Himachal Pradesh High Court

Dina Nath vs State Of H.P. And Others on 1 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7090 of 2025 Decided on: 1st May, 2025

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Dina Nath                                          .....Petitioner

                                                        Versus

State of H.P. and others                                      .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioner: Mr. V.S.Chauhan, Sr. Advocate with Mr. Arsh 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 Versus State of H.P. and others 2.

2. Learned Assistant 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's2 case has also

been assailed by the respondents by filing separate Special

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

CWP No.2274 of 2021, decided alongwith connected matters on 28.05.2024

Leave Petitions including State of Himachal Pradesh &

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

Apex Court on 24.03.2025 in several connected Special Leave

Petitions with lead case State of Himachal Pradesh & Ors.

Vs. Inder Pal3 has been perused, 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(C) 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 Petitions 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'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. Pending

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

of.


                                                             Jyotsna Rewal Dua
May 1, 2025                                                        Judge
        R.Atal

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