____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 12419 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 28 August, 2024

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      CWP No. 8796 of 2024
                                     Decided on: 28.08.2024
    ____________________________________________________
    Sunder Kumari
                                           ........... petitioner




                                                                                .
                           Versus





    State of H.P. and others                      respondents
    ____________________________________________________
    Coram:





    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1

    For the petitioner                     :      Mr. K.B. Khajuria and Mr. P.K.
                                                  Verma, Advocates.

    For the respondents
                        r                  to
                                           :
                                Mr. Raj Kumar Negi, Additional
                                Advocate General.
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Notice. Mr. Raj Kumar Negi, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Learned counsel appearing on behalf of the

petitioner submits that with respect to the grievances being raised

in the present petition, same are squarely covered by the

judgment passed in CWP No. 2004 of 2017 titled as Taj

Mohammad and others vs. The State of H.P. and others

alongwith connected matter, decided on 03.08.2023.

3. Other than the aforesaid, learned counsel appearing

on behalf of the petitioner submits that an appropriate

representation stands made by the petitioner to the concerned

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

quarter. The representation so made is appended alongwith the

present petition as Annexure P-3 and is dated 15.05.2024.

5. Learned Additional Advocate General submits that

the same shall be decided within a period of eight weeks from

.

today.

6. In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

List for compliance on 9th December, 2024.

(Bipin Chander Negi) Judge

August 28, 2024 tarun