GOVERDHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner Goverdhan Singh filed CWP No. 1137 of 2017, inter alia praying for the following reliefs:

(2.) Petitioner Amri Devi filed CWP No. 1138 of 2017, inter alia praying for the following reliefs:

(3.) Mr. Anup Rattan, learned Additional Advocate General invites our attention to the effect that impugned order, Annexure P-2, passed by Naib Tehsildar, Bhawarna, as also order dtd. 28/3/2006 passed by Sub Divisional Collector, Kangra, in the case of petitioner Goverdhan Singh and impugned order, Annexure P-2, dtd. 18/8/2004 passed by Naib Tehsildar, Bhawarna and order dtd. 1/8/2006/18/8/2006 passed by Sub Divisional Collector, Kangra in the case of petitioner Amri Devi, stand implemented, in as much as the petitioners being encroachers stand evicted from the government land and unauthorised structures demolished. The land in question is now fully in possession of I&PH Department.