Himachal Pradesh High Court
Munshi Ram & Others vs State Of H.P. & Others on 1 September, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWPs No.3603, 3604, 3605, 3607,
3612, 3613, 3614 & 3615 of 2015
Date of decision: 01.09.2015
.
1. CWP No.3603 of 2015
Munshi Ram & others .....Petitioners
Versus
State of H.P. & others .....Respondents
2. CWP No.3604 of 2015
of
Nirmla Devi & another .....Petitioners
Versus
State of H.P. & others
rt .....Respondents
3. CWP No.3605 of 2015
Parwati & others .....Petitioners
Versus
State of H.P. & others .....Respondents
4. CWP No.3607 of 2015
Parkash Chand & another .....Petitioners
Versus
State of H.P. & others .....Respondents
5. CWP No.3612 of 2015
Shyam Singh .....Petitioner
Versus
State of H.P. & others .....Respondents
6. CWP No.3613 of 2015
Nokhi Devi & others .....Petitioners
Versus
State of H.P. & others .....Respondents
7. CWP No.3614 of 2015
Vyasa Devi .....Petitioner
Versus
State of H.P. & others .....Respondents
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2
8. CWP No.3615 of 2015
Lal Singh .....Petitioner
Versus
State of H.P. & 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?
For the petitioners: Ms. Aashima Sharma, Advocate vice Mr.
Rahul Mahajan, Advocate and Mr.
of
Sanjeev K. Suri, Advocate, for the
respective petitioners.
For the respondents: Mr.Shrawan Dogra, Advocate General,
rtwith Mr.Anup Rattan and Mr.Romesh
Verma, Additional Advocate Generals,
with Mr. J.K. Verma, Deputy Advocate
General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
[ It is contended that the case of the petitioners is squarely covered by judgment, dated 30th December, 2014, delivered by this Court in a batch of writ petitions, CWP No. 9467 of 2014, titled Pratap Chand versus Himachal Pradesh State Electricity Board and others, being the lead case.
2. Issue notice. Mr.Romesh Verma, learned Additional Advocate General, waives notice on behalf of the respondents.
3. In the given circumstances, we deem it proper to direct the respondents to consider the case of the petitioners, in terms of the judgment (supra), and make a ::: Downloaded on - 15/04/2017 18:50:33 :::HCHP 3 decision within eight weeks. The said judgment shall form part of this judgment also.
4. The writ petitions are disposed of accordingly, .
alongwith pending applications, if any.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
of
September 1, 2015 ( Tarlok Singh Chauhan )
(hemlata/vt) Judge
rt
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