Janak Raj vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13339 HP

Himachal Pradesh High Court

Janak Raj vs State Of Himachal Pradesh And Others on 6 September, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            CWP No.7932 of 2024




                                                                         .

                                            Date of Decision : 06.09.2024

Janak Raj                                                           ...... Petitioner





                                     Versus

State of Himachal Pradesh and others                                ......Respondents





Coram:

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

Whether approved for reporting?1

For the petitioner       :     Mr. Aman Parth Sharma, Advocate, for the petitioner.

For the respondents :          Mr. Diwakar Dev Sharma, Additional Advocate General,
                               for respondents No.1 and 2.



                               Mr. Mukul Sharma, Advocate, vice Mr. Virbahadur
                               Verma, Advocate, for respondent No.3.




Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner, under instructions, submits

that on account of subsequent developments, present petition has become

infructuous.

2. Accordingly, present petition is dismissed as having become

infructuous. The pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                        ( Bipin Chander Negi)
September 06, 2024 (KS)                                         Judge

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