Reena Devi & Anr vs State Of Hp & Anr
2024 Latest Caselaw 12996 HP

Himachal Pradesh High Court

Reena Devi & Anr vs State Of Hp & Anr on 3 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.9190/2024.

Date of Decision: 03rd September, 2024. Reena Devi & Anr. .....Petitioners.

.

Versus

State of HP & Anr. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. R.L. Chaudhary & Mr. H.R. Sidhu, Advocates.

For the Respondents: Mr. B.N. Sharma, Addl. Advocate General.

Bipin Chander Negi, Judge (oral).

Notice. Mr. B.N. Sharma, Ld. Addl. Advocate General,

appears and waives service of notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that w.r.t.

the grievances being raised in the present petition, same are

squarely covered by the judgment passed by this Court in CWP

No.5043 of 2022, titled Sunia Sangroli. Vs. State of HP &

Anr., decided on 08.08.2023.

3. Other than the aforesaid, learned counsel for the

petitioner submits that the benefits of the aforesaid judgment to

other similar situate individuals have been granted by the

respondents-State.

4. Learned counsel for the petitioner further submits that

w.r.t. the grievances being raised in the present petition,

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

representation dated 15.07.2024 stands made to the concerned

authorities. The same is appended with the present petition as

Annexure P-5

.

5. Learned Addl. Advocate General submits that the

representation so made by the petitioner, shall be decided

within a period of eight weeks from today.

6. In view thereof, present petition is disposed of, so also

the pending application(s), if any.

7.

r to List for compliance on 24.12.2024.

(Bipin Chander Negi) Judge

03rd September, 2024 (Gaurav Rawat)