Dr. Sohan Lal vs State Of Himachal Pradesh And Ors

Sandeep Sharma, J

By way of present execution petition, prayer has been made on behalf of the petitioner for implementation and execution of order/judgment dated 8.8.2014, passed by this Court in CWP No. 9063 of 2014, titled Dr. Sohan Lal v. State of HP and Ors, whereby this Court disposed of the petition with direction to the respondents to consider the case of the petitioner in light of judgment dated 27.11.2012, passed by this Court in CWP No. 7175 of 2010, Shri R.S. Randhwa and Ors v. State of HP and Anr, within four weeks. Since no action, whatsoever, came to be taken at the behest of the respondents pursuant to aforesaid direction, petitioner has approached this Court in the instant proceedings.

Mr. B.C. Verma, learned Additional Advocate General, representing the respondents states that though he has every reason to presume and believe that by now, order/judgment alleged to have been violated must have been complied with in its totality, but if not, same would be definitely complied with within a period of four weeks from today.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General, this Court sees no reason to keep present petition alive and accordingly, same is disposed of with direction to the respondents to do the needful in terms of judgment alleged to have been violated within a period of two weeks, failing which petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken towards the implementation of the order/judgment.