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Neem Chand vs Ram Subhag And Others

High Court Of Himachal Pradesh · Decided on 6 October 2020 · Citation: (2020) 10 SHI CK 0301

HON’BLE JUDGES
Vivek Singh Thakur, J
RESULT
Disposed Of
CASE NUMBER
COPC-T No. 901 Of 2020
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Judgment

5 paragraphs · 184 words

Vivek Singh Thakur, J

1.

Reply-affidavit stands filed and an office order dated 26.08.2020, whereby the case of the petitioner has been considered, in compliance of order dated 1st November, 2017 passed in O.A. No. 2466 of 2017 titled as Neem Chand Vs. State of H.P and others and has been rejected, has also been placed on record with it.

2.

Now, rightly or wrongly, the competent authority has taken a decision in compliance of order and in case the petitioner is still aggrieved, he has a right to assail the same by filing a substantive petition before the appropriate forum, in accordance with law.

3.

Though there is delay in compliance of order, however, for that, unqualified and sincere apology has been tendered and for the reasons stated in the reply, the delay does not appear to be intentional or willful.

4.

Considering the aforesaid facts and circumstances and accepting the apology tendered by the respondents, the present petition is closed and disposed of with liberty to the petitioner to file appropriate fresh petition for redressal of his grievances, if any, still survive.