Date Of Decision: 09.05.2025 vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 725 HP

Himachal Pradesh High Court

Date Of Decision: 09.05.2025 vs State Of Himachal Pradesh & Ors on 9 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                              2025:HHC:13528




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.7171 of 2025
                                       Date of Decision: 09.05.2025
_____________________________________________________________________
Sarla 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. Sunita Sharma, Senior Advocate, with
                          Ms. Sugandh Verma, Advocate.

For the respondent:      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)

Before reply, if any, from the respondents could be

received, learned senior counsel representing the petitioner, while

inviting attention of this Court to judgment passed by Coordinate

Bench this Court in CWP No. 5383 of 2014 titled Batti Devi & Ors.

Vs. State of Himachal Pradesh & Ors. alongwith connected

matters, states that issue raised in the instant proceedings already

stands adjudicated by Coordinate Bench this Court in Batti Devi

(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.

3. While putting in appearance on behalf of respondents, Mr.

Vishal Panwar, learned Additional Advocate General, 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-6) in light of Batti Devi

(supra), expeditiously, preferably within a period of four 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.

May 09, 2025                                    (Sandeep Sharma),
     (sunil)                                         Judge