Himachal Pradesh High Court
Rattani Devi vs The State Of Himachal Pradesh And Others on 13 November, 2018
Bench: Surya Kant, Ajay Mohan Goel
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.: 2683 of 2018 Date of Decision: 13.11.2018 .
_____________________________________________________________________ Rattani Devi .....Petitioner.
Vs. The State of Himachal Pradesh and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Surya Kant, Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge Whether approved for reporting?1 For petitioner:
r M/s K.B. Khajuria and Pushpender Kumar, Advocates.
For the respondents: Mr. Ashok Sharma, Advocate General, with M/s J. K. Verma, Adarsh Sharma, Nand Lal Thakur & Ashwani Sharma, Additional Advocate Generals.
Surya Kant, Chief Justice (Oral):
Case of the petitioner in the instant writ petition is that the partition proceedings between the petitioner and her cosharers are presently pending adjudication before the Assistant Collector, 2 nd Grade cumNaib Tehsildar, Dharwal, District Chamba after these proceedings have been remanded pursuant to the first round of litigation between the parties. The grievance of the petitioner is that the above mentioned proceedings are lying pending since the year 2014. We find merit in the contention of the petitioner that such like proceedings ought to have been decided within a reasonable time.
1Whether the reporters of the local papers may be allowed to see the Judgment?::: Downloaded on - 15/11/2018 22:56:58 :::HCHP 2
2. The writ petition is accordingly disposed of without expressing any views on merit, with a direction to respondent No. 5 to expedite the pending proceedings and decide the same within four .
months. Miscellaneous applications, if any, also stand disposed of.
(Surya Kant) Chief Justice (Ajay Mohan Goel) Judge November 13, 2018 (bhupender/guleria) ::: Downloaded on - 15/11/2018 22:56:58 :::HCHP