Sita Ram Chauhan vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(a) to issue a writ of certiorari or direction in nature thereof, quashing the impugned orders contained in Annexures P-15, P-17, P-18 and P-19 of the writ petition, as unconstitutional and illegal and contrary to the law.

(b) to issue an appropriate writ, order or direction in nature thereof to give full justice to the petitioners in the circumstances of the case and may pass such further writ, order or orders as this Hon''ble Court may deem fit, proper, just and expedient in the circumstances of the case.

It is submitted that the petitioner has challenged the order directing him to hand over the vacant possession of the accommodation vide letter dated 13th September, 2010. What is the consequence of the occupation of the premises during the interregnum, it is a matter for the Government to consider. The petitioner seeks permission of this Court to file a representation before the Government, so that he would be in a position to apprise the Government the peculiar facts of the case. Permission is granted for seeking the indulgence of the Government and sympathetic consideration by the Government. The writ petition is dismissed as withdrawn, as above, so also the pending applications, if any.