Veena Devi vs State Of H.P. & Ors
2024 Latest Caselaw 284 HP

Himachal Pradesh High Court

Veena Devi vs State Of H.P. & Ors on 4 January, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                 CWP No. 171 of 2024
                                Decided on: 4.1.2024




                                                                       .
    _______________________________________________________





     Veena Devi                          ...Petitioner

                                 Versus





     State of H.P. & ors.                             ...Respondents




                                              of
     Coram
     The Hon'ble Mr. Justice Ranjan Sharma, Judge.
                     rt
     Whether approved for reporting?1
     For the petitioner          :         Mr. Ravinder Singh Chandel

                                           and Ms. Pooja Thakur,
                                           Advocates.

     For the respondents         :         Mr. Vishal Panwar, Additional


                                           Advocate General for
                                           respondents No.1 and 2.




                                           Mr. M.L. Sharma, Advocate,
                                           for respondent No.3.





     Ranjan Sharma, Judge (oral)

Notice. Mr. Vishal Panwar, learned

Additional Advocate General and Mr. M.L. Sharma,

learned counsel, appear and waive service of notice

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

on behalf of respondents No.1 and 2 & respondent

No.3, respectively.

.

2. With the consent of the parties, the instant

petition is taken up for disposal, at this stage, in view of

the order intended to be passed herein.

3. Learned counsel for the parties state that the

of dispute raised in the instant petition, has been

adjudicated by this Court in case Anant Ram & Ors. v.

rt State of H.P. and others, CWPOA No. 1660 of 2020,

decided on 15.6.2023, as such, petitioner would be

content and satisfied in case a direction is issued to the

respondents to consider and decide case of the

petitioner in light of aforesaid judgment.

4. Learned Additional Advocate General is not

averse to the aforesaid innocuous prayer made on

behalf of the petitioner.

5. Having taken note of the issue raised in the

petition vis-à-vis judgment relied upon by learned

counsel for the petitioner, this court finds that the issue

has been adjudicated by this Court in Anant Ram,

supra, as such no prejudice would be caused to either

of parties, in case a direction is issued to the

.

respondents to consider and decide the case of the

petitioner in light of Anant Ram, supra.

6. Consequently, in view of above, present

petition is disposed of with a direction to the

of respondents to consider and decide the case of the

petitioner, expeditiously, preferably within a period of rt twelve weeks from today, in light of Anant Ram supra.

Needless to say, authority concerned, while doing the

needful in terms of this order, shall afford opportunity of

hearing to the petitioner and pass a speaking order

thereafter. Liberty is reserved to the petitioner to file

appropriate proceedings, before appropriate court of

law, if they still remain aggrieved.

7. The petition stands disposed of in the

aforesaid terms, alongwith all pending applications, if

any.

                                      ( Ranjan Sharma)
    January 4, 2024                         Judge
    (mamta)