Brij Lal vs Unknown
2021 Latest Caselaw 4816 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 30th DAY OF SEPTEMBER 2021

.

BEFORE HON'BLE MR. JUSTICE RAVI MALIMATH,

ACTING CHIEF JUSTICE & HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

CIVIL WRIT PETITION (ORIGINAL APPLICATION) No. 4452 of 2020

Between:-

BRIJ LAL,

S/O SH. MINKU RAM, RESIDENT OF VILLAGE HAWANA, P.O. BAROTI, TEHSIL SARKAGHAT, MANDI, H.P.

......PETITIONER (BY SH. RAMAKANT SHARMA, ADVOCATE)

AND

1. STATE OF HIMACHAL PRADESH, THROUGH PRINCIPAL SECRETARY (IPH) TO THE

GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-171002 (H.P.).

2. THE ENGINEER-IN-CHIEF, IRRIGATION & PUBLIC HEALTH DEPARTMENT, HIMACHAL PRADESH, SHIMLA-171001 (H.P.).

3. EXECUTIVE ENGINEER, IPH DIVISION, SARKAGHAT,

.

DISTRICT MANDI, H.P.

......RESPONDENTS

(BY SH. ASHOK SHARMA, ADVOCATE GENERAL WITH

SH. RANJAN SHARMA, SH. VIKAS RATHORE AND MS. RITTA GOSWAMI, ADDITIONAL ADVOCATES GENERAL)

This petition coming on for admission this day, Hon'ble Mr. Justice Ravi Malimath, passed the following:

r ORDER

The learned counsel for the petitioner submits that the

case in hand is covered by a judgment of the Hon'ble Supreme

Court, in the case of Civil Appeal No.6309 of 2017, titled Sunder

Singh Versus State of HP and others, decided on 08.03.2018, and

as narrated by this Court, vide order dated 14.09.2021, passed in

CWP No.3598 of 2019, titled Smt. Balo Devi Versus State of H.P.

and others.

2. Ms. Ritta Goswami, learned Additional Advocate

General, submits that the case of the petitioner will be considered

based on the facts and in terms of the aforesaid judgment, within a

period of eight weeks from today.

3. In view of the submissions made, the writ petition is

.

disposed off accordingly. Pending miscellaneous application is also

disposed off.

( Ravi Malimath ) Acting Chief Justice

September 30, 2021

( Himalvi/Yashwant ) to ( Jyotsna Rewal Dua ) Judge