Ganshyam Lal & Others vs State Of H.P. & Another
2021 Latest Caselaw 517 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                CWP No.16 of 2021
                                            Decided on: 08.01.2021




                                                             .
          Ganshyam Lal & others                     ...Petitioners





                                 Versus





          State of H.P. & another                        ...Respondents
    Coram
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge





    Whether approved for reporting?
    For the petitioner:      Mr.Munish Datwalia, Advocate.
    For the respondents:     Mr. Ashok Sharma, Advocate General with
                             Mr.Ranjan Sharma, Mr.Adarsh K. Sharma
                    r        and    Ms.Ritta    Goswami,  Additional
                             Advocates General.

    L. Narayana Swamy, Chief Justice.(Oral)

The prayer made by the petitioners are for extension

of relief granted in CWP(T) No.6801 of 2008 (Annexure P-3) in

similar circumstances.

2. Mr.Adarsh K. Sharma, learned Additional Advocate

General, submits that if that is so, liberty be given to the

petitioners to approach the respondents for consideration of their

case in the light of Annexure P-3.

3. We have heard learned counsel for the parties and

gone through the record. In the facts and circumstances, when

the petitioners submit that their case is squarely covered by

Annexure P-3, it is for them to approach the respondents along

with the judgment (Annexure P-3). Accordingly, the petitioners are

permitted to make a representation along with Annexure P-3

within a period of two weeks from today. On receipt of such

.

representation, the respondents are directed to consider the case

of the petitioners as to whether their case is also covered as per

Annexure P-3 within a period of three months thereafter.

4. With these observations, the writ petition stands

disposed of alongwith pending application(s), if any.

                    r           to            ( L. Narayana Swamy),
                                                    Chief Justice

                                              ( Ravi Malimath ),
                                                    Judge
    January 08, 2021


         ( vt )