Devi Raj vs State Of H.P. & Others
2024 Latest Caselaw 274 HP

Himachal Pradesh High Court

Devi Raj vs State Of H.P. & Others on 4 January, 2024

Bench: Vivek Singh Thakur, Sandeep Sharma

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                             Execution Petition (T) No.42 of 2019 with
                               Ex. Petition (T) Nos. 43, 44, 47 of 2019,
                             Ex. Petition(T) Nos. 199, 201, 207 of 2021
                                        and Ex. Petition No. 20 of 2022
                                               Decided on: 04.01.2024




                                                               .
    1.    Ex. Petition (T) No. 42 of 2019





    Devi Raj                                               .... Petitioner
                                   Versus





    State of H.P. & others                              .... Respondents
    2.    Ex. Petition (T) No. 43 of 2019
    Ramesh Kumar                                           .... Petitioner




                                      of
                                   Versus
    State of H.P. & others                              .... Respondents
    3.    Ex. Petition (T) No. 44 of 2019
    Smt. Bimla Devi
                    rt             Versus
                                                           .... Petitioner

    State of H.P. & others                              .... Respondents
    4.    Ex. Petition (T)No. 47 of 2019
    Madan Lal                                              .... Petitioner
                                   Versus



    State of H.P. & others                              .... Respondents
    5.    Ex. Petition (T)No. 199 of 2021
    Bal Krishan                                            .... Petitioner




                                   Versus





    State of H.P. & others                              .... Respondents
    6.    Ex. Petition (T)No. 201 of 2021
    Satish Kumar                                           .... Petitioner





                                  Versus
    State of H.P. & others                              .... Respondents
    7.    Ex. Petition (T)No. 207 of 2021
    Kuldeep Kumar                                          .... Petitioner
                                  Versus
    State of H.P. & others                              .... Respondents
    8.    Ex. Petition (T) No. 20 of 2022
    Nikki Devi                                             .... Petitioner
                                   Versus
    State of H.P. & others                              .... Respondents




                                              ::: Downloaded on - 04/01/2024 20:38:35 :::CIS
     The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    The Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting1 :




                                                                                  .
    For the Petitioner(s):              Ms. Babita Chauhan, Advocate vice Mr.





                                        A.K. Gupta, Advocate.

    For Respondents:                    Mr.    Ramakant   Sharma,    Additional





                                        Advocate General, for the respondents-
                                        State.

                                        Mr. Mukul Sood, Advocate, for respondent-




                                                      of
                                        Municipal Corporation, Dharamshala.

                                        Mr. H.S.Rangra, Advocate, for respondent-
                                        Municipal Corporation, Mandi.
                         rt
    Vivek Singh Thakur, J (oral)

Compliance affidavits/office orders filed on behalf of

Municipal Corporations, Dharamshala and Mandi, are taken on

record, whereby it has been informed that orders passed by the

Court stand complied with.

2. In view of the above, present petitions are closed and

disposed of with liberty to the petitioners to avail appropriate

remedy, if still anything survives to be adjudicated and redressed.

Pending applications, if any, also stand disposed of.

                                                                  (Vivek Singh Thakur)
                                                                         Judge


                                                                  (Sandeep Sharma)
    January 04,2024                                                    Judge
        (shankar)

Whether Reporters of local newspaper are permitted to see the judgment ?