CourtKutchehry.com
High CourtsSingle Bench

Chuni Lal & Another vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 28 November 2023 · Citation: (2023) 11 SHI CK 0075

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9422 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 199 words

Satyen Vaidya, J

1.

Notice. Learned Deputy Advocate General accepts notice on behalf of the respondents.

2.

Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the judgment passed by Co-ordinate Bench of this Court on 29.6.2022 in CWPOA No. 7661 of 2019, titled Pushap Raj Khimta & others vs. State of H.P. & others. He further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in a time bound manner in light of judgment ibid.

3.

Accordingly, the petition is disposed of with the direction to respondent No.2 to consider the case of the petitioners within eight weeks from today in light of judgment passed in CWPOA No. 7661 of 2019 titled Pushap Raj Khimta & others vs. State of H.P. & others and decide the same by passing a speaking order. Needless to say, in case the petitioners are found entitled to the same relief(s) as granted to the petitioners in CWPOA No. 7661 of 2019, the same and identical relief will be granted to the petitioners within the aforesaid period. Pending miscellaneous application, if any, also stand disposed of.