Anita Rani & Others vs State Of H.P. & Others
2024 Latest Caselaw 12999 HP

Himachal Pradesh High Court

Anita Rani & Others vs State Of H.P. & Others on 3 September, 2024

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWP No. 9122 of 2024
                                                 Date of Decision: 03.09.2024




                                                                                    .
      Anita Rani & others                                                     .....Petitioners.





                                         Versus

     State of H.P. & others                                             .....Respondents.





     Coram
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

     For the petitioners:               Mr. Prakash Sharma, Advocate.





     For the respondents:               Mr. B.N.Sharma, Additional Advocate
                                        General.

    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N.Sharma, Additional Advocate General, appears

and waives service of notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the case at

hand is squarely covered by the judgments rendered by a Division

Bench of this Court in CWP(T) No. 5759 of 2008, titled Subhash

Chand and another vs. State of H.P. & others, decided on

05.07.2010 and CWP No. 3341 of 2019, titled Madan Lal Sharma vs.

State of H.P. & others, decided on 04.09.2021.

3. Other than the aforesaid, learned counsel for the petitioners

submits that the benefits of the aforesaid judgments to other similar

situate individuals have been granted by the respondents-State.

4. Learned counsel for the petitioners submits that with respect to

the grievances being raised in the present petition, the petitioners

have made a representation dated 10.06.2024 to the concerned

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

quarters. The same is appended along with the present petition as

Annexure P-12.

.

5. Learned Additional Advocate General submits that the

representation so made by the petitioners shall be decided within a

period of eight weeks from today.

6. In view of above terms, present petition stands disposed of, so

also, pending miscellaneous application(s), if any.

7. List for compliance, on 20.12.2024.

                                                 (Bipin Chander Negi)
                         r                           Judge

    September 03, 2024 (Nisha)