Decided On: 04.09.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13091 HP

Himachal Pradesh High Court

Decided On: 04.09.2024 vs State Of Himachal Pradesh And Another on 4 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:7933




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          9307 of 2024
                                                      Decided on: 04.09.2024
    Chaman Lal and others                                             ... Petitioners




                                                                           .
                           Versus





    State of Himachal Pradesh and another                                    ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners     :     Mr. Rajesh Verma, Advocate.

    For the respondents

    Ajay Mohan Goel, Judge (Oral)

:

to Mr. Pushpender Jaswal, Addl.

Advocate General.

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioners submits that the

prayer made herein is squarely covered by 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. He further submits

that representations (Annexures P-4 colly.) have also been made by

the petitioners in this regard and it would be in the interest of

justice, in case, this petition is disposed of with the direction that let

the representations of the petitioners be decided by the Competent

Authority, in terms of the averments made in the representations as

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

2024:HHC:7933

well as the judgment being relied upon by them.

3. 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 colly., dated 12.12.2023) made by the

petitioners be decided by the Competent Authority, in terms of the

averments made therein, taking into consideration the judgment

being relied upon by the petitioners therein, by passing a speaking

order, within a period of 12 weeks from today.

4. Pending miscellaneous applications, if any, also stand

disposed of accordingly.

                     r                              (Ajay Mohan Goel)

                                                         Judge
    Sept. 04, 2024
     (narender)