Mansha Ram vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 10283 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Execution Petition No.187 of 2023.




                                                                        .

                                          Date of decision: 26.07.2023.


    Mansha Ram                                                .....Petitioner.





                                    Versus
    State of Himachal Pradesh and others
                                                            .....Respondents.

    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1 No
    For the Petitioner          :          Mr. Mohit Thakur, Advocate.

    For the Respondents :                  Mr. I.N.Mehta, Senior Additional



                                           Advocate    General     with  Mr.
                                           Ramakant Sharma, Ms. Sharmila
                                           Patial,    Additional Advocate




                                           Generals, Mr. J.S.Guleria, Ms.
                                           Priyanka    Chauhan,       Deputy





                                           Advocate Generals and Mr. Rajat
                                           Chauhan,    Law     Officer,  for
                                           respondent Nos. 1 to 3.





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


    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. Ramakant Sharma, learned Additional

Advocate General and Mr. Tek Ram Sharma, Advocate, appear and

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

waive service of notice on behalf of respondent Nos. 1 to 3 and 4,

respectively.

.

2. Heard. The execution petition is disposed of with a

direction to the respondents to comply with the judgment passed by

this Court on 11.10.2022 in CWP No.6752 of 2022 in case tilted

Mansha Ram vs. State of Himachal Pradesh and others and

compliance affidavit be filed within eight weeks.

3. For compliance, to come up on 04.10.2023.

(Tarlok Singh Chauhan)

Judge

(Satyen Vaidya)

Judge 26th July, 2023.

(krt)