Himachal Pradesh High Court
Himachal Pradesh Housing And Urban ... vs Bhoop Ram on 18 September, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 18 of 2008
Date of decision: 21.09.2015.
.
______________________________________________________
Himachal Pradesh Housing and Urban Development
Authority .....Petitioner
Versus
Bhoop Ram .....Respondent
___________________________________________________
Coram:
of
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?1
_____________________________________________
rt
For the petitioners : Mr. Ajay Mohan Goel, Advocate.
For the respondents: Mr. Arush Matlotia, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
Delinked from CWP No. 14 of 2008.
2. Learned Counsel for the respondent stated at the Bar that the case of the respondent is covered in terms of the judgment made by the apex Court in Mool Raj Upadhayaya versus State of H.P. and others, reported in 1994 Supp. (2) SCC 316, 316 the mention of which has been made in the order dated 16th August, 2007, passed by the Himachal Pradesh Administrative Tribunal, Shimla, in O.A. No. 907 of 2005, titled Bhoop Ram versus H.P.U.D.A. & others, others which is subject matter of this writ petition. He 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:58:24 :::HCHP -2-further stated that this Court has also determined this issue in LPA No. 67 of 2012, 2012 titled H.P. Housing and Urban .
Development Authority & another versus Shri Lal Chand, Chand decided on 30.08.2012 and a batch of LPAs, the lead case of which is LPA No. 490 of 2011, titled Himachal Pradesh Housing and Urban Development Authority Authority & others versus of Shri Baldev Chand, Chand decided on 15.05.2015.
3. rt We have gone through the impugned judgment and the aforesaid judgments made by this Court. The case of the respondent is squarely covered by Mool Raj Upadhayay's case, supra. The Tribunal has not committed any mistake.
4. Accordingly, the impugned judgment is upheld and the writ petition is dismissed.
5. Pending applications stand disposed of.
(Mansoor Ahmad Mir) Chief Justice.
September 21,
21, 2015 (Tarlok Singh Chauhan)
(hemlata ) Judge.
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