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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5364 OF 2011 (Arising out of SLP(C)NO.18694 OF 2011 @ CC NO.2297)

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

VERSUS

JAGAT RAM ... RESPONDENT

WITH C.A.NO.5365 OF 2011 @ SLP(C)NO.18695 OF 2011 CC 2383  C.A.NO.5366 OF 2011 @ SLP(C)NO.18696 OF 2011 CC 2400 C.A.NO.5367 OF 2011 @ SLP(C)NO.18697 OF 2011 CC 2410 C.A.NO.5368 OF 2011 @ SLP(C)NO.18699  OF 2011 CC 2418 C.A.NO.5369 OF 2011 @ SLP(C)NO.18703  OF 2011 CC 2423 C.A.NO.5370 OF 2011 @ SLP(C)NO.18706  OF 2011 CC 2443 C.A.NO.5371 OF 2011 @ SLP(C)NO.18707  OF 2011 CC 2764 C.A.NO.5372 OF 2011 @ SLP(C)NO.18708  OF 2011 CC 2843 C.A.NO.5373 OF 2011 @ SLP(C)NO.18711  OF 2011 CC 2859 C.A.NO.5374 OF 2011 @ SLP(C)NO.18712  OF 2011 CC 3258 C.A.NO.5375 OF 2011 @ SLP(C)NO.18714  OF 2011 CC 3415 C.A.NO.5376 OF 2011 @ SLP(C)NO.18715  OF 2011 CC 3473 C.A.NO.5377 OF 2011 @ SLP(C)NO.18717  OF 2011 CC 3506 C.A.NO.5378 OF 2011 @ SLP(C)NO.18718  OF 2011 CC 3557 C.A.NO.5379 OF 2011 @ SLP(C)NO.18720  OF 2011 CC 3558 C.A.NO.5381 OF 2011 @ SLP(C)NO.18721  OF 2011 CC 3606 C.A.NO.5382 OF 2011 @ SLP(C)NO.18726  OF 2011 CC 3638 C.A.NO.5383 OF 2011 @ SLP(C)NO.18727  OF 2011 CC 4069 C.A.NO.5384 OF 2011 @ SLP(C)NO.18729  OF 2011 CC 4541 C.A.NO.5385 OF 2011 @ SLP(C)NO.18730  OF 2011 CC 4563 C.A.NO.5386 OF 2011 @ SLP(C)NO.18731  OF 2011 CC 4566 C.A.NO.5387 OF 2011 @ SLP(C)NO.18732  OF 2011 CC 4570 C.A.NO.5388 OF 2011 @ SLP(C)NO.18733  OF 2011 CC 4613 C.A.NO.5389 OF 2011 @ SLP(C)NO.18734  OF 2011 CC 4665 C.A.NO.5390 OF 2011 @ SLP(C)NO.18735  OF 2011 CC 4669 C.A.NO.5391 OF 2011 @ SLP(C)NO.18736 OF 2011 CC 4688 C.A.NO.5392 OF 2011 @ SLP(C)NO.18737 OF 2011 CC 4700 C.A.NO.5393 OF 2011 @ SLP(C)NO.18739 OF 2011 CC 4703 C.A.NO.5394 OF 2011 @ SLP(C)NO.18740 OF 2011 CC 4747 C.A.NO.5395 OF 2011 @ SLP(C)NO.18741 OF 2011 CC 4762 C.A.NO.5396 OF 2011 @ SLP(C)NO.18743 OF 2011 CC 4815 C.A.NO.5397 OF 2011 @ SLP(C)NO.18746 OF 2011 CC 4816 C.A.NO.5398 OF 2011 @ SLP(C)NO.18747 OF 2011 CC 4834 C.A.NO.5399 OF 2011 @ SLP(C)NO.18748 OF 2011 CC 4915 C.A.NO.5400 OF 2011 @ SLP(C)NO.18749 OF 2011 CC 4921 C.A.NO.5401 OF 2011 @ SLP(C)NO.18750 OF 2011 CC 4933 C.A.NO.5402 OF 2011 @ SLP(C)NO.18751 OF 2011 CC 5024

C.A.NO.5403 OF 2011 @ SLP(C)NO.18752 OF 2011 CC 5082

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C.A.NO.5404 OF 2011 @ SLP(C)NO.18753 OF 2011 CC 5120 C.A.NO.5405 OF 2011 @ SLP(C)NO.18754 OF 2011 CC 5228

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  

appeals are disposed of, leaving the parties to bear their  

own costs.  

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

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

NEW DELHI; 11TH JULY, 2011