Rattani Devi vs . State Of H.P. & Ors.
2023 Latest Caselaw 4191 HP

Rattani Devi Vs. State of H.P. & Ors.

Ex. Pet. No.341 of 2022

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18.04.2023 Present: Mr. Abhyendra Gupta, Advocate, for the petitioner.

Mr. Rupinder Singh Thakur, Mr. Y.P.S.Dhaulta & Mr. Navlesh Verma, Additional Advocates General

with Ms. Seema Sharma, Deputy Advocate General, for respondents No. 1 to 3-State.

Mr. Tek Ram Sharma, Advocate, for respondent No.4.

Proceeding ahead from the previous order passed

in the mater on 12.04.2023, learned Additional Advocate

General, today has placed on record memo of instructions

dated 17.04.2023. It has been issued from the Directorate of

Horticulture, Himachal Pradesh, under the signatures of the

Joint Secretary (Horticulture) to the Government of Himachal

Pradesh and addressed to the learned Additional Advocate

General. Alongwith the memo of instructions, a copy of office

letter dated 17.04.2023, written by the Joint Secretary

(Horticulture) to the Government of Himachal Pradesh, to the

Director of Horticulture, Himachal Pradesh, has been

appended. The relevant portion of the office letter reads as

under: -

"In respectful compliance of the directions of the Hon'ble High Court, judgment/order dated 16-06- 2022 in CWP No. 4033 of 2019 titled Rattani Devi Vs. State of HP & Ors. and order dated 12-04-2023 in Execution Petition No.341/2022 in CWP No.4033/2019, titled as Rattani Devi Vs. State of HP & Ors., the Government has decided to implement the judgment passed on 16-06-2022 by

the Hon'ble High Court of Himachal Pradesh in CWP No.4033 of 2019 titled Rattani Devi Vs. State

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of HO & ors. subject to the final outcome of the

LPAST No.35285/2022 in CWP No.4033/2019, titled State of HP Vs. Rattani Devi and also other

legal recourses available with the State Government."

Dr. Vikram Singh, the Joint Secretary

(Horticulture) to the Government of Himachal Pradesh, has

attended today's hearing. He has assured that in view of the

decision taken by the Government to implement the

judgment in question subject to final outcome of the pending

LPA, the respondents No. 1 to 3 will comply with the

directions contained in the judgment in letter and spirit

within a period of one week from today. His statement is

taken note of.

Learned counsel for respondent No.4 submits that

on receipt of the relevant papers from respondents No. 1 to

3, the needful at the end of respondent No.4 shall be

promptly done.

As prayed for, let the matter be now listed on

25.04.2023.

Jyotsna Rewal Dua Judge April 18, 2023 (R.Atal)