MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) The present writ petition has been filed for seeking a direction, mandatory in nature, to the respondents to repair, complete and release necessary funds for making the bridle forest road from village Tunna Whether reporters of Local Papers may be allowed to see the judgment? to Chandyas (Kamrunag) operational, in a time bound manner. A direction has also been sought to be passed against the respondents to sympathetically consider the representations made by the local residents and also Gram Panchayat, Tunna from time to time during the period 2008 to 2019 to repair the Tunna to Kamrunag road, 1.5 ambulance road. kilometer in length and make the same fit to be used as an

(3.) On 16.10.2019, following order came to be passed in this writ petition:-