ANIL AGGARWAL Vs. HIMUDA

JUDGEMENT

(1.) This Court vide judgment dated 14.12.2017 had noticed the total encroachment made by the petitioner as under:- <FRM>JUDGEMENT_83_LAWS(HPH)6_2018_1.html</FRM>

(2.) It is only after noticing the magnitude of this encroachment that this Court directed the respondents to hold an inquiry within six months and fix responsibility and report compliance before 18.06.2018. It was also made clear that the fact that some of the officials/officers may have retired or are no longer in the services of the respondents shall come in the way in holding such inquiry.

(3.) On 18.06.2018, learned counsel for respondent No.1 stated that compliance report was ready and would be filed during the course of the day.