VISHAMBER Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the petitioners as well as counsel for the respondentsState and Municipal Council.

(2.) IT is not in dispute that the petitioners have already resorted to remedy of civil suit for declaration that they are in settled possession of the Government land and have sought relief in that behalf against the Municipal Authorities as well as declaration against the Government.

(3.) THIS petition is disposed of with liberty to the petitioners to make representation to the State Government, which, in turn, be considered expeditiously and not later than four weeks from its receipt by the Chief Secretary to the State of Himachal Pradesh. The representation shall be made to the Chief Secretary within one week from today.