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Judgment
L. Narayana Swamy, CJ
Learned Senior Counsel appearing for the petitioner submits that the petitioner has taken permission on 11.10.2017 under Section 118 of the
Himachal Pradesh Land Tenancy and Land Reforms Act, 1972, (for short, “the Actâ€). Pursuant to the grant of permission, the petitioner has
purchased the land in question on 27.12.2017 by spending a huge amount for the purpose of constructing residential buildings, hotels etc. In compliance
to Section 118 of the Act, the petitioner could not complete the work due to National Green Tribunal Order, Covid-19 pandemic and attachment orders
have been passed by the competent Authority. It is further submitted that plans could not be finalized and by this time the permission granted under
Section 118 of the Act has elapsed. Hence, the petitioner made representations dated 30.09.2019 (Annexure P-8) and 29.01.2021 (Annexure P-15)
for the purpose of granting extension of permission to be granted under Section 118 of the Act, but the said representations have not been decided till
date. It is further submitted that pursuant to the permission granted under Section 118 of the Act, the petitioner has invested huge amount and if the
representations are not considered it will cause hardship to the petitioner. Hence, it is prayed that respondents be directed to consider the
representations of the petitioner and pass appropriate order.
On the other hand, learned Additional Advocate General submits that in case the representations filed by the petitioner are still pending, the same
shall be considered and decided in accordance with the provisions of Section 118 of the Act.
Under these circumstances, we dispose of the present writ petition with a direction to the respondents to consider the representations dated
30.09.2019 (Annexure P-8) and 29.01.2021 (Annexure P-15) and pass appropriate orders within a period of eight weeks from today.
Pending application(s), if any, also stand(s) disposed of.