Sobhe Ram & Ors. vs . State & Ors.
2026 Latest Caselaw 1114 HP

Himachal Pradesh High Court

Sobhe Ram & Ors. vs . State & Ors. on 25 February, 2026

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

.

Sobhe Ram & Ors. Vs. State & Ors.

CWP Nos.1670, 1644 to 1652, 1671, 1672 and 1742 of

25.02.2026 Present: Mr. Maan Singh, Advocate, for the petitioner(s).

Mr. Y.P.S. Dhaulta, Mr. L.N. Sharma, Additional

of Advocates General with Ms. Seema Sharma, Deputy Advocate General and Mr. Rajat Chaudhary, Assistant Advocate General for respondents No.1, 2 & 5-State in all the petitions.

rt Since the matters are of a common nature, learned

counsel for the petitioner(s) prays that all the matters be tagged

together.

Notice. Mr. L.N. Sharma, learned Additional Advocate

General, accepts notice on behalf of respondents No.1, 2 & 5.

Issue notice to respondents No.3 & 4, returnable for

31.03.2026, on taking steps within one week. Reply be filed

before the next date.

List on 31.03.2026.

CMP No.2204/2026 in CWP No. 1670/2026 CMP No.2169/2026 in CWP No. 1644/2026 CMP No.2173/2026 in CWP No. 1645/2026 CMP No.2175/2026 in CWP No. 1646/2026 CMP No.2177/2026 in CWP No. 1647/2026 CMP No.2179/2026 in CWP No. 1648/2026 CMP No.2181/2026 in CWP No. 1649/2026 CMP No.2183/2026 in CWP No. 1650/2026 CMP No.1190/2026 in CWP No. 1651/2026 CMP No.2187/2026 in CWP No. 1652/2026 CMP No.2206/2026 in CWP No. 1671/2026 CMP No.2178/2026 in CWP No. 1672/2026 CMP No.2294/2026 in CWP No. 1742/2026

Disposed of as not pressed.

.

CMP No.2205/2026 in CWP No. 1670/2026 CMP No.2171/2026 in CWP No. 1644/2026

CMP No.2174/2026 in CWP No. 1645/2026 CMP No.2176/2026 in CWP No. 1646/2026 CMP No.2178/2026 in CWP No. 1647/2026 CMP No.2180/2026 in CWP No. 1648/2026

of CMP No.2182/2026 in CWP No. 1649/2026 CMP No.2184/2026 in CWP No. 1650/2026 CMP No.2186/2026 in CWP No. 1651/2026 CMP No.2188/2026 in CWP No. 1652/2026 rt CMP No.2207/2026 in CWP No. 1671/2026 CMP No.2202/2026 in CWP No. 1672/2026

CMP No.2295/2026 in CWP No. 1742/2026

The applications are disposed of with a direction to the

applicant(s)/petitioner(s) to file translated copy of the

documents in issue before the next date of hearing.

Jyotsna Rewal Dua Judge 25th February, 2026 (Rohit)