SHRAWAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The main order under challenge in this petition is the order passed by the Divisional Forest Officer-cum-Collector, Dharamshala, in case No. 39 of 1997 on 08.12.1997. This is an appealable order and the petitioner has an efficacious and alternative remedy available with him.

(2.) Therefore, without going into the merits of the case, we dispose of the petition with liberty reserved to the petitioner to approach the Appellate Authority. The petitioner can, alongwith the appeal, file an application for condonation of delay in filing the appeal. In the said application, he can raise all grounds available to him including the grounds raised in the present petition. The petitioner may also apply for appropriate interim relief from the Appellate Authority.

(3.) The Appellate Authority shall consider the applications for condonation of delay and grant of interim relief in accordance with law. The writ petition is disposed of in the aforesaid terms. The pending application(s), if any, also stand(s) disposed of. No order as to costs.