Himachal Pradesh High Court
Yash Pal Singh And Others vs State Of H.P. And Others on 23 March, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 10816 of 2012.
.
Date of decision: 23.03.2015.
Yash Pal Singh and others .....Petitioners.
Versus
State of H.P. and others .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1No
For the Petitioners : Mr. Anshul Attri, Advocate, vice
Mr. Neel Kamal Sood, Advocate.
For the Respondents : Mr. V.K. Verma and Ms.Meenakshi
Sharma, Additional Advocate
Generals, for respondents No. 1 to
4.
Mr. Surender Sharma, Advocate,
vice Mr. Shivank Singh Panta,
Advocate, for respondent No.5.
Tarlok Singh Chauhan, J. (Oral).
It is represented by learned counsel for the petitioners that the present case is squarely covered by the judgment passed by the learned Division Bench of this Court in CWP No. 970 of 2005, titled as Balkar Singh and others vs. State of Himachal Pradesh and others, decided on 2.12.2009, the copy whereof has been annexed as Annexure P-4 with this writ petition.
2. This aspect of the matter is required to be considered by the respondents. Accordingly, this writ petition itself is directed to be treated as representation to respondent No.2, who shall consider the Whether the reporters of the local papers may be allowed to see the Judgment?yes ::: Downloaded on - 15/04/2017 17:51:18 :::HCHP 2 same in light of the averments made therein and also taking into consideration the judgment passed by the learned Division Bench of .
this Court in Balkar Singh's case (supra) and make a decision within a period of six weeks from today.
3. Needless to add that the respondent No.2 shall pass a speaking and reasoned order. In the event of order being against the petitioners, they are at liberty to approach the Court/ Forum of a competent jurisdiction for the redressal of their grievances.
4. Petition stands disposed of in the aforesaid terms so also the pending application, if any.
March 23, 2015. (Tarlok Singh Chauhan),
(GR) Judge.
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