Himachal Pradesh High Court
Ghanshyam Thakur And Others vs The H.P. State Forest Corporation And ... on 4 March, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
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CWP No.1567 of 2015-G
Date of decision: 04.03.2015
Ghanshyam Thakur and others.
...Petitioners.
Versus
The H.P. State Forest Corporation and others.
.... Respondents.
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?.1
_________________________________________________________________________________________________________________________________________
For the Petitioners: Mr. A.K. Gupta, Advocate.
For the Respondents: Mr. Rajinder Singh Thakur,
Advocate.
Rajiv Sharma, J. (Oral).
Learned counsel for the petitioners submits that the present lis is squarely covered by the judgment dated 4.8.2010, rendered by this court in LPA No.92 of 2009, titled HPSEB and others versus Sumitra Devi.
2. Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioners, strictly in view of the principles laid down in the judgment cited hereinabove, within a period of three months Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 15/04/2017 17:42:46 :::HCHP 2from today. The pending application(s), if any, are also disposed of. No costs.
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(Rajiv Sharma) Judge (Sureshwar Thakur) Judge March 04, 2015 (rkv) r to ::: Downloaded on - 15/04/2017 17:42:46 :::HCHP