Himachal Pradesh High Court
Sarojni Devi Sharma vs State Of Hp And Ors on 25 July, 2016
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 6401 of 2010.
Date of Decision: 25.7.2016.
.
______________________________ _________________________
[
Sarojni Devi Sharma .........Petitioner.
Versus
State of HP and Ors. ....Respondents.
Coram
of
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
For the petitioner: Ms. Archana Dutt, Advocate.
For the respondents:
rt Mr. Rupinder Singh Thakur, Additional
Advocate General, for respondents
No. 1 and 2.
_________________________________________________________
Sandeep Sharma, J. (Oral)
Learned counsel for the petitioner stated at Bar that petitioner would be satisfied in case direction to the Deputy Commissioner Kangra, to decide her representation filed on 3rd September, 2007, is issued.
2. Accordingly, on the aforesaid request having been made by her, present petition is disposed of with direction to the respondents i.e. Deputy Commissioner Kangra to decide pending representation i.e. Annexure-P3 within a period of two months from today. Needless to say that Deputy Commissioner while disposing of representation filed by the petitioner in accordance Whether reporters of the Local papers are allowed to see the judgment? Yes.
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make available complete records with regard to representation allegedly filed by her on 3.9.2007 and copy of the order passed by this Court to Deputy Commissioner to enable him/her to take appropriate action in terms of order passed by this Court. All of pending applications, if any, stand disposed of accordingly.
July 25, 2016 (Sandeep Sharma),
manjit
rt Judge.
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