Mast Ram Chaudhary And Anr vs State Of H.P. & Anr
2023 Latest Caselaw 10200 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4740/2023 Decided on: 25.07.2023

.

    Mast Ram Chaudhary and anr.                   ...Petitioner





                       .          Versus





    State of H.P. & anr                   ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioners: r Mr. Prem P. Chauhan, Advocate

For the respondents: Mr. Anup Rattan, Advocate General

with Mr. Y.P.S.Daulta and Mr. Varun Chandel, Additional Advocate General.

Jyotsna Rewal Dua , J

Notice. Mr. Rupinder Singh, learned Additional

Advocate General, appears and waives service of notice on behalf of

the respondents.

2. The instant petition has been filed for the grant of

following substantive relief:-

" a) to issue a writ of mandamus, appropriate writ,

order or direction in nature thereof, directing the

respondents to extend the benefit of judgment of this

Hon'ble Court rendered on 07.07.2022 in CWP No

Whether reporters of the local papers may be allowed to see the judgment?

842/2017 titled as State of HP Vs Sardari Lal with all

consequential benefits.

.

3. Mr. Prem P. Chauhan, learned counsel for the

petitioners has submitted that the petitioners will move a

representation before respondent No.2 for redressal of their

grievances and the same may be ordered to be disposed of within

some time bound manner.

4. Accordingly, without adverting to the merits of the case,

the writ petition is disposed of with a direction that, in case,

petitioners move representation before respondent No.2 for redressal

of their grievances within one week from today, the same shall be

disposed of by the said respondent expeditiously, in accordance with

law, preferably within four weeks thereafter.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

Jyotsna Rewal Dua

Judge 25th July, 2023 gaurav