Tajinder Singh vs State Of H.P. & Another
2021 Latest Caselaw 5563 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 3rd DAY OF DECEMBER 2021 BEFORE

.

HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

CIVIL ORIGINAL PETITION (CONTEMPT) No. 357 OF 2021 Between:-

1. TAJINDER SINGH S/O SH. TRILOK SINGH, R/O HOUSE NO. 139/13, MOHALA GOBINDGARH -

NAHAN, TEHSIL NAHAN, DISTRICT SIRMOUR, H.P.

2. CHANDER SHEKHAR S/O LATE SH. DURGA DASS,

R/O VILLAGE TRANDI, P.O. BIJANI,

TEHSIL SADAR, DISTRICT MANDI, H.P.

3. MANMOHAN SINGH S/O SH. ROSHAN LAL, R/O V.P.O. AMB, TEHSIL AMB,

DISTRICT UNA, H.P.

.....PETITIONERS

(BY SH. SANJEEV BHUSHAN, SR. ADVOCATE

WITH SH. RAJESH KUMAR, ADVOCATE)

AND

1. SH. MANOJ KUMAR, ADDITIONAL CHIEF SECRETARY

(HOME), GOVERNMENT OF HIMACHAL PRADESH, SHIMLA.

2. SH. SANJAY KUNDU, IPS, DIRECTOR GENERAL OF POLICE, HIMACHAL PRADESH, SHIMLA-02.

(SH. ASHOK SHARMA, ADVOCATE GENERAL WITH SH. VIKRANT CHANDEL, DEPUTY ADVOCATE GENERAL)

.....RESPONDENTS

WHETHER APPROVED FOR REPORTING? __________________________________________________

This petition coming on for admission this day,

the Court passed the following:

.

ORDERS

After arguing for sometime, learned Additional

Advocate General has fairly submitted that there are some

errors in the order dated 23.07.2021 and that the respondents

shall consider the case of the petitioners afresh strictly in terms

of the judgment passed in CWP No.6886/2010, titled as Tajinder

Singh Vs. State of H.P. & another, decided on 11.04.2012.

Learned Additional Advocate General further submitted that a

fresh decision in accordance with law, shall be taken within a

period of four weeks. His statement is taken on record.

2. Taking note of the above submission, the contempt

petition is disposed of by granting liberty to the respondents to

pass a fresh consideration order in light of the observations

made and the directions contained in the aforesaid judgment

within a period of four weeks from today. However, liberty is

reserved to the petitioners to avail appropriate remedy in

accordance with law, if they still feel aggrieved. Pending

miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge

December 3rd 2021 (rohit)