______________________________________________________ vs Chaman Lal
2024 Latest Caselaw 14728 HP

Himachal Pradesh High Court

______________________________________________________ vs Chaman Lal on 1 October, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

                                                                                 ( 2024:HHC:9448 )


       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                       CMP(M) No.849 of 2024
                                       Decided on: 01.10.2024
    ______________________________________________________
    State of H.P. & Ors.
                                                  ....Petitioners




                                                                           .
                             Versus





    Chaman Lal
                                                                                 ....Respondent





    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Sushil Kukreja, Judge.
    1
      Whether approved for reporting? No.
    For the petitioners :          Mr. Anup Rattan, Advocate General




                                   with Mr. Tejasvi Sharma, Additional
                                   Advocate General.

    For the respondent :                        Mr. Tek Chand Sharma, Advocate.


    Tarlok Singh Chauhan, Judge (Oral)

We need not to entertain the question of delay in filing

the appeal in view of the prayer made in the main petition, which

reads as under:-

"The present Review Petition may kindly be allowed and the

impugned judgment dated 25.07.2011 in CWP(T)

No.1937/2008, dated 25.05.2011 in CWP(T) No.1879 of 2008 and 19.12.2012 in CWP(T) No.14355 passed by this Hon'ble Court may kindly be quashed and set-aside and the

directions imparted vide order/judgment dated 22 nd September, 2022 in LPA No.171 of 2013 may kindly be reviewed in the interest of justice and fair play."

2. Obviously, the prayer as made in this main petition itself

is not maintainable as review would lie against a single judgment and

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

( 2024:HHC:9448 )

not against multiple judgments. In case the petitioner is seeking

review of the judgment dated 25.07.2011, in CWP(T) No.1937 of

2008, then this review petition is barred by more than 13 years. In

.

case the petitioner is seeking review of the judgment passed in

CWP(T) No.1879 of 2008 that was decided on 19.12.2012, then this

review petition is barred by more than 11 years, wherein delay has

not at all been explained and as regards review in CWP(T) 14355 of

2008, it alone is barred by 179 days. There is no provision in law

therein to review three r to which permits a party aggrieved to file one review petition seeking

judgments, which have been passed on

different dates.

3. Consequently, this application for limitation as well as

review petition is dismissed as not maintainable.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja)

Judge October 01, 2024 (subhash)