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Judgment
4 paragraphs · 123 wordsSatyen Vaidya, J
Notice. Learned Additional Advocate General accepts notice on behalf of the respondents.
Learned counsel for the petitioners has submitted that the case of the petitioners is covered by the decision of a Division Bench of this Court in LPA No. 21 of 2013, titled as State of HP & others vs. Ravinder Kumar, decided on 4. 10.2019, alongwith connected matters.
Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioners in terms of the decision of this Court in Ravinder Kumar’s case supra, expeditiously, preferably within eight weeks from the date of receipt of copy of this order. Pending applications, if any, also stand disposed of.