Het Ram v. State Of Himachal Pradesh And Others

Ravi Malimath, A.C.J. (Oral):— Petitioner's counsel submits that respondent No. 4 may be deleted from the proceedings. At his request, respondent No. 4 is deleted as such.

2. Notice. Mr. R.S. Dogra, learned Senior Additional Advocate General and Mr. Virbahadur Verma, learned Standing Counsel, take notice on behalf of respondents No. 1, 2 & 5 and respondent No. 3, respectively.

3. The learned counsels on both sides submit that the issue involved in this petition is identical to the issues that arose for consideration in various petitions before this Court. One such petition is CWP No. 849 of 2019, titled Priyanka Devi v. State of H.P., decided on 10.09.2019, vide Annexure P-6.

4. Hence, in view of the submissions made, the petition is disposed off in terms of the aforesaid judgment dated 10.09.2019 (Annexure P-6).

5. Pending miscellaneous applications are also disposed off.