Sudhir Kumar And Anr vs State Of H.P. And Ors
2025 Latest Caselaw 10684 HP

Himachal Pradesh High Court

Sudhir Kumar And Anr vs State Of H.P. And Ors on 29 December, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                        CWP No.20474 of 2025
                                        Decided on: 29.12. 2025
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                                                                                               .

     Sudhir Kumar and Anr                                                                 .....Petitioners

                                                       Versus





    State of H.P. and Ors                                 .....Respondents
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                                                             of
    Coram

    Ms. Justice Jyotsna Rewal Dua
                           rt
    Whether approved for reporting? 1

    For the Petitioners:                     Mr. Vaibhav Tanwar, Advocate.

    For the Respondents: Mr. L.N.Sharma, Additional Advocate
                                   General.
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    Jyotsna Rewal Dua, Judge

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

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

3. Petitioners' grievance is that their

representations dated 10.11.2025 (Annexure P-1 colly),

seeking applicability of Inder Singh Thakur & Ors Vs.

Whether reporters of print and electronic media may be allowed to see the order? Yes.

State of H.P. & Ors2 have not been decided till date by the

respondents/competent authority. Learned counsel for the

petitioners submitted that the petitioners would be content

.

in case the respondents/competent authority(s) are directed

to consider and decide the aforesaid representations in

accordance with law within a fixed-time schedule. Learned

Additional Advocate General is not averse to this prayer.

4. Having regard to the afore-submissions, but

of without examining the merits of the matters, this writ

petition is disposed rt of with a direction to the

respondents/competent authority to consider and decide

the aforesaid representations of the petitioners in

accordance with law as well as taking into consideration

the above judgment in the case of Inder Singh Thakur2

within a period of six weeks from today. The decision so

arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                                                  Jyotsna Rewal Dua
    December 29, 2025                                                   Judge
              R.Atal

CWP No. 4830 of 2023, decided alongwith connected matter on 07.04.2025.