NAZAKAT ALI HASHMI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has sought quashing and setting aside of the permission granted to the 3rd respondent under Section 118(2) of the HP Tenancy and Land Reforms Act, 1972 vide Annexure P4, to set up an Industry.

(2.) PRECISELY, the petitioner claims himself to be the co-owner of the land comprised in khasra No. 201/4 out of which khasra No. 201/4/1 measuring 10 bighas is alleged to have been purchased by 3rd respondent from others. The learned counsel for the petitioner has stated at the Bar that the petitioner has also filed a civil suit for permanent prohibitory injunction against the respondent. But, in the instant case petitioner has laid a challenge on the ground that without the NOC of the co-shares, the permission granted is no nest being contrary to the Rules.

(3.) THEREFORE, in view of the above stated position, the relief sought cannot be granted. Hence the petition is dismissed, so also the pending applications, if any.