Himachal Pradesh High Court
Hari Krishan & Anr. vs . State Of Himachal Pradesh & Ors. on 6 August, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Hari Krishan & Anr. Vs. State of Himachal Pradesh & Ors.
.
CMP No. 16119 of 2025 in Execution Petition No. 565 of 2025 06.08.2025 Present: Mr. Onkar Jairath & Mr. Piyush Mehta, Advocates, for the applicants/petitioners.
Mr. Anup Rattan, Advocate General, Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocate General, for the non- applicants/respondents-State.
Having perused order dated 08.04.2025 passed in purported compliance of mandate contained in the judgment, sought to be executed, this Court has no hesitation to conclude that respondents, without considering the case of the petitioner in light of judgment passed by Coordinate Bench of this Court in CWP No. 1638 of 2024, titled as Mohit Sharma VS. State of Himachal Pradesh and others, proceeded to pass consideration order.
Since this Court had already directed the respondents to consider the case of the petitioner, they ought to have examined the matter taking note of para 4 (v) of judgment passed in Mohit Sharma (supra).
Though this Court has reason to presume and believe that respondents are purposely delaying the implementation on one pretext or the other and as such, need to be dealt with accordance with law, but on the vehement request of learned Additional Advocate General, who undertakes ::: Downloaded on - 11/08/2025 21:24:52 :::CIS to pass fresh consideration order, this Court deems it fit to .
adjourn the matter for two weeks, enabling respondents to do the needful, as per undertaking given by learned Additional Advocate General.
List on 02.09.2025.
August 06, 2025
(sunil) r to (Sandeep Sharma),
Judge
::: Downloaded on - 11/08/2025 21:24:52 :::CIS