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Himachal Pradesh High Court

Smt. Kanta Devi Wife Of Late Sh. Med Ram vs The State Of Himachal Pradesh & Ors. ... on 9 December, 2021

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 9TH DAY OF DECEMBER, 2021
                               BEFORE




                                                                                                   .
          HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





      CIVIL WRIT PETITION (ORIGINAL APPLICATION) NO.475 of 2020

             Between:-





             SMT. KANTA DEVI WIFE OF LATE SH. MED RAM, RESIDENT OF
             VILLAGE GADIALA, P.O. BASAL, TEHSIL AND DISTRICT SOLAN,
             H.P. PRESENTLY HOUSE WIFE
                                                  ...... PETITIONER





             (BY MR. ABHYENDRA GUPTA AND MR. BONIT THAKUR,
             ADVOCATES)
             AND

             1.           STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL

                          SECRETARY (FORESTS) WITH HEADQUARTERS AT
                          SHIMLA, H.P.

             2.           THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS
                          WITH HEADQUARTERS AT TALLAND, SHIMLA. H.P.


             3.           THE DIVISIONAL FOREST OFFICER, FOREST DIVISION
                          SOLAN, H.P.
                                                       ......RESPONDENTS

             (BY MR. ARVIND SHARMA, MR. BHARAT BHUSHAN, ADDL.




             ADVOCATES GENERAL AND MR. MANOJ BAGGA, ASSISTANT
             ADVOCATE GENERAL)





             1
                 WHETHER APPROVED FOR REPORTING?
                         This petition coming on for orders this day, Hon'ble





             Mr. Justice Chander Bhusan Barowalia, passed the following :

                                                                     ORDER

Lear Learned counsel for the writ petitioner fairly states that the case of the petitioner is squarely covered by the judgment passed by Hon'ble Apex Court in Civil Appeal No.6309 of 2017 titled Sunder Singh vs. The State of Himachal Pradesh & ors. decided on 8th March, 2018.

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.

2. In view of above, the instant petition is disposed of by ordering that the respondents concerned shall consider and decide the case of the writ petitioner in view of the aforesaid decision and in case .

the same is found to be covered, then similar benefit be extended to the writ petitioner as was granted to the petitioner in Sunder Singh's case (supra). Needful be done within a period of three months from today.

However, it is made clear that if the writ petitioner is still aggrieved, she has every right to approach this Court. No order as to costs. Pending application(s), if any, also stands disposed of.

                                    (Chander Bhusan Barowalia)
     9th December, 2021                      Judge
      (CS)








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