TILAK CHAND KATOCH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned Additional Advocate General submits that reply on behalf of respondents No. 1 to 3 stands filed. The same is not on record. Be taken on record, if in order.

(2.) Learned Additional Advocate General submits that in compliance of order passed by the court case of the petitioner has been considered, but his claim has been rejected vide orders dtd. 4/12/2021 passed by Superintending Engineer, I&PH, Dharamshala.

(3.) Learned counsel for the petitioner submits that orders were never communicated to petitioner, but in view of reply, he seeks permission to withdraw this petition with liberty to avail appropriate remedy before Competent Court of law for redressal of his grievance including assailing the aforesaid orders, whereby claim of the petitioner has been rejected.