Giripar Anusuchit Jaati Adhikar ... vs . on 20 August, 2024

[Cites 1, Cited by 0]

Himachal Pradesh High Court

Giripar Anusuchit Jaati Adhikar ... vs . on 20 August, 2024

Author: Mamidanna Satya Ratna Sri Ramachandra Rao

Bench: Mamidanna Satya Ratna Sri Ramachandra Rao

Giripar Anusuchit Jaati Adhikar Sanrakshan Samiti Vs. Union of India & others & connected matters.

.

CWP Nos.8301 of 2023 a/w CWPs No.9036, 9528, 9737, 9771, 9772, 9816, 9929, 9982, 10779 & 10784, 10161, 10394 of 2023 and CWP No. 246, 2956 and 3804 of 2024 CWP no.8301 of 2023 20.08.2024 Present: Mr. Rajendera Gulati & Mr. Suresh Singh Saini, Advocates, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondents no.1 to 7/Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.8 to 12/State.

Mr. Ashok Sharma, Sr. Advocate with Ms. Anubhuti Sharma, Advocate, for the applicant in CMP no.18821 of 2023.

Mr. Ankush Dass Sood, Senior Advocate with Mr. Shyam Singh Chauhan and Mr. Ankit Dhiman, Advocates, for the applicants in CMP No. 2823 of 2023.

CWP no.9036 of 2023 Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondents-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.8 to 12/State.

CWP no.9528 of 2023 ::: Downloaded on - 21/08/2024 20:30:28 :::CIS Mr. Rajnish Maniktala, Sr. Advocate with Mr. .

Naresh Verma, Advocate, for the petitioners.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondents-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.8 to 12/State.

CWP no.9737 of 2023 Mr. Rajiv Rai, Advocate, for the petitioners.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondent no.1-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.2 to 4-State.

Ms. Farhana Khana, Advocate vice Ms. Vandana Misra, Advocate, for respondent no.5.

CWP no.9771 of 2023 Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondent no.1-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.2 to 4-State.

Mr. Prashant Sharma, Advocate, for respondent no.5.

CWP no.9772 of 2023 ::: Downloaded on - 21/08/2024 20:30:28 :::CIS Mr. S.S. Jasrotia, Advocate, for the petitioner.

.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondent no.1-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.2 to 4-State.

CWP no.9816 of 2023 Mr. Vijay Sharma, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondent no.1-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr. Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.2 to 4-State.

Mr. Vikrant Thakur, Advocate, for respondent no.5.

CWP no.9929 of 2023 Mr. Anil Kumar, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, forrespondent no.1-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals,for respondents no.2 to 4-State.

CWP no.9982 of 2023 Mr. Aashish Kumar, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondent no.1-Union of India.

::: Downloaded on - 21/08/2024 20:30:28 :::CIS

Mr. Anup Rattan, Advocate General with Mr. .

Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP no.10779 of 2023 Mr. Ganesh Barowalia, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondents-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals,for respondents-State.

CWP no.10784 of 2023 Mr. Ganesh Barowalia, Advocate, for the petitioner.

Mr. Balram Sharma, Dy. Solicitor General of India, for respondents-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP No. 10161 of 2023.

Mr. Vinod Chauhan, Advocate, for the petitioners.

Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No. 1 & 2-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP No. 10394 of 2023 ::: Downloaded on - 21/08/2024 20:30:28 :::CIS

Mr. Vinod Chauhan, Advocate, for the petitioners.

.

Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No. 1 & 2-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP No. 246 of 2024

Mr. Vinay Sharma, Advocate, for the petitioner.

Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No. 1 & 2-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP No. 2956 of 2024

Mr. Mohit Thakur, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

CWP No. 3804 of 2024

Mr. Hirdaya Ram, Advocate, for the petitioner.

Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No. 1 & 2-Union of India.

Mr. Anup Rattan, Advocate General with Mr. Parnay Pratap Singh, Additional Advocate General, Mr.Sidharth Jalta, Mr.Arsh Rattan & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.

::: Downloaded on - 21/08/2024 20:30:28 :::CIS

Ms. Seema Azad, Advocate, for the applicant in CMP no. 9525 of 2024.

.

Mr. Bhim Raj Sharma, Advocate for respondent no.

10.

Mr. Harish Dod, Advocate, for respondent No.10.

Mr. Balram Sharma, learned Deputy Solicitor General of India states that in CWP no. 8301 of 2023, replies have been filed by respondents no. 1, 2, 3, 5 and 6 and in CWP no. 9528 of 2023 by respondents no. 1 to 4. Rejoinder(s), if any, be filed by the counsel for the writ petitioners in those Writ Petitions. He also submits that replies filed in the aforesaid petitions would be adopted in all other Writ petitions.

CMP no. 9525 of 2024 in CWP no. 3804 of 2024 Learned counsel for the applicant shall place on record copy of registration of the petitioner society alongwith list of members by the next date of hearing.

Learned counsel for the non-applicant/ writ petitioner shall serve copy of the reply filed in this application to the counsel for the applicant in the application.

Learned Additional Advocate General appearing for respondents no. 6, 7, 8, 9 and 11 and Mr. Bhim Raj Sharma, Advocate appearing for respondent no. 10 seek time to file reply.

CMP no. 2823/2024 in CWP no. 8301/2023 The applicant appears to be a interested party in this Writ Petition and intended to support the Constitution ::: Downloaded on - 21/08/2024 20:30:28 :::CIS Scheduled Tribe orders 2nd Amendment Act, 2023. Therefore, .

we are of the opinion that the proposed party is necessary party.

Accordingly, this application is ordered.

List on 21.11.2024.

(M.S. Ramachandra Rao) Chief Justice.

                    r                           (Satyen Vaidya)

                                                  Judge
    20th August, 2024
         (kck)








                                                ::: Downloaded on - 21/08/2024 20:30:28 :::CIS