Lalpur vs State Of H.P. & Others
2023 Latest Caselaw 13273 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No. 3572 of 2021
                                  Date of decision : 11.9.2023.




                                                                       .
    Lalpur                                                  ...Petitioner.





                                  Versus
    State of H.P. & others                                          ...Respondents.





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





    Whether approved for reporting?1
    For the petitioner            :       Mr. Parav Sharma, Advocate.

    For the respondents               :   Mr. Gautam Sood, Mr. Rahul
                     r                    Thakur & Ms. Priyanka Chauhan,

                                          DAGs, for the respondents.

    Satyen Vaidya, Judge (Oral):

CMP No. 11827 of 2023

The application is allowed for the reasons stated

therein. The document filed therewith is taken on record. The

application stands disposed of.

CWP No. 3572 of 2021

Learned counsel for the petitioner submits that the

subject matter of the instant petition is squarely covered by

various judgments passed by this Court and which stand

implemented by the respondent-State. He has made reference

to judgment passed in LPA No. 579 of 2012, titled as, State

Whether reporters of Local Papers may be allowed to see the judgment?

of H.P. & others vs. Laxmi Chand along with connected

matters, decided by a Division Bench of this Court on

.

23.3.2023. He further submits that his client will be content at

this stage in case the respondents are directed to consider the

case of the petitioner in terms of the aforesaid judgment within

time bound manner.

2. Accordingly, the petition is disposed of with a

direction to the respondents to consider the case of the

petitioner in terms of the aforesaid judgment passed by a

Division Bench of this Court in LPA No. 579 of 2012 along with

connected matters, decided on 23.3.2023 within eight weeks

from today and if the petitioner is similarly situated as the

respondent in the aforesaid matter, he shall also be granted the

same benefits, as granted to the respondent in LPA No. 579 of

2012 along with connected matters. Pending applications, if

any, also stand disposed of.

                                              (Satyen Vaidya)
    11th September, 2023                          Judge
         (kck)