Himachal Pradesh High Court
Rani Devi vs State Of H.P. And Others on 28 November, 2019
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 633 of 2018
.
Decided on: 28.11.2019
Rani Devi ...Petitioner.
Versus
State of H.P. and others. ...Respondents.
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge
Whether approved for reporting? 1. No
For the Petitioner: Mr. Vinod Chauhan, Advocate.
For the Respondents: Mr. Bhupinder Thakur with Ms. Svaneel
Jaswal, Mr. Narinder Thakur, Dy. AGs., and
Mr. Ram Lal Thakur, Asstt. A.G.
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Justice Tarlok Singh Chauhan, Judge (oral):
The only relief claimed in this petition is to issue a direction to the respondents to register/enter the name of the daughter of the petitioner in the Parivar Register of the petitioner in Gram Panchayat, Main Bharola, Tehsil Jogindernagar, District Mandi, H.P.
2. Learned Deputy Advocate General has placed on record a communication dated 18.7.2018, 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 03/12/2019 20:25:25 :::HCHP 2 made part of the record, which reflects that the needful has been done.
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3. Consequently, nothing survives for adjudication in this petition and the same is accordingly dismissed, so also the pending application(s) if any.
(Tarlok Singh Chauhan), Judge.
28th November, 2019 (Chander Bhusan Barowalia)
(GR) Judge.
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