State Of Hp vs Unknown
2022 Latest Caselaw 7426 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 5TH DAY OF SEPTEMBER, 2022 BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA EXECUTION PETITION(T) NO. 100 OF 2022 Between:-

.

1. SH. DEVINDER DASS S/O LATE SH. RAM LAL AGED ABOUT 59 YEARS,

R/O CHALLAN, P/O KINGAL, TEHSIL KUMARSAIN, PRESENTLY KANOONGO O/O FOR A SETTLEMENT FAGU TEHSIL THEOG, DISTT. SHIMLA (NOW RETD.)

2. SH. DULA RAM S/O LATE SH. DEVI RAM, AGED ABOUT 62 YEARS, R/O VILL JURU P/O & TEHSIL KUPVI, DISTT. SHIMLA (RETD. KANOONGO)

3. BHOOP SINGH

S/O LATE SH. DAULAT RAM AGED ABOUT 59 YEARS, R/O VILL HINCHARA P/O TIKKARI TEHSIL NERWA, DISTT. SHIMLA PESENTLY KANOONGO

O/O S.NT. CIRCLE NARANG, DISTT. SIRMOUR. (NOW RETD.)

4. SH. MOHAN LAL

S/O SH. ZALAM SINGH AGED ABOUT 54 YEARS,

R/O VPO MAJHOLI, TEHSIL KUPVI, DISTT. SHIMLA PRESENLTY KANOONGO O/O S.NT. CIRCLE SHILAI, DISTT. SHIMLA

5. SH. MOHAN LAL S/O DULCHI RAM AGED ABOUT 55 YEARS R/O VILL BADLAWAG P/O CHAMBI TEHSIL CHOPAL DISTT. SHIMLA PRESENLTY KANOONGO O/O FOREST SETTLEMENT OFFICE CHOPAL DISTT. SHIMLA

6. SH. BIRBAL RAM S/O SH. SHYAM RAM

AGED ABOUT 57 YEARS, R/O VILL THANA P/O JABLI TEHSIL KASAULI, DISTT. SOLAN, PRESENTLY KANOONGO O/O S.N.T. CIRCLE NAINA TIKKAR, DISTT. SIRMOUR, H.P.

7. SH. SOM NATH S/O SH. NARATA RAM,

.

AGED ABOUT 59 YERS

R/O VILL & P/O BHUD, TEHSIL BADDI, DISTT. SOLAN, PRESENTLY KANOONGO FROM O/O S.N.T. CIRCLE NAINA TIKKAR

DISTT. SIRMOUR (NOW RETD.)

8. SH. DESH RAJ S/O SH. MUNSHI RAM AGED ABOUT 56 YEARS

R/O VILL BACHHRIN P/O MORSINGHI TEHSIL GHMARIN, DISTT. BILASPUR PRESENLTY KANOONGO O/O S.N.T. CIRCLE MANALI, DISTT. KULLU, H.P. NOW SNT GHUMARWIN

9.

SH. OMPAL

S/O SH. NAIN SUKH AGED ABOUT 57 YEARS R/O VILL & P/O DUTT NAGAR, TEHSIL RAMPUR, DISTT. SHIMLA PRESENLTY KANOONGO O/O SETTLEMENT OFFICE

OF SHIMLA, H.P NOW POSTED AT NAIB TEHSILDAR NERWA

10. SH. BHOGA RAM

S/O SH. JIWAT RAM, AGED ABOUT 54 YEARS R/O VILL TIKKARI P/O ARSU, T

EHSIL NIRMAND DISTT. KULLU PRESENTLY KANOONGO O/O SETTLEMENT OFFICE OF SHIMLA H.P.

11. SH. SURAT SINGH S/O LATE SH. PUNIA AGED ABOUT 55 YEARS R/O VILL PIPNAVR P/O GAWALI TEHSIL SHILLAI, DISTT. SIRMOUR PRESENTLY KANOONGO O/O S.N.T. CIRCLE SARAHAN, TEHSIL PACHHAD, DISTT. SIRMOUR, HP. (NOW POSTED AT SHILAI SIRMOUR)

12. SH. JAGAT RAM S/O SH. BELI RAM AGED ABOUT 57 YEARS R/O VILL KHATYANA P/O SAI TEHSIL BADDI, DISTT. SOLAN PRESENTLY KANOONGO O/O S.N.T. CIRCLE DHARAMPUR, TEHSIL KASAULI DISTT. SOLAN HP.

.

(NOW NAIB TEHSIL DAR FSO DHARMPUR)

13. SH. RAM PRAKASH S/O SH. GARIB DASS, AGED ABOUT 56 YEARS

R/O VILL GORAKH NATH P/O SAI TEHSIL BADDI, DISTT. SOLAN PRESENTLY KANOONGO O/O S.N.T. CIRCLE DHARMPUR, TEHSIL KASAULI, DISTT. SOLAN,

HP. (NOW POSTED AT WASNI, SIRMOUR)

14. SH. SURRINDER KUMAR S/O SH. RAM DASS, AGED ABOUT 56 YEARS,

R/O VILL & P/O BHATOLIKLA TEHSIL BADDI, DISTT. SOLAN,

PRESENTLY KANOONGO O/O S.N.T. CIRCLE HAMIRPUR, DISTT. HARIRPUR, HP. (NOW BBNDA JHARMAJRI BADDI SOLAN)

15. SH. GULAB SINGH

S/O LATE SH. SARDARU RAM, AGED ABOUT 56 YEARS, R/O VILL MUNDRU P/O JUBBAR TEHSIL KASAULI, DISTT. SOLAN

PRESENTLY KANOONGO O/O S.N.T. CIRCLE KASUALI, DISTT. SOLAN HP

16. SH. SANTOSH KUMAR S/O SH. SHRI RAM, AGED ABOUT 61 YEAARS R/O VILL. DHANAN

P/O KATMANU, TEHSIL RAJGHAR, DISTT. SIRMOUR, PRESENLTY KANOONGO O/O S.N.T. CIRCLE MAGHOT MORD TEHSIL KASAULI, DISTT. SOLAN HP(NOW RETD.)

17. SH. MADAN LAL S/O SH. DAULAT RAM AGED ABOUT 55 YEARS R /O VILL. NIKOOWAL P/O RAJPURA TEHSIL NALAGARH, DISTT. SOLAN

PRESENTLY KANOONGO O/O S.N.T. CIRCLE UNA, DISTT. UNA, HP.

(NOW POSTED AT SNT CIRCLE DHARAMPUR)

18. SH. SHIV SINGH S/O SH. PURAN RAM AGED ABOUT 64 YEARS, R/O VILL & P/O THANA TEHSIL BADDI,

.

DISTT. SOLAN (RETD. AKANOONGO.)

19. SH. RAM RATTAN S/O SH. RAM ASRA AGED ABOUT 59 YEARS,

R/O VILL KASAMBOWAL GUJEON P/O MANPURA TEHSIL BADDI DISTT. SOLAN PRESENLTY KANOONGO FROM O/O S.N.T. CIRCLE DHARAMPURTEHSIL KASUALI,

DISTT. SOLAN HP.(NOW RETD.)

20. SH. RAM JI DASS S/O MATHURA DASS RAM AGED ABOUT 62 YEARS,

R/O VILL DHANG NACHLI, P/O PALASSI KILA TEHSIL NALAGARH, DISTT. SOLAN, HP.

(NOW RETD.)

21. SH. SATYA PAL S/O SH. ROSHAN LAL AGED ABOUT 59 YEARS,

R/O VILL. GORAHI P/O KUI TEHSIL ROHRU DISTT. SHIMLA H.P.(RETD.)

22. SH. SURINDER

S/O SH. JAGAT RAM AGED ABUT 56 YEARS, R/O VILL DHABRIANA P/O BANI

TESHIL BASAR DISTT. HAMIRPUR H.P. (NOW POSTED AT SNT BIJDI, HAMIRPUR.)

23. SH. LAXMAN KUMAR S/O PRABHU RAM, AGED ABOUT 64 YEARS R/O VILL. SAMLOHAN, P/O KAPAHRA TEHSIL GHUMARWIN DISTT. BILASPUR H.P (RETD. KANOONGO.)

24. SH. SOHAN SINGH S/O SH. JAGDISH SINGH AGED ABOUT 56 YEARS, R/O VILL KASHMIRPUR P/O BAROONA,

TEHSIL NALAGARH, DISTT. SOLAN PRESENTLY KANOONGO O/O S.N.T. CIRCLE MANALI, DISTT. KULLU HP. (NOW POSTED AS SNT NAINA TIKKER)

25. SH. JAI LAL KANSHAL S/O SH. SUKH RAM, AGED ABOUT 57 YEARS,

.

R/O VILL. JOLPLATHI, P/O KATHARA

TEHSIL GHUMARWIN, DISTT. BILASPUR PRESENTLY KANOONGO O/O S.N.T. CIRCLE MANALI, DISTT. KULLU HP

AND

1. STATE OF HP THROUGH THE

FINANCIAL COMMISSIONER CUM PRINCIPAL SECRETARY REVENUE GOVT. OF HIMACHAL PRADESH AT SHIMLA-2.

2. THE SETTLEMENT OFFICER

SHIMLA DIVISION OFFICE AT SDA COMPLEX, SHIMLA-9 H.P.

3. THE SETTLEMENT OFFICER KANGRA DIVISION OFFICE SITUTAED AT DHARAMSHALA, DISTT. KANGRA, H.P.

RESPONDENTS (BY MR. SUDHIR BHATNAGAR, ADDITIONAL ADVOCATE GENERAL)

Whether approved for reporting:

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

O R D E R

By way of instant contempt petition filed under Rule 16 Part-

C of the High Court Writ Rules, prayer has been made on behalf of the

petitioners for implementation of the direction contained in order dated

17.7.2019 passed by erstwhile Himachal Pradesh Administrative Tribunal

in OA No. 2956 of 2019, titled Devinder Dass and others v. State of HP

and others, whereby the Original Application was disposed of with a

direction to the respondents to extend benefit of order passed by it in TA

No. 98 of 2015, Hari Singh and another v. The State of Himachal Pradesh

and another, if the petitioners herein are also found to be similarly situate,

within a period of three months. Since the respondents failed to do the

.

needful in terms of the judgment in question, petitioners have been

compelled to approach this court in the instant proceedings, praying

therein for initiation of contempt proceedings against the respondent.

2. Mr. Sudhir Bhatnagar, learned Additional Advocate General,

while accepting notice on behalf of the respondents, states that though he

has reasons to believe that the order in question stands complied with,

but if not, same would be complied with, within a period of two weeks.

3. Consequently, in view of the fair stand taken by learned

Additional Advocate General, this Court sees no reason to keep the

present proceedings alive and same are disposed of with a direction to

the respondent to do the needful in terms of order (supra), within two

weeks, failing which petitioners would be at liberty to get the present

petition revived, so that appropriate action is taken against the

respondents.

(Sandeep Sharma) Judge September 5, 2022

(Vikrant)