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[Cites 2, Cited by 15]

Himachal Pradesh High Court

Nikka Ram & Others vs State Of Himachal Pradesh & Others on 15 July, 2015

Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan

     IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                         CWPs No. 661 to 664 of 2015
                                         Date of decision: 15.07.2015




                                                                      .

     1.         CWP No. 661 of 2015

                Nikka Ram & others                  .....Petitioners





                            Versus
                State of Himachal Pradesh & others
                                                   .....Respondents
     2.         CWP No. 662 of 2015
                                2015





                Daulat Ram & others                 .....Petitioners
                            Versus
                State of Himachal Pradesh & others
                   r                               .....Respondents
     3.         CWP No. 663
                          663 of 2015

                Ram Murti & others                  .....Petitioners
                            Versus
                State of Himachal Pradesh & others



                                                   .....Respondents
     4.         CWP No. 664
                          664 of 2015




          Parmeshwari Dass & others           .....Petitioners
                      Versus





          State of Himachal Pradesh & 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?1
     _________________________________________
     For the petitioner(s) :             Mr.   Amrinder               Singh          Rana,
                                         Advocate.

     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.
     1
         Whether the reporters of Local Papers may be allowed to see the judgment?




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                                   -2-




     Mansoor Ahmad Mir, Chief Justice     (Oral)

Mr. Anup Rattan, learned Additional Advocate .

General stated at the Bar that the subject matter of these writ petitions stands already determined by this Court in the judgments rendered in CWP No. 649 of 2015, titled Ram Murti & others versus State of Himachal Pradesh & others and CWP No. 650 of 2015 titled Nika Ram & others versus State of Himachal Pradesh & others, decided on 29.04.2015. His statement is taken on record.

2. In the given circumstances, we deem it proper to dispose of these writ petitions in the light of the judgments, supra. Disposed of accordingly. The judgments, supra shall form part of this judgment, also.

Copy dasti.

(Mansoor Ahmad Mir) Chief Justice.



     July 15,
          15, 2015                         (Tarlok Singh Chauhan)
      (hemlata)                                   Judge.




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