Nirmala Devi vs State Of H.P. & Ors
2025 Latest Caselaw 32 HP

Himachal Pradesh High Court

Nirmala Devi vs State Of H.P. & Ors on 1 April, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.3356 of 2025 Date of decision: 01.04.2025

Nirmala Devi. ...Petitioner.

Versus State of H.P. & Ors. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Ajay Chauhan, Advocate. For the respondents : Mr. Rajat Chaudhary, Assistant Advocate General.

Jyotsna Rewal Dua, Judge

Petitioner seeks benefits of the decision rendered

in Satya Devi Vs. State of H.P. and Others1.

2. Learned Deputy Advocate General submits that

the judgment in case of Satya Devi 1 has been assailed by the

respondents by filing Special Leave Petition (Civil)

No.20496/2024. The common decision passed in several

other matters connected with Satya Devi's 1 case has also

been assailed by the respondents by filing separate Special

Leave Petitions including State of Himachal Pradesh &

Ors. Vs. Inder Pal2. Copy of an order passed by the Hon'ble

CWP No. 2274 of 2021 and connected matters. decided on 28.05.2024.

Special Leave Petition (Civil) Diary No. 11306/2025. 1Whether reporters of Local Papers may be allowed to see the judgment? Yes

Apex Court on 24.03.2025 in several connected Special

Leave Petitions with lead case State of Himachal Pradesh &

Ors. Vs. Inder Pal2 was placed on record, which reads as

under:-

"1. Delay condoned.

2. Let the notice be issued to the respondent(s) in all the matters.

3. Tag alongwith SLP© No. 20496/2024.

4. In the meantime the operation of the impugned order(s) is/are stayed."

In view of the fact that operation of impugned

order(s) (common judgment rendered on 28.05.2024) in all

connected Special Leave Petition has been stayed by the

Hon'ble Apex Court, this writ petition is disposed of with

direction that benefits, if any, flowing to the petitioner under

Satya Devi's1 case, shall abide by the outcome of the Inder

Pal's2 case instituted by the respondents against the common

judgment rendered in Satya Devi's 1 case. Pending

miscellaneous application(s), if any, shall also stand disposed

of.

Jyotsna Rewal Dua 1 April, 2025 st Judge (Pardeep)