Bimla Devi (Aged 67 vs Union Of India & Others
2022 Latest Caselaw 5557 HP

                                                        .
       IN   THE    HIGH   COURT OF HIMACHAL              PRADESH,





                             SHIMLA





                   ON THE 12th DAY OF JULY, 2022

                              BEFORE
               HON'BLE MR. JUSTICE AJAY MOHAN GOEL





                 CIVIL WRIT PETITION No.974 of 2020

    Between:

    1. BIMLA DEVI (AGED 67

    YEARS);

    2. MASYA DEVI (AGED 65
    YEARS);
    3. KRISHNA DEVI (AGED 62
    YEARS);


    4. BIRAN DEVI (AGED 59
    YEARS);
    5. USHA RANI (AGED 54




    YEARS);
    6. BAKSHISH RANI (AGED 52





    YEARS); DAUGHTER OF LATE
    PRAHLAD      SINGH,     ALL
    RESIDENTS     OF   VILLAGE





    KHAJJIAN,    POST   OFFICE
    KHEL,    TEHSIL    NURPUR,
    DISTRICT          KANGRA,
    HIMACHAL          PRADESH
    THROUGH THEIR GENERAL
    POWER OF ATTORNEY, USHA
    RANI (PETITIONER NO.5).


                                                    ....PETITIONERS.

    (BY. MR. RUPINDER SINGH THAKUR, ADVOCATE )

    AND




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                                                                  .

    1. STATE OF HIMACHAL
    PRADESH         THROUGH
    SECRETARY (REVENUE) TO





    THE   GOVERNMENT       OF
    HIMACHAL        PRADESH,
    SHIMLA­2.
    2.         COMMISSIONER
    (REHABILITATION),





    GOVERNMENT             OF
    HIMACHAL PRADESH, RAJA
    KA    TALAB,     DISTRICT
    KANGRA,        HIMACHAL
    PRADESH.


    3. STATE OF RAJASTHAN
    THROUGH ITS SECRETARY
    (REVENUE)     TO     THE
    GOVERNMENT             OF


    RAJASTHAN.
                                                            ....RESPONDENTS.




    ( BY MR. SUMESH RAJ, MR. SANJEEV SOOD, ADDITIONAL
    ADVOCATES GENERAL, WITH MR. AMIT KUMAR DHUMAL,





    DEPUTY ADVOCATE GENERAL AND MR. MANOJ BAGGA,
    ASSISTANT ADVOCATE GENERAL, FOR RESPONDENTS NO.1
    AND 2)





    (BY MR. YASHWARDHAN                  CHAUHAN,          ADVOCATE,             FOR
    RESPONDENT NO.3)


    Whether approved for reporting?1 No

         This petition coming on for orders this day, the Court passed the following:




    1




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                                                                .
                 JUDGMENT

This case has been listed on a mention, so made by

learned counsel for the petitioners.

Mr. Rupinder Singh Thakur, learned counsel for the

petitioners submits that the present case is squarely covered by the

judgment dated 03.06.2022, passed by Hon'ble Division Bench of

this Court, in CWP No.3525 of 2022, titled as Mohan Singh Pathania

versus Union of India & others.

2. Mr. Yashwardhan Chauhan, learned counsel for

respondent No.3 submits that the petition be disposed of with the

direction that let the case of the petitioners be considered in the light

of the directions issued in the above mentioned judgment passed by

the Hon'ble Division Bench in CWP No.3525 of 2022.

3. Accordingly, the petition is disposed of with the direction

that the case of the petitioners be considered by respondent No.2 in

the light of the directions passed by Hon'ble Division Bench in CWP

No.3525 of 2022, after taking into consideration the facts of this

particular case and in case it is certified that the land of father of the

petitioners was acquired, then eligibility certificate be issued as

expeditiously as possible. In the event of such eligibility certificate

being issued, the case of the petitioners be recommended to the High

.

Power Committee for the allotment of the land in their capacity as

legal representative of deceased­Shri Prahlad Singh alongwith other

such legal representative, if any.

4. Pending miscellaneous applications, if any, also stand

disposed of.

    July 12, 2022
                      r          to                  (Ajay Mohan Goel)
                                                           Judge

        (Rishi)