Himachal Pradesh High Court
Krishan Singh & Ors vs State Of H.P. & Ors on 6 December, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.7733 of 2022
Decided on: 6th December, 2022
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Krishan Singh & Ors. .....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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Coram
The Hon'ble Mr. Justice A. A. Sayed, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1
Whether approved for reporting?
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For the petitioners: Mr. Surender K. Sharma, Advocate.
For the respondents: Mr. Adarsh K. Sharma, Additional
Advocate General.
A. A. Sayed, Chief Justice (Oral)
Learned counsel for the petitioners states that the issue raised in the present writ petition is covered by the judgment of the learned Single Judge of this Court, dated 29th June, 2022, rendered in CWP(OA) No. 7661 of 2019 (Pushap Raj Khimta & Ors. Vs. State of Himachal Pradesh & Ors. (Annexure P-1). Learned counsel for the petitioners states that the petitioners would be content if the respective cases of the petitioners are considered by the respondents in light of the aforesaid judgment of the learned 1 Whether reporters of Local Papers may be allowed to see the judgment?
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2. In view of the above, the present petition is disposed of by directing the respondents to consider the respective cases of the .
petitioners in light of the aforesaid judgment of the learned Single Judge of this Court.
3. Pending miscellaneous application(s), if any, also to stand disposed of.
(A.A. Sayed)
r Chief Justice
(Jyotsna Rewal Dua)
December 6, 2022 Judge
R.Atal
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