Uttamu Devi Aged 80 Years vs Unknown
2021 Latest Caselaw 4945 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 7th DAY OF OCTOBER, 2021
                                 BEFORE




                                                                .
              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                    &
                   HON'BLE MR. JUSTICE SATYEN VAIDYA





     CIVIL WRIT PETITION NO. 6391 OF 2020 ALONG-WITH EXECUTION
                        PETITION NO. 117 OF 2018
                   CIVIL WRIT PETITION NO. 6391 OF 2020
      Between:-





      UTTAMU DEVI AGED 80 YEARS
      WIDOW OF LATE SHRI UTTAM CHAND,
      RESIDENT OF VILLAGE & P.O. KANDHA,
      TEHSIL THUNAG, DISTRICT MANDI, H.P.
                           r                                 ....PETITIONER

       (BY SH. DEVENDER SHARMA AND MR. SUBHASH
        MOHAN SNEHI, ADVOCATES)
        AND

1.      STATE OF H.P. THROUGH PRINCIPAL



        SECRETARY (PUBLIC WORKS) TO THE
        GOVERNMENT OF HIMACHAL PRADESH,
        SHIMLA-171 002.




2.      ENGINEER-IN-CHIEF, HP PWD, NIRMAN
        BHAWAN, NIGAM VIHAR, SHIMLA-171002.





3.      SUPERINTENDING ENGINEER,
        1st CIRCLE, HP PWD MANDI,
        DISTRICT MANDI, H.P.





4.      EXECUTIVE ENGINEER,
        HP PWD DIVISION SUNDERNAGAR,
        DISTRICT MANDI, H.P.
                                                          ..RESPONDENTS

        (MR. ASHOK SHARMA, ADVOCATE GENERAL
        WITH MR. R.S. DOGRA, SR. ADDL. A.G MR.
        VINOD THAKUR, MR.  HEMANSHU MISRA, MR.
        SHIV PAL MANHANS, ADDITIONAL ADVOCATE
        GENERALS AND MR. BHUPINDER THAKUR,
        DEPUTY ADVOCATE GENERAL)
                   EXECUTION PETITION NO. 117 OF 2018
        Between:




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                                      2




     SMT. SANEHRU DEVI
     WIFE OF LATE SH. GHULLA RAM,
     RESIDENT OF VILLAGE NIHAL,




                                                                    .
     POST OFFICE BILASPUR, TEHSIL





     AND DISTT. BILASPUR, H.P.
     HOUSEWIFE.
                                                                 ....PETITIONER





     (BY SH. A.K. GUPTA, ADVOCATE)

      AND

1.    STATE OF H.P. THROUGH THE PRINCIPAL
      SECRETARY (PWD) WITH HEADQUARTER





      AT SHIMLA, H.P.

2.    THE ENGINEER-IN-CHIEF,
      HP PWD WITH HEADQUARTER AT
      NIRMAN BHAWAN, SHIMLA, H.P.

3.    THE EXECUTIVE ENGINEER,

      HP PWD DIVISION NO. 1, BILASPUR,
      DISTRICT BILASPUR, H.P.
                                                              ..RESPONDENTS

      (MR. ASHOK SHARMA, ADVOCATE GENERAL



      WITH MR. R.S. DOGRA, SR. ADDL. A.G MR.
      VINOD THAKUR, MR.         HEMANSHU MISRA, MR.
      SHIV PAL MANHANS, ADDITIONAL ADVOCATE
      GENERALS AND MR. BHUPINDER THAKUR,




      DEPUTY ADVOCATE GENERAL)
     ________________________________________________________________________





            These petitions coming on for orders this day, Hon'ble Mr.

      Justice Tarlok Singh Chauhan, passed the following:





                                 ORDER

Learned counsel for the petitioners state that they are under

instructions not to press these petitions, in view of the judgment

rendered by a Full Bench of this Court in CWP No. 3598 of 2019

titled as Smt. Balo Devi vs. State of H.P and others on

28.09.2021 with liberty to avail of such remedy as is available

under the law. Their statements are taken on record.

2. Consequently, these petitions are dismissed as not pressed

with liberty as aforesaid, so also the pending application(s), if any.

.

                                               (Tarlok Singh Chauhan)
                                                         Judge





    October 07, 2021                              ( Satyen Vaidya )
          (naveen)                                      Judge




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