Lot Ram vs State Of H.P. & Others
2022 Latest Caselaw 5815 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 19th DAY OF JULY, 2022

                                BEFORE




                                                           .
                   HON'BLE MR. JUSTICE A.A. SAYED,





                             CHIEF JUSTICE
                                     &





             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

                 CIVIL WRIT PETITION No.4683 of 2022

       Between:-




       LOT RAM
       S/O SH. DOT RAM,
       R/O VILLAGE MATHING, PO THELA,
       TEHSIL BHUNTAR, DISTT. KULLU, H.P.,

       EX. BELDAR, I&PH DIVISION KULLU,

       DISTT. KULLU, H.P.,
       AGE 66 YEARS
                                                           ......PETITIONER
       (BY MR. ABHYENDRA GUPTA, ADVOCATE)



       AND
    1. STATE OF H.P.




       THROUGH THE PRINCIPAL SECRETARY (I&PH)
       WITH HEADQUARTERS AT SHIMLA-2, H.P.





    2. THE ENGINEER-IN-CHIEF, I&PH WITH
       HEADQUARTERS AT JAL SHAKTI BHAWAN,
       TUTIKANDI, SHIMLA, H.P.





    3. THE EXECUTIVE ENGINEER,
       I&PH DIVISION KULLU,
       DISTT. KULLU, H.P.
                                       ......RESPONDENTS
       (BY MR. ADARSH SHARMA, ADDITIONAL
        ADVOCATE GENERAL)
          This   petition   coming   on    for     admission         this     day,
    Hon'ble Mr. Justice A.A. Sayed, passed the following:




                                          ::: Downloaded on - 19/07/2022 20:04:00 :::CIS
                                          -2-


                                      ORDER

Learned counsel for the petitioner submits that the

controversy raised in this matter is squarely covered by the

.

judgment dated 22nd February, 2022, passed by this Court in

CWPOA No.2711 of 2017, titled Baldev vs. State of H.P. & others

and another connected matter. Therefore, he prays that this petition

may also be disposed of in terms of the aforesaid judgment.

2. Accordingly, the writ petition is disposed of by directing

the respondents to examine the case of the petitioner and pass

appropriate orders in the light of the judgment, supra, within a period

of two months from today. Pending miscellaneous application(s), if

any, also to stand disposed of.

                                                        (A.A. Sayed)
                                                        Chief Justice






                                                   (Jyotsna Rewal Dua)
    July 19, 2022                                        Judge
         Mukesh/VS