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Bisham Dass vs State Of H.P. And Another
2021 Latest Caselaw 2491 HP

Citation : 2021 Latest Caselaw 2491 HP
Judgement Date : 30 March, 2021

Himachal Pradesh High Court
Bisham Dass vs State Of H.P. And Another on 30 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
        IN THE HIGH COURT OF HIMACHAL PRADESH,
                      SHIMLA.




                                                           .

                          CWP No. 1038 of 2021 a/w CWP
                           Nos. 1044, 1045, 1046 of 2021,
                         CWP Nos. 3735 and 6009 of 2020.





                            Decided on: 30th March, 2021.





    1. CWP No. 1038 of 2021.
       Bisham Dass                                       ...Petitioner.
                              Versus

       State of H.P. and another                      ....Respondents

    2. CWP No. 1044 of 2021

        Dhani Ram                                         Petitioner
                               Versus



        State of H.P. and another                      ...Respondents

    3. CWP No. 1045 of 2021




        Nand Kishore                                      Petitioner





                              Versus
        State of H.P. and another                      ...Respondents





    4. CWP No. 1046 of 2021

        Vasu Dev                                          Petitioner
                               Versus
        State of H.P. and another                     ...Respondents.

    5. CWP No. 3735 of 2020

        K.L. Parasher                                     Petitioner
                               Versus
        State of H.P. and another                   ...Respondents.




                                        ::: Downloaded on - 30/03/2021 20:13:57 :::HCHP
                                                       2




         6. CWP No. 6009 of 2020

                 Prem Lal Nadda                                            Petitioner




                                                                                      .
                                      Versus





               State of H.P. and another          ...Respondents.
            __________________________________________________________
            Coram:





           Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
          Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.





           Whether approved for reporting? 1 No

           For      the     Petitioner(s):Mr. K.B. Khajuria, Advocate for the
                               r         petitioner(s) in CWP Nos. 1038, 1044,
                                         1045, 1046 of 2021 and CWP No.6009 of

                                         2020.
                                         Mr. N.K.Bhalla, Mr. Dalip K. Sharma and
                                         Mr. Sativ Bhalla, Advocates, for the
                                         petitioner in CWP No. 3735 of 2020.



           For the Respondents: Mr. Ashok Sharma, Advocate General, with
                                Mr. Vikas Rathore, Mr. Shiv Pal Manhans,




                                Addl. A.Gs., Mr. J.S. Guleria and Mr.
                                Bhupinder Thakur, Dy. A.Gs.





                                              (Through Video Conferencing).
           _________________________________________________________





            Tarlok Singh Chauhan, J. (oral)

Learned counsel for the petitioner(s) states that

the cases of the petitioner(s) are squarely covered by the

judgment rendered by this Court in CWPOA No. 7945 of

2019 titled K.P. Nayar vs. State of H.P. and another,

decided on 01.09.2020.

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

2. These are the matters which have to be

considered by the respondents.

.

3. Accordingly, the instant writ petitions are

disposed of with a direction to respondent No.1 to consider

and decide the cases of the petitioner(s) within a period of

six weeks from today strictly in accordance with the ratio of

the judgment laid down in K.P.Nayar's case (supra).

Pending applications, if any, also stand disposed

of.

                                                 (Tarlok Singh Chauhan)
                                                          Judge



                                                (Chander Bhusan Barowalia)
    30    th
               March, 2021.                                   Judge
                 (GR/Raman)








 

 
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