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Balvinder Singh vs State Of HP And Another

High Court Of Himachal Pradesh · Decided on 10 June 2026 · Citation: (2026) 06 SHI CK 0537

HON’BLE JUDGES
Romesh Verma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9453 Of 2026
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Judgment

7 paragraphs · 344 words

Romesh Verma, J

1.

Notice. Mr. Sushant Kaprate, learned Additional Advocate General appears and waives service of notice on behalf of the respondents-State.

2.

The instant petition has been filed for the grant of following substantive relief:

"i) that in view of the facts and circumstances mentioned hereinabove in this writ petition, the writ petition may kindly be allowed and the impugned order dated 8.6.2026 contained in Annexure P-1 may kindly be quashed and set aside.

3.

During the course of arguments, Mr. Kul Bhushan Khajuria, learned counsel for the petitioner submits that he shall be satisfied in case the petitioner is permitted to make a representation for the redressal of his grievances on account of the passing of the impugned order dated 8.6.2026, as passed by the Director, Land Records, Himachal Pradesh, Shimla-9, whereby the petitioner has been ordered to be transferred from Patwar Circle Kamroo, Tehsil Sangla, District Kinnaur to Patwar Circle Salwan, Sub Tehsil Telka, District Chamba. He further submits that his client/petitioner shall make a representation within a period of one week from today. The said prayer of the present petitioner is not opposed by learned Additional Advocate General.

4.

Consequently, the present petition is disposed of with liberty to the petitioner to make a representation to the respondents-State within a period of one week from today. In the event of the filing of the representation, the respondents-State shall decide the same within a period of three weeks from the date of receipt of the representation. Needless to say that the petitioner shall be afforded an opportunity of being heard and the grievances, as raised in the present petition, shall also be taken into consideration while deciding the same. Till then, the operation and execution of the impugned order dated 8.6.2026 shall remain stayed qua the petitioner. However, it is made clear that in case the petitioner does not make the representation within a period of one week, he shall not be entitled for the benefit of the present order.

5.

Pending miscellaneous applications, if any, also stand disposed of.