Himachal Pradesh High Court
Smt. Indera Devi And Others vs State Of H.P. And Others on 1 March, 2017
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
R.S.A. No. 112 of 2003
.
Date of decision: 01.03.2017
Smt. Indera Devi and others ...Appellants
Versus
State of H.P. and others ..Respondents
of
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
rt
Whether approved for reporting ?1
For the Appellants : Mr. G.D.Verma, Senior Advocate, with Mr.
B.C. Verma, Advocate.
For the Respondents : Ms. Meenakshi Sharma and Mr. Rupinder
Singh, Additional Advocate Generals.
Tarlok Singh Chauhan, Judge (Oral)
This Court vide order dated 7.1.2016 had passed the following orders:
"It is submitted at the Bar that the land to be allotted to the appellants has been found in the adjoining villages. The codal formalities be completed and the Court be apprised of the same by the next date of hearing.
List after eight weeks."
2. In compliance to the aforesaid orders, learned Additional Advocate General has placed on record a communication received by him from the office of the Deputy Commissioner, Mandi whereby the Government land has already been allotted to the appellants vide order 1 Whether reporters of Local Papers may be allowed to see the Judgment ?
::: Downloaded on - 15/04/2017 21:57:25 :::HCHP 2passed in File No.2/2016 dated 31.5.2016 thereby rendering this appeal as having become infructuous in view of subsequent developments.
.
3. Accordingly, the appeal is dismissed as having been rendered infructuous, leaving the parties to bear their own costs. It is made clear that in case the appellants are still aggrieved, then they are free to pursue the remedy as available to them in accordance with law.
of
( Tarlok Singh Chauhan )
1st March, 2017.rt Judge.
(GR)
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