Karam Singh vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 15403 HP

                                                1


    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                    Execution Petition No. 29 of 2023
                                    Date of Decision: October 5, 2023




                                                                           .

    Karam Singh                                                              ...Petitioner.

                                             Versus





    State of Himachal Pradesh & others                                      ..Respondents.



    Coram:





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

    Whether approved for reporting?1

    For the Petitioner:             Ms.Babita Chauhan, Advocate, vice Mr.A.K.
                                    Gupta, Advocate.

    For the Respondents:            Mr.Anup    Rattan,   Advocate    General,
                                    alongwith Mr.Ramakant Sharma, Additional
                                    Advocate General, for respondents No.1 to
                                    4.



                                    Mr.Tara Chand Chauhan, Advocate, for
                                    respondent No.5.






    Vivek Singh Thakur, J (Oral)

Learned Additional Advocate General has placed on

record compliance affidavit dated 04.10.2023 alongwith

communication dated 03.10.2023, whereby no objection has

been communicated by the Finance Department for extending

benefits to the petitioner, in terms of order passed by the Court.

Another communication dated 04.10.2023 sent to the

Accountant General (A&E) Himachal Pradesh, in furtherance to

the no objection received from the Finance Department, has also

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

been placed on record. Now, next action is to be taken by

respondent No.5.

2. Petition is disposed of with direction to respondent

.

No.5-Accountant General (A&E) to take necessary action for

complete implementation of order passed by the Court within

two weeks positively.

3. Needless to say, petitioner shall have liberty to

approach the Court again by filing fresh Execution Petition or

revive present Execution Petition, if need so arises.

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

(Vivek Singh Thakur), Judge.

(Bipin Chander Negi),

Judge.

October 5, 2023 (Purohit)