SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Letters Patent Appeals Nos. 168 and 154 of 2022 alongwith CWP No. 6930 of 2022 were heard together and are being decided by a common judgment as all these matters involve common questions of facts and law. Both the LPAs otherwise also arise out of common judgment.

(2.) CWP No. 2765 of 2019, titled Intzar and Ors. Vs. State of H.P. and Ors. and CWP No. 3077 of 2020, titled Sandeep Kumar and Ors. Vs. State of H.P. and ors., were filed by the petitioners therein seeking identical relief to quash letter dtd. 8/8/2019 (Annexure P-12 in CWP No. 2765 of 2019 and Annexure P-20 in CWP No. 3077 of 2020), issued by Principal Chief Conservator of Forests, H.P (for short, "PCCF"). Both the petitions were dismissed by learned Single Judge, vide impugned judgment dtd. 22/8/2022. Appellants, who were the petitioners in the writ petitions, have assailed judgment dtd. 22/8/2022, passed by learned Single Judge by way of present appeals.

(3.) During the pendency CWP No. 2765 of 2019 and CWP No. 3077 of 2020, impugned communication dtd. 8/8/2019 in the said petitions, was implemented in some Forest Circles of the State. Aggrieved against such implementation CWP No. 6930 of 2022, has been preferred.