Hazar Singh vs State Of H.P. And Others
2024 Latest Caselaw 14977 HP

Himachal Pradesh High Court

Hazar Singh vs State Of H.P. And Others on 14 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                      CWP No.11333 of 2024 a/w connected matters.
                                           Date of decision: 14.10.2024
1. CWP No.11333 of 2024.
Hazar Singh                                                ...Petitioner.
                               Versus
State of H.P. and Others.                                 ...Respondents.
2. CWP No.11334 of 2024.
Reshmo Devi                                                ...Petitioner.
                               Versus
State of H.P. and Others.                                 ...Respondents.

3. CWP No.11335 of 2024.
Rekha Devi                                                   ...Petitioner.
                               Versus
State of H.P. and Others.                                 ...Respondents.

4. CWP No.11336 of 2024.
Asha Devi                                                    ...Petitioner.
                               Versus
State of H.P. and Others.                                 ...Respondents.

5. CWP No.11344 of 2024.
Ved Prakash                                                ...Petitioner.
                               Versus
State of H.P. and Others.                                 ...Respondents.
Coram
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Hon'ble Mr. Justice Ranjan Sharma, Judge.
Whether approved for reporting?
For the Petitioner.         Mr. Adarsh Kumar Vashista, Advocate.

For the Respondents:        Mr. Anup Rattan, Advocate General and Ms.
                            Priyanka     Chauhan,   Deputy     Advocate
                            General for the respondents-State.

Vivek Singh Thakur, Judge (Oral)

Notice. Ms. Priyanka Chauhan, Deputy Advocate General

waives service and accepts notice on behalf of the respondents No.1 to 4.

2. It has been submitted by learned counsel for the petitioner that

the issue involved in these petitions and prayer made therein is squarely

covered by the judgment dated 25.05.2024 passed in CWP No.2274 of 2021

titled "Satya Devi Vs. State of H.P. and Others" decided along with

connected matters by a Division Bench of this High Court.

3. Learned Advocate General has fairly admitted that the claim of

the petitioners is squarely covered by judgment in Satya Devi's case

(supra), but with submission that the said judgment ha

s been assailed by the State by filing Special Leave Petition (SLP) No.20496

of 2024 before the Supreme Court.

4. Considering aforesaid facts and submissions of learned

counsel for parties, as agreed by them, present petitions are disposed of in

terms of judgment dated 28.05.2024 passed in CWP No.2274 of 2024

subject to final decision in the Special Leave Petition (SLP) No.20496 of

2024, with observation that findings returned and the relief granted to the

petitioners in case of Satya Devi's case (supra) shall be mutatis mutandis

applicable to the petitioners herein also, subject to any modification/order

passed by the Supreme Court in aforesaid SLP.

Pending miscellaneous application(s) if any, shall also stand

disposed of.

(Vivek Singh Thakur), Judge.

(Ranjan Sharma), Judge.

14th Oct, 2024.

(manish)