_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 781 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 13 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.4293 of 2025
                                       Date of Decision: 13.05.2025
_____________________________________________________________________
Alok Nath Sharma & Ors.
                                                        .........Petitioners
                                       Versus
State of Himachal Pradesh & Ors.
                                                       .......Respondents

Coram

Hon'ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting?
For the Petitioners:      Mr. Shivom Vashista, Advocate.

For the respondent:      Mr. Anup Rattan, Advocate General, Mr. Rajan
                         Kahol, Mr. B.C Verma & Mr. Vishal Panwar,
                         Additional Advocate Generals, with Mr. Ravi
                         Chauhan, Deputy Advocate General.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Before notices, if any, could be issued to the respondents,

learned counsel representing the petitioners, on instructions, states

that petitioners would be content and satisfied in case their case is

considered and decided in the light of judgment passed by Coordinate

Bench this Court in CWPOA No. 5536 of 2020 titled Sanjay Kumar

Vs. State of Himachal Pradesh & Ors.

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

Vishal Panwar, learned Additional Advocate General, fairly states that

representation, if any, filed by the petitioners shall be considered and

decided expeditiously.

3. Consequently, in view of the aforesaid fair stand adopted

by learned Additional Advocate General, 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

representations of the petitioners (Annexure P-7) in light of judgment

passed by this Court in Sanjay Kumar (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

petitioners and pass appropriate orders thereafter. Pending

applications, if any, stand disposed of.

May 13, 2025                                    (Sandeep Sharma),
     (sunil)                                         Judge