Sandeep Sharma, J
1. Careful perusal of communication dated 8.4.2024, issued under the signature of Naib Tehsildar, Sub Tehsil Dulehar, District Una, Himachal Pradesh, clearly reveals that proceedings under Section 163 of the Himachal Pradesh Land Revenue Act (in short the “Act”), already stand initiated against the encroacher, details whereof have been given in the petition.
2. Learned counsel for the petitioner, after having perused aforesaid communication, on instructions, states that petitioner would be content and satisfied that in case a direction is issued to the aforesaid authority to conclude the proceedings under Section 163 of the Act in time bound manner.
3. Consequently, in view of the above, present petition is disposed of with direction to respondents No. 2 to 4 to conclude the proceedings initiated against the encroachers under Section 163 of the Act, expeditiously, preferably, within six months. Needless to say, authority concerned while doing the needful, shall afford an opportunity of hearing to the petitioner as well as other stake holders, especially encroachers against whom inquiry proceedings have been initiated. Pending applications, if any stand disposed of.
