Sudama (Deceased) Through Lrs. vs . State Of H.P. & Ors.
2025 Latest Caselaw 294 HP

Himachal Pradesh High Court

Sudama (Deceased) Through Lrs. vs . State Of H.P. & Ors. on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Sudama (Deceased) through LRs. Vs. State of H.P. & Ors.

CWP No.8253 of 2014 01.05.2025 Present: Mr. Neeraj Gupta, Senior Advocate, with Mr. Harshit Sharma, Advocate, for the petitioners.

Mr. Pushpinder Jaswal, Additional Advocate General, for respondents No.1 and 2-State. Mr. Sanjeev Kuthiala, Senior Advocate, with M/s Sana Rana and Abhishek, Advocates, for respondent No.3.

Heard for some time. In order to ascertain as to whether the judgments passed in the civil lis between the parties were placed for the consideration of the Authorities whose order is under challenge, the hearing of this petition is deferred for 25.06.2025, on which date learned Additional Advocate General shall ensure that the relevant record of case No.213/2002 (Old) and 857/2009 (New), instituted on 08.10.2002, decided on 02.04.2014, titled as Santu Versus Sudama and others, by Divisional Commissioner, Mandi, H.P., exercising the powers under Section 54 of the H.P. Holdings (Consolidation and Prevention of Fragmentation) Act, 1971, is produced before the Court.

(Ajay Mohan Goel) Judge

May 01, 2025 (Rishi)