Sanjay Karol, J. - (1.) On the basis of a letter petition, so addressed by local residents of village Meon, P.O. Chintapurni, Tehsil Dehra, District Kangra, Himachal Pradesh, to the Hon'ble Chief Justice, this Court, taking suo moto cognizance, issued notice. Allegedly, rights of local residents were violated, on account of alleged construction being raised by a private contractor, in whose favour land stands leased out for a period of 33 years, at Bus Stand Chintapurni, Teshil Dehra, District Kangra, Himachal Pradesh.
(2.) From the affidavit, so filed by the Divisional Manager (Legal), HRTC/HPBSM and DA, Head Office, Shimla-3, it is evident that allegations with regard to the construction being raised by the private contractor Mukesh Ranjan are not disputed. However, it stands clarified that construction is being raised after the matter was amicably discussed and resolved by all concerned and that too pursuant to decision rendered by the Civil Court.
(3.) However, on 18.12.2017, this Court passed the following order, ensuring satisfaction of petty shopkeepers engaged in earning their livelihood: "Perhaps the best way the grievance of the letter petitioner can be addressed is if the authorities were to visit the spot and have the issue resolved. As such, we direct SDM Dehra and Amb to visit the spot where the work is being executed by HRTC, Chintpurni, on 28.12.2017. Report be submitted before the next date. List on 01.01.2018.";