Himachal Pradesh High Court
D.S. Khimta vs State Of H.P. & Others on 2 January, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 9759 of 2014-J
Date of Decision: 2.1.2015
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D.S. Khimta
...Petitioner
Versus
State of H.P. & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioner : Mr. Pranay Pratap Singh, Advocate
vice Mr. B.C. Negi, Advocate.
For the respondents : Mr. M.A.Khan, Additional Advocate
General with Mr. P.M. Negi, Deputy
Advocate General and Mr. Ramesh
Thakur, Assistant Advocate
General, for the respondent-State.
Mr. Shivank Singh Panta, Advocate,
for respondent No. 3.
Per Rajiv Sharma, J (oral)
Mr. Pranay Pratap Singh, learned vice counsel for the petitioner submits that the present lis is squarely covered by the judgment dated 24.5.2012, rendered by this Court in Himachal Pradesh State Forest Development Corporation versus Bimla Sood and others, LPA No. 376 of 2011.
2. Consequently, the present petition is disposed of with a direction to the respondent-Corporation to consider the case of the petitioner also in view of the principles laid down in the judgment cited hereinabove, within a period of six weeks from today. The pending application(s), if any, are also disposed of. No costs.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge January 2, 2015 (kalpana) ::: Downloaded on - 15/04/2017 17:26:21 :::HCHP 2 .
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