Amar Dass vs Hptdc & Ors
2025 Latest Caselaw 2685 HP

Himachal Pradesh High Court

Amar Dass vs Hptdc & Ors on 29 July, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.11595 of 2025
                                           Date of Decision: 29.07.2025
    _____________________________________________________________________




                                                               .
    Amar Dass                                                     .........Petitioner





                                           Versus
    HPTDC & Ors.                                               .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioner:       Mr. Manohar Lal Sharma, Advocate.





    For the respondents: Mr. S.S.Panta, Advocate.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, while inviting

attention of this Court to judgment passed by Coordinate Bench this

Court in CWP No. 4427 of 2023 titled Tulsi Ram Vs. HPTDCL & Ors.,

states that issue raised in the instant proceedings already stands

adjudicated by Coordinate Bench this Court in Tulsi Ram (supra) and

as such, petitioner would be content and satisfied in case directions

are issued to the respondents to consider the representation of the

petitioner in light of aforesaid judgment in a time bound manner.

2. While putting in appearance on behalf of respondents,

Mr. S.S.Panta, Advocate, states that he is not averse to aforesaid

innocuous prayer made on behalf of the petitioner and representation,

if any, filed by the petitioner shall be considered and decided

expeditiously.

3. Consequently, in view of the above, this Court, without

.

going into the merits of the case, deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide the

representation of the petitioner (Annexure P-7) in light of Tulsi Ram

(supra), expeditiously, preferably within a period of six weeks. Ordered

accordingly. Needless to say, authority concerned, while doing the

needful in terms of instant order, shall afford an opportunity of being

heard to the petitioner and pass appropriate orders thereafter. Pending

applications, if any, stand disposed of.

    July 29, 2025                                       (Sandeep Sharma),



         (sunil)                                             Judge