Himachal Pradesh High Court
Tara Dutt Sharma And Others vs State Of H.P. And Others on 7 October, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3927 of 2020 .
Decided on 7.10.2020 Tara Dutt Sharma and others ...Petitioners Versus State of H.P. and others to ...Respondents ___________________________________________ Coram Hon'ble Mr. Justice Sureshwar Thakur, Judge. Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge Whether approved for reporting? ________________________________________________ For the petitioner : Mr. Surender Sharma, Advocate.
For the respondents : Mr. J.S. Guleria, Dy. A.G., for the respondent-State.
Sureshwar Thakur, Judge The learned Dy. Advocate General, submits that the instant writ petition, is, covered by the verdict rendered, by this Court, on 13.12.2012, upon LPA No. 105/2010, titled as, "State of H.P. and others versus Rakesh Chand and others, alongwith connected matters, thereupon he has further instructions to submit, that, in consonance therewith, respondents shall, within three months, release to the petitioner, all the admissible and ::: Downloaded on - 07/10/2020 20:19:52 :::HCHP 2 consonant therewith relief(s), to the writ petitioners. The afore made statement, made by the learned Dy.A.G., is, accepted. Consequently, The respondents are directed to, .
in consonance, with the afore verdict, release all the admissible benefits, to the writ petitioners, imperatively, within three months, hereafter.
2. In view of the above, the writ petition stands disposed of, also the pending application(s), if any, are also disposed of.
(Sureshwar Thakur) Judge (Chander Bhusan Barowalia) Judge 7.10.2020 Kalpana 2 ::: Downloaded on - 07/10/2020 20:19:52 :::HCHP