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Ganga Ram vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 16 October 2023 · Citation: (2023) 10 SHI CK 0050

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7766 Of 2023
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Judgment

5 paragraphs · 198 words

Satyen Vaidya, J

1.

Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents-State.

2.

Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court on 07.11.2012, in CWP No. 4954 of 2012 alongwith connected matters, titled Madan Lal and Ors. Vs. State of H.P. and Ors. He further submits that the petitioner shall be content in case the respondents are directed to consider the case in light of aforesaid judgment in time bound manner.

3.

Accordingly, the petition is disposed of with the direction to respondent No. 2 to consider the case of the petitioner within six weeks from today in light of judgment passed in CWP No. 4954 of 2012 alongwith connected matters and decide the same by passing a speaking order. Needless to say, in case the petitioner is found entitled to the same relief(s) as granted to the petitioners  in CWP No. 4954 of 2012, the same and identical relief will be granted to the petitioner within the aforesaid period.

4.

Pending miscellaneous application(s), if any, shall also stand disposed of.