Himachal Pradesh High Court
Panna Lal vs State Of H.P. And Others on 26 February, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.900 of 2015 alongwith
connected matters.
Date of decision: 26.02.2015
.
1. CWP No.900 of 2015
Panna Lal .....Petitioner
Versus
State of H.P. and others ..... Respondents
2. CWP No.901 of 2015
Satya Devi
r to
Versus
State of H.P. and others
.....Petitioner
..... Respondents
3. CWP No.902 of 2015
Dev Raj .....Petitioner
Versus
State of H.P. and others ..... Respondents
4. CWP No.903 of 2015
Durbasha .....Petitioner
Versus
State of H.P. and others ..... Respondents
5. CWP No.914 of 2015
Hem Singh .....Petitioner
Versus
State of H.P. and others ..... Respondents
6. CWP No.915 of 2015
Tilak Raj .....Petitioner
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Versus
State of H.P. and others ..... Respondents
7. CWP No.916 of 2015
.
Fulla Devi .....Petitioner
Versus
State of H.P. and others ..... Respondents
8. CWP No.917 of 2015
Jaswant Singh .....Petitioner
Versus
State of H.P. and others ..... Respondents
9. CWP No.918 of 2015
Lekh Raj .....Petitioner
Versus
State of H.P. and others ..... Respondents
10. CWP No.919 of 2015
Devender Kumar .....Petitioner
Versus
State of H.P. and others ..... Respondents
11. CWP No.920 of 2015
Pradeep Kumar .....Petitioner
Versus
State of H.P. and others ..... Respondents
12. CWP No.921 of 2015
Ramesh Chand .....Petitioner
Versus
State of H.P. and others ..... Respondents
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13. CWP No.940 of 2015
Santosh Kumari .....Petitioner
Versus
.
State of H.P. and others ..... Respondents
14. CWP No.941 of 2015
Romla Devi .....Petitioner
Versus
State of H.P. and others ..... Respondents
15. CWP No.942 of 2015
Joginder Pal
r to
Versus
.....Petitioner
State of H.P. and others ..... Respondents
16. CWP No.943 of 2015
Harminder Singh .....Petitioner
Versus
State of H.P. and others ..... Respondents
17. CWP No.944 of 2015
Deelu Ram .....Petitioner
Versus
State of H.P. and others ..... Respondents
18. CWP No.945 of 2015
Raju Ram .....Petitioner
Versus
State of H.P. and others ..... Respondents
19. CWP No.946 of 2015
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Jagat Singh .....Petitioner
Versus
State of H.P. and others ..... Respondents
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20. CWP No.948 of 2015
Amar Nath .....Petitioner
Versus
State of H.P. and others ..... Respondents
21. CWP No.949 of 2015
Manchali Devi .....Petitioner
Versus
State of H.P. and others ..... Respondents
22. CWP No.950 of 2015
Jeet Singh .....Petitioner
Versus
State of H.P. and others ..... Respondents
23. CWP No.951 of 2015
Nikka Ram .....Petitioner
Versus
State of H.P. and others ..... Respondents
24. CWP No.952 of 2015
Roshan Lal .....Petitioner
Versus
State of H.P. and others ..... Respondents
25. CWP No.953 of 2015
Chinta Devi .....Petitioner
Versus
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State of H.P. and others ..... Respondents
26. CWP No.954 of 2015
Parkash Chand .....Petitioner
.
Versus
State of H.P. and others ..... Respondents
27. CWP No.955 of 2015
Ghan Shyam .....Petitioner
Versus
28. CWP No.956 of 2015
Meera Devi
r to
State of H.P. and others ..... Respondents
.....Petitioner
Versus
State of H.P. and others ..... Respondents
29. CWP No.958 of 2015
Om Prakash .....Petitioner
Versus
State of H.P. and others ..... Respondents
30. CWP No.959 of 2015
Ramesh Chand .....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 Dharam Chand Chaudhary, Judge
Whether approved for reporting?
For the petitioner: Mr. Ramakant Sharma, Advocate.
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For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr. V.S. Chauhan, Mr. Romesh Verma,
Additional Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (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
February 26, 2015 ( Dharam Chand Chaudhary )
(vt) Judge
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