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Himachal Pradesh High Court

Ram Dayal @ Ram Pal vs State Of H.P. & Ors on 31 March, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

                             1



    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA


                                            CWP No. 1594 of 2023




                                                            .
                                           Decided on : 31.3.2023





    Ram Dayal @ Ram Pal

                                                    ...Petitioner





                                 Versus

    State of H.P. & ors





                                                  ...Respondents
             ____________________________________________________
    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    Hon'ble Mr. Justice Virender Singh, Judge

    Whether approved for reporting?

    ________________________________________________

    For the petitioner :      Mr. Sanjay         Kumar          Sharma,
                              Advocate.



    For the respondents :     Mr. Anup Rattan, Advocate
                              General with Mr. Ramakant
                              Sharma, Additional Advocate




                              General  and    Ms. Priyanka
                              Chauhan,    Deputy  Advocate





                              General, for the respondent­
                              State.
    Per Tarlok Singh Chauhan, Judge (oral):

Notice. Mr. Ramakant Sharma, the learned Additional Advocate General appears and waives service of ::: Downloaded on - 01/04/2023 20:42:10 :::CIS 2 notice on behalf of respondent­State.

2. The instant petition has been filed for grant of the following substantive relief:

.

"That writ in the nature of mandamus may kindly be issued and the State of Rajasthan may please be directed to allot land in District Sriganganagar i.e. Tehsil Srivijaynagar or in Jetsar Farm or allot fully commendable murabba to the petitioners in Phase 1 of District Sriganganagar or out of 1188 cases of encroachments, failing which the respondent Stat of Rajasthan and respondent No. 7. i.e. Chairman, BBMB 19­B, Madhya Marg, HLDC Complex Industrial Area Phase­I, Chandigarh, may be directed to give the financial compensation to the petitioner to the tune of Rs. 5 Crores for his non settlement for the last 46 years as well as the cost of the land at Sriganganagar on which he was originally supposed to be settled as directed by the high­power committee in its meeting held on 6­7th October, 2017 ."

2. Learned counsel for the petitioners has submitted that the case of the petitioners is covered by the decision of this Court in CWP No. 4050 of 2022, titled as "Bahadur Singh versus Union of India and others", decided on 27.6.2022 alongwith connected matters.

3. Accordingly, the petition is disposed of with a direction to the respondents to consider and decide the case of the petitioners in terms of the decision of this Court in ::: Downloaded on - 01/04/2023 20:42:10 :::CIS 3 Bahadur Singh's case supra, expeditiously, preferably within six weeks from the date of receipt of copy of this order.

4. Pending miscellaneous application(s),if any, .

shall also stand disposed of.

To come up for compliance on 19.5.2023.

                                      (Tarlok Singh Chauhan)
                                               Judge




    31.3.2023
    Kalpana
                   r           to         (Virender Singh)
                                              Judge









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