Himachal Pradesh High Court
Rajesh Kumar And Ors vs Himachal Urban Development Authority ... on 13 May, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP Nos. 6945 of 2010, 6 of
2011 and 588 of 2011
Decided on: 13.5.2015
______________________________________________________________
.
1. CWP No.6945 of 2010
Rajesh Kumar and ors. ...Petitioners
-Versus-
Himachal Urban Development Authority and ors ...Respondents
2. CWP No.6 of 2011
Nisha Sharma
State of H.P. and anr.
-Versus-
...Petitioner
...Respondents
3. CWP No.588 of 2011
Het Ram ...Petitioner
-Versus-
Himachal Urban Development Authority and ors ...Respondents
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting?1
_______________________________________________________________
For the petitioner(s): Ms. Babita, Advocate, vice Mr. A.K.
Gupta, Advocate in CWP No.6945 of
2010 and CWP No.588 of 2011 and Mr.
Sunil Mohan Goel in CWP No. 6 of
2011.
1
Whether the reporters of the local papers may be allowed to see the judgment?
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-2-
For the respondent(s): Mr. Parmod Thakur, Addl. A.G. with Mr.
Neeraj K. Sharma, Dy.A.G. for the
respondent-State.
Mr. Dinesh Thakur, Advocate, for
HIMUDA.
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.
Rajiv Sharma, Judge (oral):
Since common questions of law and facts are involved in both these petitions, therefore, the same were taken together for hearing and the same are being disposed of by a common judgment.
2. It is jointly represented by the learned counsel for the petitioners that the present cases are squarely covered by the judgment, dated 6.4.2015 rendered by this Court in CWP No.7771 of 2010, titled as Kanta Bhardwaj vs. State of H.P. and another.
3. If that is so, the petitions are disposed of with a direction to the respondents to consider the case of the petitioners also strictly in view of the principles laid down in the judgment cited hereinabove within a period of six weeks from today. Pending application(s), if any, also stands disposed of. No costs.
(Rajiv Sharma), Judge.
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