Himachal Pradesh High Court
Shri Manohar Lal vs Himachal Pradesh Road Corporation And ... on 5 January, 2021
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 6327 of 2020
.
Decided on: 5.1.2021
Shri Manohar Lal Petitioner.
Versus
Himachal Pradesh Road Corporation and others Respondents.
Coram:
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioner:
For the respondents:
r to Mr. Onkar Jairath, Advocate.
Mr. Vikas Rajput, Advocate.
(Through Video Conferencing).
Sureshwar Thakur, Judge (oral)
The learned counsel for the writ petitioner submits that the relief claimed in the writ petition, is, fully covered by Annexure P-1, Annexure whereof embodies a judgment rendered by this Court in CWP No. 3050 of 2014, titled as Nek Ram versus State of Himachal Pradesh and others, decided on 17.7.2014.
2. Consequently, the instant writ petition is disposed of, with, a direction upon the respondents, to forthwith, strictly in consonance with the afore rendered judgment, grant the espoused relief to the writ petitioner.
1Whether reporters of the local papers may be allowed to see the judgment?
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3. It is clarified that in case the respondents remain .
intentionally unmindful to the rules and regulations appertaining, to, the writ claim, as, advanced by the petitioner, through, the writ petition, and, also unnecessarily lead him, to, re- motion this Court, thereupon this Court shall impose exemplary and punitive costs, upon, the respondents.
All pending applications stand disposed of accordingly.
( Sureshwar Thakur), Judge.
5th January, 2021 ( Chander Bhusan Barowalia ),
(priti) Judge.
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