Decided On: 14.10.2024 vs State Of H.P. & Another
2024 Latest Caselaw 14973 HP

Himachal Pradesh High Court

Decided On: 14.10.2024 vs State Of H.P. & Another on 14 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:9691

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.569 of 2024
                                                 Decided on: 14.10.2024
Ritesh Verma & others                                         ... Petitioners
                   Versus
State of H.P. & another                                       ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________            _
For the petitioners     :     Mr. Devender K. Sharma, Advocate.
For the respondents             :        Mr. Rajpal Thakur,                  Additional
                                         Advocate General.
Ajay Mohan Goel, Judge (Oral)

When the case was taken up for consideration today,

learned counsel for the petitioners submits that interest of justice

would be served in case representations made by the petitioners be

decided by the Competent Authority in light of 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.

2. Without expressing any opinion on the merit of the case,

this petition is disposed of with the direction that let the

representations (Annexure P-4) made by the petitioners be decided

by the Competent Authority, in terms of the averments made therein

and in light of the judgment passed by Hon'ble Division Bench of

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

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, by passing a speaking order, within a period

of eight weeks from today. Pending miscellaneous applications, if

any, also stand disposed of.

(Ajay Mohan Goel) Judge October 14, 2024 (Rishi)

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA,

BHUPEND Phone=04d8bcd7412dcb18b7b081df02fb3b89ecc4a0c8f8a 66ab97285dc56e62d41fe, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce3678b0e2b7bd5f a9b09937769da5501e1f4e7ad448bc5, CN=BHUPENDER

ER KUMAR KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-15 11:30:03