Himachal Pradesh High Court
Prem Lal vs State Of H.P. & Others on 16 March, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 9192 of 2014 a/w
CWPs No. 4532, 8752, 8753, 8754, 8755, 8756,
.
8757, 8758, 8759, 8771, 8797, 8798, 8799, 8800,
8804, 8805, 8985, 8986, 8987, 8988, 8989, 8990,
8992, 8994, 9191, 9193, 9194, 9195, 9196, 9197,
9198, 9199, 9200 & 9201 of 2014.
Decided on: 16.3.2015
1. CWP No. 9192 of 2014
Prem Lal ....Petitioner
versus
State of H.P. & others. ....Respondents.
2. CWP No. 4532 of 2014
Girdhari Lal & others ....Petitioners
versus
State of H.P. & others. ....Respondents.
3. CWP No. 8752 of 2014
Subhash Chand ....Petitioner
versus
State of H.P. & others. ....Respondents.
4. CWP No. 8753 of 2014
Santosh Kumar ....Petitioner
versus
State of H.P. & others. ....Respondents.
5. CWP No. 8754 of 2014
Surat Singh ....Petitioner
versus
State of H.P. & others. ....Respondents.
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6. CWP No. 8755 of 2014
Jai Singh ....Petitioner
versus
.
State of H.P. & others. ....Respondents.
7. CWP No. 8756 of 2014
Dola Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
8. CWP No. 8757 of 2014
Man Singh ....Petitioner
r versus
State of H.P. & others. ....Respondents.
9. CWP No. 8758 of 2014
Khimi Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
10. CWP No. 8759 of 2014
Mohar Singh ....Petitioner
versus
State of H.P. & others. ....Respondents.
11. CWP No. 8771 of 2014
Sunder Singh ....Petitioner
versus
State of H.P. & others. ....Respondents.
12. CWP No. 8797 of 2014
Duni Chand ....Petitioner
versus
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State of H.P. & others. ....Respondents.
13. CWP No. 9798 of 2014
Dola Ram ....Petitioner
.
versus
State of H.P. & others. ....Respondents.
14. CWP No. 8789 of 2014
Bhupender Singh ....Petitioner
versus
State of H.P. & others. ....Respondents.
15. CWP No. 8800 of 2014
Manghru Chand ....Petitioner
r versus
State of H.P. & others. ....Respondents.
16. CWP No. 8804 of 2014
Bhola Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
17. CWP No. 8805 of 2014
Sunder Singh ....Petitioner
versus
State of H.P. & others. ....Respondents.
18. CWP No. 8985 of 2014
Kirna Devi ....Petitioner
versus
State of H.P. & others. ....Respondents.
19. CWP No. 8986 of 2014
Dechain Dolma ....Petitioner
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versus
State of H.P. & others. ....Respondents.
20. CWP No. 8987 of 2014
.
Chet Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
21. CWP No. 8988 of 2014
Dhale Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
22. CWP No. 8989 of 2014
Beena Rai
r ....Petitioner
versus
State of H.P. & others. ....Respondents.
23. CWP No. 8990 of 2014
Om Dutt ....Petitioner
versus
State of H.P. & others. ....Respondents.
24. CWP No. 8992 of 2014
GAuri Shankar ....Petitioner
versus
State of H.P. & others. ....Respondents.
25. CWP No. 8994 of 2014
Rajender Kumar ....Petitioner
versus
State of H.P. & others. ....Respondents.
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26. CWP No. 9191 of 2014
Jalap Ram ....Petitioner
versus
.
State of H.P. & others. ....Respondents.
27. CWP No. 9193 of 2014
Bal Krishan ....Petitioner
versus
State of H.P. & others. ....Respondents.
28. CWP No. 9194 of 2014
Lobu Ram ....Petitioner
r versus
State of H.P. & others. ....Respondents.
29. CWP No. 9195 of 2014
Khima Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
30. CWP No. 9196 of 2014
Ghanshyam Dutt ....Petitioner
versus
State of H.P. & others. ....Respondents.
31. CWP No. 9197 of 2014
Het Ram ....Petitioner
versus
State of H.P. & others. ....Respondents.
32. CWP No. 9198 of 2014
Davinder Singh ....Petitioner
versus
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State of H.P. & others. ....Respondents.
33. CWP No. 9199 of 2014
Ram Lal ....Petitioner
.
versus
State of H.P. & others. ....Respondents.
34. CWP No. 9200 of 2014
Puran Chand ....Petitioner
versus
State of H.P. & others. ....Respondents.
35. CWP No. 9201 of 2014
Laxman Ram ....Petitioner
r versus
State of H.P. & others. ....Respondents.
_______________________________________________________
Coram
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting or not?1 No
For the petitioners: Mr. Anil Kumar, Advocate, vice Mr.
Bhunesh Sharma, Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate
General with Mr. V.S. Chauhan,
Additional Advocate General and
Mr. Vikram Thakur, Deputy
Advocate General.
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Sanjay Karol, Judge (Oral)
It is stated at the Bar that main matters stand disposed of by a Coordinate Bench of this Court vide judgment dated 1 Whether local reporters` of the newspapers are allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:46:51 :::HCHP 75.1.2015, rendered in CWP No. 9519 of 2014, titled Rakesh Kumar vs. State of H.P. & others along with other connected matters. Learned counsel for the petitioners .
submits that present cases are squarely covered by the directions contained in the judgment cited above. As such, present petitions are disposed of. Directions contained in the judgment (supra) shall mutatis mutandis apply to the cases of present petitioners.
2. Pending applications, if any, also stand disposed of.
(Sanjay Karol)
Judge
16th March, 2015 (P.S. Rana)
(kck) Judge
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