Himachal Pradesh High Court
Rattani Devi vs . State Of H.P. & Ors. on 18 April, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Rattani Devi Vs. State of H.P. & Ors.
Ex. Pet. No.341 of 2022 .
18.04.2023 Present: Mr. Abhyendra Gupta, Advocate, for the petitioner.
Mr. Rupinder Singh Thakur, Mr. Y.P.S.Dhaulta & Mr. Navlesh Verma, Additional Advocates General with Ms. Seema Sharma, Deputy Advocate General, for respondents No. 1 to 3-State.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Proceeding ahead from the previous order passed in the mater on 12.04.2023, learned Additional Advocate General, today has placed on record memo of instructions dated 17.04.2023. It has been issued from the Directorate of Horticulture, Himachal Pradesh, under the signatures of the Joint Secretary (Horticulture) to the Government of Himachal Pradesh and addressed to the learned Additional Advocate General. Alongwith the memo of instructions, a copy of office letter dated 17.04.2023, written by the Joint Secretary (Horticulture) to the Government of Himachal Pradesh, to the Director of Horticulture, Himachal Pradesh, has been appended. The relevant portion of the office letter reads as under: -
"In respectful compliance of the directions of the Hon'ble High Court, judgment/order dated 16-06- 2022 in CWP No. 4033 of 2019 titled Rattani Devi Vs. State of HP & Ors. and order dated 12-04-2023 in Execution Petition No.341/2022 in CWP No.4033/2019, titled as Rattani Devi Vs. State of HP & Ors., the Government has decided to implement the judgment passed on 16-06-2022 by ::: Downloaded on - 18/04/2023 20:45:38 :::CIS the Hon'ble High Court of Himachal Pradesh in CWP No.4033 of 2019 titled Rattani Devi Vs. State .
of HO & ors. subject to the final outcome of the LPAST No.35285/2022 in CWP No.4033/2019, titled State of HP Vs. Rattani Devi and also other legal recourses available with the State Government."
Dr. Vikram Singh, the Joint Secretary (Horticulture) to the Government of Himachal Pradesh, has attended today's hearing. He has assured that in view of the decision taken by the Government to implement the judgment in question subject to final outcome of the pending LPA, the respondents No. 1 to 3 will comply with the directions contained in the judgment in letter and spirit within a period of one week from today. His statement is taken note of.
Learned counsel for respondent No.4 submits that on receipt of the relevant papers from respondents No. 1 to 3, the needful at the end of respondent No.4 shall be promptly done.
As prayed for, let the matter be now listed on 25.04.2023.
Jyotsna Rewal Dua Judge April 18, 2023 (R.Atal) ::: Downloaded on - 18/04/2023 20:45:38 :::CIS