RATTAN LAL Vs. STATE OF H. P.

JUDGEMENT

(1.) The instant petition has been filed for grant of following substantive reliefs:

(2.) On 8.9.2020, the Deputy Commissioner, Solan, constituted a committee headed by the Additional Deputy Commissioner, Solan, to scrutinize the areas to be included in Municipal Council, Solan, for its up gradation in light of the objections raised by Gramin Sangharash Samiti.

(3.) The Deputy Commissioner, Solan, vide letter No. Acctts (LFA) VIII-2/2026/-M. Corp.-I-9978 dated 27.5.2020 submitted justifications to the Director, Urban Development for including eight Gram Panchayats viz. Seri, Basal, Salogra, Parag, Shamti, Saproon, Anji and Kothon, in the existing area of M.C. Solan. The government thereafter vide notification dated 24.8.2020 proposed to include the areas as specified in the letter dated 27.5.2020 and also called for the objections/suggestions from the general public.