Himachal Pradesh High Court
Smt. Shanto Devi vs State Of H.P. And Others on 20 March, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 5763 of 2013 .
Date of decision: 20.3.2015
Smt. Shanto Devi ...Petitioner.
Versus
State of H.P. and others ..Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1 No For the Petitioner : Mr. Lalit Kumar Sehgal, Advocate.
For the Respondents : Mr. V.K.Verma, Ms. Meenakshi Sharma and Mr. Rupinder Singh, Addl. Advocate Generals, for respondents No. 1 and 2.
Mr. C.S. Thakur, Advocate, for respondents No. 3 and 4.
Tarlok Singh Chauhan, Judge ( Oral ) It is represented by learned counsel for the petitioner that his case is squarely covered by the judgment passed by the learned Division Bench of this Court in LPA No. 346 of 2011 titled as State Forest Corporation vs. Smt. Bimla Sood and another, decided on 24.5.2012.
2. This aspect of the matter is required to be considered by the respondents. Accordingly, this petition is directed to be treated as representation to the respondent No.3, who shall consider the petition alongwith the judgment, passed by this Court in LPA No. 346 of 2011 and other documents and make a decision within a period of six weeks from 1 Whether reporters of Local Papers may be allowed to see the Judgment ?yes ::: Downloaded on - 15/04/2017 17:50:02 :::HCHP 2 today. Needless to say that in case the decision goes against the petitioner, he is at liberty to approach the court of competent jurisdiction .
for the redressal of his grievance.
Petition is disposed of in the aforesaid terms.
Copy dasti.
March 20, 2015 ( Tarlok Singh Chauhan),
(GR) Judge
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