Himachal Pradesh High Court
Shivendra Singh & Ors. vs . State Of H.P. & Ors. on 31 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Shivendra Singh & Ors. vs. State of H.P. & Ors.
CWP No. 2874 of 2023 31.05.2023 Present: Mr. Deven Khanna, Advocate, for the petitioner.
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Mr. Balram Sharma, Dy. SGI, for respondent No. 1.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr.Addl. A.G., Mr. Ramakant Sharma, Ms. Sharmila Patiyal, Addl. A.Gs., Ms. Priyanka Chauhan, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondent No. 3. Mr. Owais Khan, Advocate, for the proposed respondent.
The report in terms of previous order has been submitted by the DLSA, Shimla. However, before proceeding to consider the report, let copy thereof be supplied by the Registry to the respective counsel(s) at the expenses to be borne by the H.P. State Legal Services Authority.
Since the site is proposed to be visited by the Heritage Advisory Committee on 07.06.2023, we deem it appropriate to defer the hearing of this petition by two weeks.
The compliance report submitted by the DLSA, Shimla shall be considered after the State Heritage Advisory Committee submits its report.
CMP No. 6648 of 2023Notice. Mr. Deven Khanna, learned Advocate, Mr. Balram Sharma, learned Deputy Solicitor General of India, Mr. Ramakant Sharma, learned Additional Advocate General and Mr. Naresh K. Gupta, learned Advocate, appear and waive service of notice on behalf of the respective non-applicants/respondents.
Reply be filed within four weeks. List on 30.06.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge May 31, 2023(Sanjeev) ::: Downloaded on - 01/06/2023 20:32:13 :::CIS