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Judgment
6 paragraphs · 154 wordsL. Narayana Swamy, CJ
The case of the petitioners is covered by the judgment passed by this Court in CWP No. 3559 of 2020, titled as Gram Panchayat, Taraun versus State of Himachal Pradesh & another, decided on 15th September, 2020.
Accordingly, the present writ petition is disposed of in terms of the judgment, referred to above. The operative portion of the said judgment reads as under:-
"7. The petition is not maintainable on the ground that it is not a ripe stage to approach this Court since no final notification has been issued under Section 3(2) of the Act. When the notification is issued and if the petitioner feels aggrieved, it can challenge the same before appropriate Forum/Authority.
With these observations, the present petition is dismissed along with pending application(s), if any."
The aforesaid judgment shall form part of this judgment. Pending application(s), if any, also stands disposed of.