Himachal Pradesh High Court
Ganga Devi & Others vs State Of H.P. & Others on 7 January, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.317 of 2015 & CWP No.
328 of 2015
Date of decision: 07.01.2015
.
1. CWP No.317 of 2015
Ganga Devi & others .....Petitioners
Versus
State of H.P. & others ..... Respondents
2. CWP No.328 of 2015
Banti Devi .....Petitioner
Versus
State of H.P. & others ..... Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioners: Mr. Parmod Negi & Ms. Archana Dutt,
Advocates for the respective petitioners.
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr. Anup Rattan, Mr. Romesh Verma,
Additional Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General, for the
respondents-State.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
The judgment and order, dated 5th January, 2015, passed in batch of writ petitions, the lead case of which is CWP No.5404 of 2014, shall govern these writ petitions also. Copy of that judgment shall form part of this judgment also.
2. The writ petitions stand disposed of alongwith pending applications, if any.
Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
January 7, 2015 ( Tarlok Singh Chauhan )
(vt/rkv) Judge
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