM LAL, SONOF NONIDH
ALL ARE RESIDENT OF
VILLAGE TAKKA, TEHSIL
AND DISTRICT UNA,H.P.
...RESPONDENTS
(MR. RAJINDER DOGRA, ADDL. ADVOCATE
GENERAL WITH MR. VINDO THAKUR,
ADDITIONAL ADVOCATE GENERAL AND
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MR.RAJAT CHAUHAN, LAW OFFICER, FOR
RESPONDENT NO. 1)
This petition coming on for admissions this day, this
.
Court passed the following:
ORDER
Notice. Mr. Rajinder Dogra, learned Additional Advocate General appears and waives service of notice on behalf of respondent No. 1.
2. An innocuous prayer is made in this petition seeking direction to the Divisional Commissioner, Kangra, to dispose of the revision petitions No. 145/2014 and 147 of 2014, which were filed way back in the year 2014.
3. Petitioner is a senior citizen, currently aged about 70 years. Therefore, I see no reason to issue notices to the private respondents as the prayer made in the petition is totally innocuous, for which no party, much less the opposite parties can have any grievance or objection.
3. Accordingly, the present petition is disposed of with a direction to the Divisional Commissioner, Kangra at Dharamshala to dispose of the revision petitions No. 145/2014 and 147/2014, titled as "Harish Chander and others versus Prem Lal and others"
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The pending application(s), if any, are also disposed of.
.
(Tarlok Singh Chauhan)
Judge
January 6, 2022
Kalpana
r to
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