Satish Kumar vs Union Of India & Ors
2024 Latest Caselaw 14575 HP

Himachal Pradesh High Court

Satish Kumar vs Union Of India & Ors on 26 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3251 of 2022 Decided on: 26th September, 2024 _________________________________________________________________

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    Satish Kumar                                                             ....Petitioner





                                       Versus
        Union of India & Ors.                                              ...Respondents

_________________________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. K.R. Kashyap, Advocate.

For the respondents: Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1.

Mr. Harsh Vardhan, Advocate, for respondents No. 2 and 3.

Ms.Devyani Sharma, Sr. Advocate

with Mr. Shivam Sharma, Advocate, for respondents No. 4 and 5.

Jyotsna Rewal Dua, Judge

This writ petition has been filed for the grant of

following reliefs:-

"(i) That the impugned letter dated 11.04.2022 (Annexure P-12) copy whereby the case of the petitioner for grant

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

of 50% subsidy has been closed, may very kindly be quashed and set aside in the interest of justice.

(ii) that the respondents may kindly be directed to reopen the case of the petitioner for sanction of 50% subsidy

.

against the bank loan case of the petitioner under the

NHB Scheme in the interest of justice."

2. Learned counsel for the petitioner submitted that

the grievances of the petitioner and reliefs prayed for by him

have already been adjudicated upon in the decision rendered

in Sudhir Khimta Vs. Union of India and Ors. and

connected matters.2 r Learned counsel for the petitioner

further states that petitioner would be content if the case of

the petitioner is considered by respondents No. 2 and

3/Competent Authority in light of the aforesaid judgment.

submits that the aforesaid decision is not applicable to the

case of the petitioner, however, respondents have no

objection for considering the case of the petitioner afresh in

light of the aforesaid decision and to pass appropriate orders

thereupon.

4. Having regard to above submissions but without

examining the merits of the matters, this petition is disposed

of by directing respondents No.2 and 3/Competent Authority

CWP No.2671 of 2018 and connected matters decided on 09.03.2023

to consider the case of the petitioner in accordance with law

keeping in view the aforesaid judgment within a period of six

weeks from the date of receipt of copy of this order. The

.

decision so arrived at, be communicated to the petitioner.

Pending miscellaneous application(s), if any, also

to stand disposed of.

                                                Jyotsna Rewal Dua




                                                      Judge
    September 26, 2024
       R.Atal      r