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Varun Dev Rana vs State Of Himachal Pradesh And Ors

High Court Of Himachal Pradesh · Decided on 31 August 2020 · Citation: (2020) 08 SHI CK 0403

HON’BLE JUDGES
Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 5463 Of 2019
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Judgment

3 paragraphs · 148 words

Sandeep Sharma, J

1.

Learned counsel for the parties are ad-idem that case of the petitioner is squarely covered by the judgment dated 7.1.2020, passed by the Division Bench of this Court in LPA No. 23 of 2009, titled State of HP and Ors. v. Jagdev Katoch and Ors. Learned counsel for the petitioner fairly states that petitioner would be content and satisfied in case a direction is issued to the respondents to consider case of the petitioner in light of the judgment (supra), expeditiously.

3.

consequently, in view of the above, present petition is disposed of with direction to the respondents to consider case of the petitioner in light of the aforesaid judgment expeditiously, preferably within a period of four weeks. In case, petitioner is found similarly situate, consequential benefits, if any, shall be released in his favour forthwith. Pending application, if any, also stands disposed of.