Jai Singh Chauhan vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

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

“i) That writ in the nature of certiorari may very kindly be issued and impugned order Annexure P-7 dated 28-01-2021 may very kindly be quashed

and set aside.

ii) That writ in the nature of mandamus may very kindly be issued by directing respondent No.3 to permit the petitioner to use the TD Timber.â€​

The specific case of the petitioner is that the D.F.O., Rajgarh is not deciding the application (Annexure P-8) moved by the petitioner.

Records reveal that the petitioner had brought all these facts even to the notice of the Conservator of Forests, Nahan, District Sirmaur, who in turn

had directed the D.F.O., Rajgarh to decide the same, but to no avail.

Therefore, taking into consideration the entirety of facts and circumstances of the case, we dispose of this writ petition by directing the Conservator

of Forests, Nahan, District Sirmaur, to decide the application(s) (Annexures P-8 and P-9) moved by the petitioner, on or before 31st March, 2021. All

pending applications also stand disposed of.

Copy ‘dasti’.