Deleg Gialchan v. State Of H.P. And Another

The petitioner has been ordered to be evicted by the Assistant Collector 1st Grade Moorang, District Kinnaur and warrant of possession has been issued. The order of eviction, passed by the Assistant Collector, is surely appealable before the higher Authority in the Revenue

The petitioner has been ordered to be evicted by the Assistant Collector 1st Grade Moorang, District Kinnaur and warrant of possession has been issued. The order of eviction, passed by the Assistant Collector, is surely appealable before the higher Authority in the Revenue 1 Whether reporters of the local papers may be allowed to see the judgment? rt o Department. We are, thus, not inclined to entertain the writ petition unless the petitioner firstly exhaust the alternative remedy. At the same time, having regard to the fact that warrant of possession has been issued, the instant writ petition is disposed of with a direction that status quo re: possession shall be maintained for a period of one month and meanwhile, the petitioner shall be at liberty to file an Appeal before the next higher Authority. The Appellate Authority shall then consider the petitioners prayer for extension of stay, in accordance with law.

2. Pending application(s), if any, also stand disposed Copy dasti. (Surya Kant) Chief Justice (Sandeep Sharma) Judge April 11, 2019 ( rajni )