Sanjeev Sharma vs State Of H.P. & Ors
2024 Latest Caselaw 5055 HP

Himachal Pradesh High Court

Sanjeev Sharma vs State Of H.P. & Ors on 3 May, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 3729 of 2024.

Date of decision: 3rd May, 2024.

.

    Sanjeev Sharma                                                          ...Petitioner.
                                         Versus





    State of H.P. & Ors.                                                    ....Respondents.

    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Amrick Singh, Advocate.

For the Respondents/State: Mr. Aman Deep Sharma, Addl.A.G.

Satyen Vaidya, Judge (Oral).

Notice. Mr. Aman Deep Sharma, Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the Judgment

passed by a Division Bench of this Court in CWP No. 2004 of

2017, titled as Sh. Taj Mohammad and Ors. vs. State of

Himachal Pradesh & Ors., with connected matter on

3.08.2023. He further submits that petitioner shall be

content in case the respondents are directed to consider the

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

...2...

case of the petitioner in time bound manner in light of

.

judgment ibid.

3. Accordingly, the petition is disposed of without

making any comments on the merits of the case of the

petitioner. It is directed that respondents shall consider the

case of the petitioner in light of judgment passed by Division

Bench of this Court in CWP No. 2004 of 2017, titled as Sh.

Taj Mohammad and Ors. vs. State of Himachal Pradesh

& Ors., with connected matter on 3.08.2023, within

eight weeks from today and will decide the same by passing a

speaking order. In case, the petitioner is found similarly

situated as petitioners in Division Bench of this Court in CWP

No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors.

vs. State of Himachal Pradesh & Ors., with connected

matter on 3.08.2023, he shall also be granted the same

benefits as granted to petitioners in above referred case.

4. Pending miscellaneous application(s), if any, also

stand disposed of.

(Satyen Vaidya) Judge 3rd May, 2024.

(jai)