RESIDENTIAL WELFARE SOCIETY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Inspite of the orders of eviction, the concerned people have not evicted. Some of the persons, who are in unauthorized occupation, have filed affidavits, seeking time to vacate the premises. By the order dtd. 18/8/2021, time was granted. Presently, nine persons have filed affidavits and given their undertakings that they will handover the possession on or before 31/3/2022, as a consequence of our order dtd. 18/8/2021.

(2.) In view of the undertakings and the affidavits filed, the concerned persons shall handover the vacant possession of the premises in question to the respondents on or before 31/3/2022. Till then, they shall not be disturbed in the premises.

(3.) It is submitted by Mr. Naresh K. Gupta, learned Standing Counsel appearing for respondent No.2-Corporation, that even bio-toilets will be shifted and re-fixed at an appropriate place, without causing any disturbance to the residents. His submission is placed on record.