_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 6192 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 29 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.8945 of 2025
                                       Date of Decision: 29.05.2025
_____________________________________________________________________
Kamla Devi                                               .........Petitioner
                                       Versus
State of Himachal Pradesh & Ors.                      .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Ms. Samriti, Advocate, vice Mr. Sandeep
                          Kumar Pandey, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General, Mr. Rajan
                     Kahol, Mr. Vishal Panwar & Mr. B.C. Verma,
                     Additional Advocate Generals, with Mr. Ravi
                     Chauhan, Deputy Advocate General, for
                     respondents-State.

___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Through instant petition, petitioner seeks benefit of the

decision rendered in judgment passed in CWP No. 2274 of 2024 titled

as Satya Devi Vs. State of Himachal Pradesh & Ors. decided on

28.05.2024.

2. Notice. Mr. Rajan Kahol, learned Additional Advocate

General, appears and accepts service of notice on behalf of

respondents-State. Mr. Kahol, states that since judgment passed in

Satya Devi's case has been stayed by Hon'ble Apex Court in Special

Leave Petition (Civil) No. 20496 of 2024, relief, as prayed for, in the

instant petition cannot be allowed. Copy of an order passed by the

Hon'ble Apex Court on 24.03.2025 in several connected Special Leave

Petitions, with lead case being Special Leave Petition (Civil) Diary No.

11306 of 2025 titled as State of Himachal Pradesh & Ors. Vs.

Inder Pal, has been made available to this Court during proceedings

of the case and same reads as under:-

"(1) Delay condoned.

(2) Let the notice be issued to the respondents(s) in all the matters.

               (3)    Tag alongwith SPL(C) No. 20496 of 2024
               (4)    In the meantime the operation of the impugned
               order(s), is/are stayed."

3. Since it is quite apparent from the aforesaid order that

mandate contained in the judgment passed in Satya Devi's case

alongwith connected matters has been stayed, prayer made in the

instant petition cannot be allowed, but with the consent of parties,

petition at hand is disposed of with a direction that benefits, if any,

flowing to the petitioner under Satya Devi's case, shall abide by the

outcome of the Inder Pal's case instituted by the respondents against

the common judgment rendered in Satya Devi's case. Ordered

accordingly. Pending applications, if any, stand disposed of.

May 29, 2025                                      (Sandeep Sharma),
     (sunil)                                           Judge