Usha Devi vs State Of H.P. & Ors
2025 Latest Caselaw 10785 HP

Himachal Pradesh High Court

Usha Devi vs State Of H.P. & Ors on 31 December, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

          IN THE HIGH COURT OF HIMACHAL PRADESH,
                         SHIMLA

                                    CWP Nos. 20728 & 20764/2025
                                            Decided on: 31.12.2025




                                                                    .

    CWP No. 20728/2025

    Usha Devi                                                    ...Petitioner





                                  Versus

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




                                          of
    CWP No. 20764/2025

    Ishro Devi                                                   ...Petitioner
                   rt             Versus

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

    ...........................................................................................
    Coram
    Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting? 1



    For the petitioner:           Mr. Bonit Thakur, Advocate in both the
                                  petitions.




    For the respondents:          Mr. L.N. Sharma, Additional Advocate
                                  General in both the petitions.





    Jyotsna Rewal Dua , J

Petitioners seek benefits of the decision rendered in

Satya Devi Vs. State of H.P. and others.2

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

2CWP No. 2274 of 2021 and connected matters. decided on 28.05.2024

2. Learned Additional Advocate General submits that the

judgment in Satya Devi's2 case 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

case has also been assailed by the respondents by filing separate

Special Leave Petitions including State of Himachal Pradesh & Ors.

Vs. Inder Pal3. Copy of an order passed by the Hon'ble Apex Court

of on 24.03.2025 in several connected Special Leave Petitions with lead

case State of Himachal Pradesh & Ors. Vs. Inder Pal3 was perused rt 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,

these writ petitions are disposed of with direction that benefits, if any,

flowing to the petitioners under Satya Devi's2 case, shall abide by the

outcome of the Inder Pal's3 case instituted by the respondents

against the common judgment rendered in Satya Devi's2 case.

3Special Leave Petition (Civil) Diary No. 11306/2025

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

disposed of.

.

Jyotsna Rewal Dua Judge 31st December, 2025(rohit)

of rt