LAWS(HPH)-2017-12-176

GAURAV SHARMA Vs. STATE OF H.P.

Decided On December 13, 2017
GAURAV SHARMA Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Affidavit of Mission Director, IDIPT-HP dated 12.12.2017, is taken on record.

(2.) We notice that timeline for completion of the project has been laid down and work of restoration is now likely to be completed before June, 2018.

(3.) There is yet another issue which needs to be addressed, rather urgently, by the Government and that being, as to how best the building can be put to use. In this regard, we notice certain communications exchanged between the Asian Development Bank (ADB) and Department of Tourism and Civil Aviation, Himachal Pradesh, which is evident from para-8 of the affidavit, which we reproduce as under: