Prakash Chand And Another vs Union Of India And Others
2021 Latest Caselaw 2534 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                 CWP No. 9880 of 2012 alongwith




                                                            .
                                 CWP No. 9898 of 2012 and CWP





                                 No.9899 of 2012.
                                 Decided on: 1st April, 2021





    ____________________________________________________________
    CWP No. 9880 of 2012
    Prakash Chand and another
                                                   .....Petitioners





                                Versus
    Union of India and others
                                                  .....Respondents

    _____________________________________________________________
    CWP No. 9898 of 2012

    Roshni Devi and others
                                                    .....Petitioners

                                Versus



    Union of India and others
                                                  .....Respondents
    _____________________________________________________________




    CWP No. 9899 of 2012
    Susheel Kumar and another





                                                    .....Petitioners

                                Versus





    Union of India and others
                                                  .....Respondents
    _____________________________________________________________


    Coram

    The Hon'ble Mr. Justice Ravi Malimath, Judge




                                         ::: Downloaded on - 05/04/2021 20:13:41 :::HCHP
                                                   -2-


    1Whether approved for reporting?
    ______________________________________________________
    For the petitioners:       Mr. L.S.Mehta, Advocate.




                                                                               .

    For the respondents:                        Mr. Balram Sharma, ASGI, for
                                                respondent-Central Govt.

                                                Mr. Ashok Sharma, Advocate





                                                General with Mr. Rajinder Dogra,
                                                Sr. Addl. Advocate General for
                                                respondent-State





                                                (Through Video Conferencing)



    Ravi Malimath, Judge (Oral)

Learned counsel for the petitioners submits that

in view of the intervening developments these petitions have

become infructuous. In view of the submissions made

petitions are dismissed as infructuous. Pending

miscellaneous applications are disposed off accordingly.

                                                            ( Ravi Malimath )





    1st   April, 2021                                             Judge
           TM

Whether reporters of Local Papers may be allowed to see the judgment?