Himachal Pradesh High Court
Tholu Ram vs State Of Hp And Another on 3 August, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 1874 of 2016.
Date of decision: 3rd August, 2016.
.
Tholu Ram .....Petitioner
Versus
State of HP and another ....Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting ?1
of
For the petitioner: Mr. Anil Kumar, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
rt General, with Mr. Romesh
Verma, Additional Advocate
General and Mr. J.K. Verma,
Deputy Advocate General for
respondent No.1.
Mr. Anup Rattan, Advocate, for
respondent No.2.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned counsel for the petitioner stated at the Bar that the issue involved in this writ petition is covered by the judgment delivered by the Division Bench of this Court in CWP No.3349 of 2011, titled Kishan Chand versus State of HP and others, decided on 17.5.2011. His statement is taken on record.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 20:57:15 :::HCHP -2-2. In the given circumstances, the writ petition is disposed of alongwith pending applications, in terms of the judgment referred to supra, which shall .
form part of this judgment also.
(Mansoor Ahmad Mir) Chief Justice.
August 03, 2016. (Sandeep Sharma) of (cm Thakur) Judge.
rt ::: Downloaded on - 15/04/2017 20:57:15 :::HCHP