Himachal Pradesh High Court
Ramesh Kumar vs State Of Hp And Others on 25 March, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Ramesh Kumar vs State of HP and others CWP No. 967 of 2022 .
25.03.2026 Present: Ms. Tanu Sharma, Advocate, for the petitioner.
Mr. Rajpal Thakur, Additional Advocate General for the respondent No. 1-State.
Ms. Dhanwanti, Advocate for respondent No. 3.
of CMP No. 5334 of 2026 Notice. Mr. Rajpal Thakur, learned Additional Advocate General and Ms. Dhanwanti, learned Counsel, rt accept notice on behalf of respondent No. 1 and respondents No. 2 and 3 respectively.
By way of this application, a prayer has been made by the applicant to permit him to amend the writ petition.
Learned Counsel for the applicant has taken the Court through the application and submitted that the necessity to amend the writ petition has arisen on account of subsequent developments and on account of the acts of omission of the respondents. She further submitted that in case the petitioner is not allowed to amend the writ petition, then he will have to file a fresh writ petition which will lead to multiplicity of litigation. Accordingly, she prayed that this application be allowed and the applicant be permitted to amend the writ petition.
Having heard learned Counsel for the applicant and having perused the averments made in the application ::: Downloaded on - 25/03/2026 20:35:40 :::CIS as also the proposed amendment, this Court is of the .
considered view that as the proposed amendments are on account of events which have taken place during the pendency of the writ petition, no prejudice shall be caused to the respondents, in case, the amendments are allowed as of prayed for. This Court also concurs with the submission of learned Counsel for the applicant that this will result in rt avoiding of multiplicity of litigation. Accordingly, this application is allowed and the petitioner is permitted to incorporate the amendments in terms of the application.
The application stands disposed of accordingly.
CWP No. 967 of 2022Amended petition is taken on record. Reply to the amended petition, as prayed for, within a period of four weeks. Registry is directed to transpose the Annexures appended with this writ petition with the amended petition.
CMP No. 5348 of 2026Notice and reply in above terms.
(Ajay Mohan Goel) Judge March 25, 2026 (narender) ::: Downloaded on - 25/03/2026 20:35:40 :::CIS