Ram Lal Thakur vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 10606 HP

Himachal Pradesh High Court

Ram Lal Thakur vs State Of Himachal Pradesh And Another on 30 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 7349 of 2024
                                                                                 Decided on : 30.07.2024




                                                                                              .
    Ram Lal Thakur





                                                                                                    ...Petitioner
                                                              Versus





    State of Himachal Pradesh and another.
                                                                                              ...Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1

    For the petitioner                             :           Mr. Mukesh Kumar Thakur,

                                                               Advocate.
    For the respondents :                                      Mr. Pushpinder Jaswal,
                                                               Additional Advocate General,
                                                               for respondent No.1.



                                                               Mr. Prashant Sharma, Advocate,
                                                               for respondent No.2.




    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General and Mr. Prashant Sharma, learned Counsel,

accept notice on behalf of respondent No.1 and respondent

No.2, respectively.

2. Learned counsel for the petitioner submits that the

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

2024:HHC:6044

prayer made herein is squarely covered by the judgment passed

by Hon'ble Division Bench of this Court in CWP No.2004 of 2017

alongwith connected matters, titled Taj Mohammad and others vs.

.

State of H.P. and others, decided on 03.08.2023. He further

submits that the petitioner shall be content in case the

respondents/competent Authority are directed to decide the

representation filed by the petitioner, appended with the petition

as Annexure P-3, in a time bound manner, in light of judgment

ibid. r

3. Learned Additional Advocate General informs the

Court that a Review Petition is pending in one of the matters,

which was decided jointly by the Hon'ble Division Bench

alongwith Taj Mohammad's case and appropriate call on the

representations of the petitioner shall be taken after the

adjudication of the said Review Petition.

4. In this view of the matter, this petition is disposed of

with the direction that after the adjudication of the said Review

Petition, the representation of the petitioner, appended with this

petition as Annexure P-3, be decided within a period of three

weeks thereafter. Pending miscellaneous application(s), if any,

2024:HHC:6044

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

.

    July 30, 2024





    (Shivank Thakur)





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