Himachal Pradesh High Court
Kumari Sheela vs State Of H.P. And Another on 19 March, 2021
Bench: Sureshwar Thakur, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1747 of 2021
Decided on : 19.3.2021
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Kumari Sheela
...Petitioner
Versus
State of H.P. and another
...Respondents
___________________________________________
Coram
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
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For the petitioner : Mr. Rakesh Chauhan, Advocate.
For the respondent : Mr. Narender Guleria, Mr. Sudhir
Bhatnagar, Addl.AGs with Mr.
Vikrant Chandel, Dy. A.G.
Sandeep Sharma, Judge (oral)
The learned counsel appearing for the petitioner, on instructions, submits that the petitioner would be content and satisfied, if a direction is issued to the respondent to decide the representation, in a time bound manner. The learned Additional Advocate General is not averse to the prayer, having been made, on behalf of the petitioner.
2. Consequently, the writ petition is allowed, with a ::: Downloaded on - 19/03/2021 20:26:43 :::HCHP 2 direction to the respondent concerned to decide the pending representation, Annexure P-2, expeditiously, preferably within two weeks, from today. Needless to say, .
while considering the afore representation, the opportunity of personal hearing shall be afforded to the petitioner, and the representation of the petitioner shall be decided by passing a speaking order. However, liberty is reserved to the petitioner to file a fresh petition, if he still remains aggrieved. The pending application(s), if any, are also disposed of. No costs.
(Sureshwar Thakur) Judge (Sandeep Sharma) Judge March, 19, 2021 Kalpana 2 ::: Downloaded on - 19/03/2021 20:26:43 :::HCHP