DEVINDER CHAUHAN JAITA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A batch of writ petitions, the lead petition of which was CWP No. 7249 of 2010, came to be disposed of vide order dated 6th September, 2013, passed by a Division Bench of this Court, in terms of the affidavit filed by the respondents -State containing assurance made by the State Authorities, with liberty to the writ petitioners or any affected person having any grievance to take recourse to appropriate proceedings, including to revive the concerned writ petition.

(2.) THE petitioner Devender Chauhan Jaita moved an application, being CMP No. 18403 of 2014, for revival of the writ petition No. 7249 of 2010, on the grounds taken in the application, which was granted and the writ petition was posted for 2.12.2014.

(3.) AT the very outset, we may place on record that three writ petitions came to be filed in the year 2010, in public interest, and similar reliefs were prayed for. After the Authorities concerned filed affidavits, containing details and status of the works in question, and the assurance made by the concerned Authorities to complete the said work within the time frame, came to be disposed of vide order supra.