Shri Manohar Lal vs Himachal Pradesh Road ...
2021 Latest Caselaw 189 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                           CWP No. 6327 of 2020




                                                                                .
                                                           Decided on: 5.1.2021





    Shri Manohar Lal                                                                Petitioner.
                         Versus





    Himachal Pradesh Road Corporation and others                                    Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1

    For the petitioner:
    For the respondents:
                           r                 to   Mr. Onkar Jairath, Advocate.
                                                  Mr. Vikas Rajput, Advocate.

                                                  (Through Video Conferencing).


    Sureshwar Thakur, Judge (oral)

The learned counsel for the writ petitioner submits that

the relief claimed in the writ petition, is, fully covered by Annexure

P-1, Annexure whereof embodies a judgment rendered by this

Court in CWP No. 3050 of 2014, titled as Nek Ram versus State of

Himachal Pradesh and others, decided on 17.7.2014.

2. Consequently, the instant writ petition is disposed of,

with, a direction upon the respondents, to forthwith, strictly in

consonance with the afore rendered judgment, grant the espoused

relief to the writ petitioner.

Whether reporters of the local papers may be allowed to see the judgment?

...2...

3. It is clarified that in case the respondents remain

.

intentionally unmindful to the rules and regulations appertaining,

to, the writ claim, as, advanced by the petitioner, through, the writ

petition, and, also unnecessarily lead him, to, re- motion this Court,

thereupon this Court shall impose exemplary and punitive costs,

upon, the respondents.

All pending applications stand disposed of

accordingly.

( Sureshwar Thakur), Judge.

    5th January, 2021                   ( Chander Bhusan Barowalia ),
    (priti)                                              Judge.