Himachal Pradesh High Court
Tej Singh vs State Of H.P. And Others on 25 February, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP Nos.888 to 899 of 2015
Decided on: February 25, 2015.
.
1. CWP No.888 of 2015:
Tej Singh ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
2. CWP No.889 of 2015:
Sohan Singh ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
3. CWP No.890 of 2015:
Tara Devi ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
4. CWP No.891 of 2015:
Hari Singh ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
5. CWP No.892 of 2015:
Jamana Devi ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
6. CWP No.893 of 2015:
Om Chand ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
7. CWP No.894 of 2015:
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Thakur Singh ..........Petitioner.
versus
.
State of H.P. and others. ...........Respondents.
8. CWP No.895 of 2015:
Kushma Devi ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
9. CWP No.896 of 2015:
Dina Nath ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
10. CWP No.897 of 2015:
Chandermani ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
11. CWP No.898 of 2015:
Shyam Lal ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
12. CWP No.899 of 2015:
Mag Singh ..........Petitioner.
versus
State of H.P. and others. ...........Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
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For the Petitioner(s): Mr.Ramakant Sharma, Advocate.
.
For the Respondents: Mr.Shrawan Dogra, Advocate General,
with M/s Romesh Verma & Anup Rattan,
Addl.A.Gs. and Mr.J.K. Verma, Dy.A.G.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
It is contended that the case of the writ petitioners is covered by the judgment of this Court, dated 5th January, 2015, passed in CWP No.9519 of 2014, titled Rakesh Kumar versus State of H.P. and others, and connected matters.
2. Accordingly, all the writ petitions are disposed of with a command to the respondents to examine the cases of the writ petitioners in light of the judgment referred to above and make a decision within six weeks from today.
3. It goes without saying that in case the decision is made against the writ petitioners, they are at liberty to challenge the same.
4. Pending CMPs also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
25th February, 2015. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 17:38:49 :::HCHP