____________________________________________________ vs Bihari Lal
2023 Latest Caselaw 15212 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                               LPA No. 171 of 2023




                                                             .
                               Date of Decision: 03.10.2023





    ____________________________________________________
    The State of H.P. & others                 .....Appellants





                      Versus

    Bihari Lal                          ........Respondent
    ____________________________________________________
    Coram:




    The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?

    ___________________________________________________
    For the Appellants:     Mr. Anup Rattan, Advocate General

                            with Mr. Rakesh Dhaulta, Mr. Pranay
                            Pratap Singh, Additional Advocates
                            General, Mr. Arsh Rattan & Mr.
                            Sidharth Jalta, Deputy Advocates


                            General, Advocate.

    For the respondent:     Mr. P.P. Chauhan, Advocate.




    M.S. Ramachandra Rao, Chief Justice (oral)

The issue raised by the appellants in this case is

covered by a judgment of a Division Bench of this Court rendered

on 24.03.2022 in CWPOA no. 3145/2019, titled S.S. Chaudhary

vs. State of Himachal Pradesh & others as also the judgment in

Bhupender Sharma Vs. State of H.P. & others, CWPOA no.

5446 of 2020, rendered on 16.08.2023.

2. Therefore for the reasons alike, this appeal is

dismissed. Pending application(s), if any, also stands disposed of.

.

(M.S. Ramachandra Rao) Chief Justice.

October 03, 2023 (hemlata) r to (Jyotsna Rewal Dua) Judge.