RAJ KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed mainly with the following prayers:

(2.) The very same subject matter was considered by this Court in various judgments and in the latest judgment, CWP No. 968 of 2006, decided on 5.4.2010, this Court held as follows:

(3.) In the light of the directions issued, as above, safeguarding the interest of all concerned, it will not be appropriate for this Court to embark upon another enquiry as to whether the process, already initiated, is proper or not. If in the process of implementation of the judgment, as above, in case either the petitioner or any other person has a grievance, he is liable to be evicted only in accordance with law. It is certainly open to him to take recourse to his available remedies before the appropriate authority, since we have not interdicted such remedies of any such person. Therefore, it is for the petitioner or any other person to establish before the appropriate authority that they have a right to resist the eviction and continue to be in possession under law. In case such attempt is made, appropriate authority will examine the matter, in accordance with law. The writ petition is disposed of, so also the pending application(s), if any.