Om Prakash Mahant And Others vs Union Of India And Others
2021 Latest Caselaw 3508 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                         CWP No. 1289 of 2019
                                                         Decided on: 04.08.2021




                                                                                      .

        Om Prakash Mahant and others                                          .......Petitioners
                                                     Versus
        Union of India and others                                            ......Respondents





        Coram
        The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
        The Hon'ble Mr. Justice Satyen Vaidya, Judge.





        Whether approved for reporting?1 No.
        For the petitioners:                       Mr. Maan Singh, Advocate.
        For the respondents:                       Mr. Rajinder Thakur, CGC for
                                                   respondent No.1.


                                                   Mr.   K.D.   Shreedhar, Sr.
                                                   Advocate with Ms. Shreya
                                                   Chauhan,     Advocate   for
                                                   respondents No.2 and 3.


                                                   Mr. Ashok Sharma, A.G with
                                                   Mr. Vinod Thakur, Mr. Shiv Pal
                                                   Manhans, Mr. Hemanshu Misra,
                                                   Addl. A.Gs and Mr. Bhupinder




                                                   Thakur,    Dy.     A.G     for
                                                   respondents No. 4 and 5.





                                                   (Through video conferencing)

         Tarlok Singh Chauhan, J. (Oral)

Learned counsel for respondent No.2 submits that in

similar situation a Committee has been formed by the

respondents/State in terms of Annexure R-2/1 and that in case,

the petitioners are aggrieved by the same, they are also entitled

to make a claim therein.

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

2. Petitioners' counsel submits that the petitioners may

be permitted to make a claim therein in order to seek relief from

.

the Committee. Hence, he pleads that the petition may be

dismissed as withdrawn with the aforesaid liberty. The request

is accepted. The petition is dismissed as withdrawn with liberty

reserved to the petitioners to approach the concerned

Committee for necessary relief(s). Pending application(s), if any,

shall also stand disposed of.

                                                   ( Tarlok Singh Chauhan )
                                                             Judge


    August 04, 2021                                  ( Satyen Vaidya )
         (naveen)                                           Judge