SARWAN SINGH Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) Mr. Adarsh Sharma, learned Additional Advocate General states that the matter can be disposed of with the direction to the competent authority to consider and decide the matter, in the light of communication dated 13.10.2017, (Annexure R-1), addressed by the Deputy Secretary (Ayurveda) to the Government of Himachal Pradesh, to the learned Advocate General, which is reproduced in toto as under.

(2.) Learned counsel for the petitioner has no objection to the same, provided the authorities consider the matter taking into account the factum of the land having been donated by the concerned Gram Panchayat as also the survey report Annexure P6, within a period of three months from today, after affording an opportunity of hearing to all concerned. Ordered accordingly.

(3.) Needless to add, if the order is not in favour of the petitioner, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner. Liberty is reserved to the petitioner to approach the Court, if need so arises subsequently.