IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5420 OF 2011 (Arising out of SLP(C)NO.18873 OF 2011 @ CC NO.5346)

STATE OF H.P. & ANR. ... APPELLANTS

VERSUS

KARAM SINGH ... RESPONDENT

WITH C.A.NO.5421 OF 2011 @ SLP(C)NO.18875   OF 2011 CC 5371 C.A.NO. 5422 OF 2011 @ SLP(C)NO.18879 OF 2011 CC 5372 C.A.NO. 5423 OF 2011 @ SLP(C)NO.18882 OF 2011 CC 5410 C.A.NO. 5424 OF 2011 @ SLP(C)NO.18884 OF 2011 CC 5411 C.A.NO. 5425 OF 2011 @ SLP(C)NO.18886 OF 2011 CC 5444 C.A.NO. 5426 OF 2011 @ SLP(C)NO.18889 OF 2011 CC 5458 C.A.NO. 5427 OF 2011 @ SLP(C)NO.18891 OF 2011 CC 5516 C.A.NO. 5428 OF 2011 @ SLP(C)NO.18892 OF 2011 CC 5586 C.A.NO. 5429 OF 2011 @ SLP(C)NO.18894 OF 2011 CC 5614 C.A.NO. 5431 OF 2011 @ SLP(C)NO.18896 OF 2011 CC 5656 C.A.NO. 5432 OF 2011 @ SLP(C)NO.18897 OF 2011 CC 5661 C.A.NO. 5433 OF 2011 @ SLP(C)NO.18898 OF 2011 CC 5666 C.A.NO. 5434 OF 2011 @ SLP(C)NO.18900 OF 2011 CC 5910 C.A.NO. 5435 OF 2011 @ SLP(C)NO.18902 OF 2011 CC 5944 C.A.NO. 5436 OF 2011 @ SLP(C)NO.18903 OF 2011 CC 6085 C.A.NO. 5437 OF 2011 @ SLP(C)NO.18904 OF 2011 CC 6145 C.A.NO. 5438 OF 2011 @ SLP(C)NO.18905 OF 2011 CC 6152 C.A.NO. 5430 OF 2011 @ SLP(C)NO.8564/2011

O R D E R

Delay condoned. Leave  is  granted  in   all  the  Special  Leave  

Petitions.

In view  of the  order passed  by this  Court in  

Civil Appeal No.4040 of 2011 (Arising out of Special Leave  

Petition (C)No.362 of 2008) etc.etc. in State of Himachal  

Pradesh Vs.  Sarab  Dayal on  5th May,  2011,  the  impugned  

judgment of the High Court is set aside and the matters are  

remitted   to  the  High Court for fresh consideration. The

: 2 :

appeals are disposed of, leaving the parties to bear their  

own costs.  

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 11TH JULY, 2011