Ishak Mohamed Son F Sh vs State Of Himachal
2021 Latest Caselaw 5520 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                ON THE 1st DAY OF DECEMBER, 2021




                                                     .
                          BEFORE





    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





    Civil WRIT PETITION(ORIGINAL APPLICATION) NO. 6332
                          of 2019

    Between





    1. ISHAK MOHAMED SON F SH.
    BADER DEEN, R/O VILLAGE
    TIHRI GURNARI, POST OFFICE
    KALOL, TEHSIL JHANDUTTA,

    DISTRICT BILASPUR, H.P.

    2. SH. RAJU SON OF SH. DURGA
    RAM, R/O VILL. BAKIAN, PO
    KALOL, TEHSIL JHANDUTTA,
    DISTRICT BILASPUR, HP.



    3. SH. RAJ KUMAR SON OF SH.
    SURAM SINGH, R/O VPO TARON,
    TEHSIL JHANDUTTA, DISTT.




    BILASPUR, HP





    4. SH. SANJAY KUMAR SON SH.
    THAKUR DASS R/O KULWARI,
    PO        NALTI,     TEHSIL





    GHUMARWIN,            DISTT.
    BILASPUR, HP

    5. JAI LAL SON OF SH. RADA
    RAM R/O CHHAPROH-LUHNOO,
    PO       LADDA,     TEHSIL
    GHUMARWIN,        DISTRICT
    BILASPUR, H.P.

                                             ....PETITIONERS

    (BY SH ANIL GOD, ADVOCATE)




                                    ::: Downloaded on - 31/01/2022 23:21:53 :::CIS
                                      2




    AND
    1.  STATE   OF    HIMACHAL
    PRADESH            THROUGH




                                                                  .
    SECRETARY    (I&PH) TO THE





    GOVT. OF HIMACHAL PRADESH,
    SHIMLA-2

    2. THE CHIEF ENGINEER (I & PH)





    HIMACHAL PRADESH, SHIMLA

    3.   THE     SUPERINTENDING
    ENGINEER,     I&PH    CIRCLE
    BILASPUR, DISTRICT BILASPUR,




    HP.

    4. THE EXECUTIVE ENGINEER, I
    &PH     BILASPUR,  DISTRICT
    BILASPUR, H.P.


                                                         ....RESPONDENTS

    (BY SH. ARVIND SHARMA
    ADDITIONAL ADVOCATE GENERAL)



    _________________________________________________




                 This petition coming on for orders this day, the Court





    passed the following:

                              JUDGMENT

Mr. Arvind Sharma, learned Additional Advocate

General states that the instant petition has become instructors. In view

of this, the present petition is dismissed as having become

infructuous. However, as prayed by learned counsel for the

petitioners, the petitioners are at liberty to approach this Court again

on the same cause of action, in case cause of action still subsists in

favour of them.

.

Pending miscellaneous applications, if any, also stand

disposed of.

(Chander Bhusan Barowalia) 1 December, 2021 st Judge (Guleria)

r to