____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 13150 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 5 September, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          CWP No. 9382 of 2024
                                         Decided on: 05.09.2024
    ____________________________________________________
    Brahmi Devi
                                               ........... petitioner
                                Versus




                                                                                .
    State of H.P. and others                       respondents





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





    For the petitioner                     :      Mr. Bhupinder Thakur and Mr.
                                                  Shiv Pal Manhans, Advocates, for
                                                  the petitioner.





    For the respondents                    :      Mr. Raj Kumar Negi, Additional
                                                  Advocate General for respondents
                        r                         No. 1 to 3.

                                           :
                                 Mr. Tek Ram Sharma, Advocate,
                                for respondent No.4.

    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Notice. Mr. Raj Kumar Negi, learned Additional

Advocate General and Mr. Tek Ram Sharma, Advocate, appear

and waive service of notice on behalf of respondents No. 1 to 3

and respondent No.4, respectively.

2. Learned counsel appearing on behalf of the

petitioner submits that with respect to the grievances being raised

in the present petition, same are squarely covered by the

judgments passed in Civil Appeal No.6309 of 2017 titled as

Sunder Singh vs. State of H.P. and others, decided on

08.03.2018 and Civil Appeal No. 4792 of 2022 titled as Balo

Devi vs. State of H.P. and others, decided on 18.07.2022.

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

3. Learned counsel appearing on behalf of the

petitioner further submits the aforesaid judgments have been

implemented by the respondents qua similar situate individuals.

4. Learned counsel for the petitioner further submits

.

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

representation dated 08.12.2023 stands made to the concerned

authorities. The same is appended with the present petition as

Annexure P-7

5. Learned Additional Advocate General submits that

6.

r to the same shall be decided within a period of four weeks from

today.

In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

(Bipin Chander Negi) Judge

September 05, 2024

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