____________________________________________________ vs State Of H.P. And Another
2024 Latest Caselaw 13293 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Another on 6 September, 2024

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      CWP No. 9466 of 2024
                                     Decided on:06.09.2024
    ____________________________________________________
    Braham Dass
                                          ........... petitioner




                                                                                .
                           Versus





    State of H.P. and another                     respondents
    ____________________________________________________
    Coram:





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

    For the petitioner                     :      Mr. Karan Kant Chandel and Ms.
                                                  Kiran Dhiman, Advocates.

    For the respondents
                        r                  to
                                           :
                                Mr. B.N. Sharma, Additional
                                Advocate General.
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N. Sharma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

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

judgment delivered by this Court in CWP No. 2004 of 2017 titled

as Taj Mohammad and others vs. The State of H.P. and

others alongwith connected matter, decided on 03.08.2023.

3. Other than the aforesaid, learned counsel for the

petitioner submits that the benefits of the aforesaid judgment to

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

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,

.

representation dated 10.06.2024 stands made to the concerned

authorities. The same is appended with the present petition as

Annexure P-4.

5. Learned Addl. 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 thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

List for compliance on 30th December, 2024.

(Bipin Chander Negi) Judge

September 06, 2024

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