Deepna Devi vs State Of H.P. And Others
2021 Latest Caselaw 1228 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3548 of 2020 Decided on:24.02.2021

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Deepna Devi ..........Petitioner

Versus State of H.P. and others ........Respondents ________________________________________________________

Coram:

Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. Hon'ble Mr. Justice Ravi Malimath, Judge.

Whether approved for reporting?1

For the petitioner : Mr. K.B. Khajuria, Advocate. For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Adash K. r Sharma, Ms. Ritta Goswami and Mr. Nand Lal Thakur, Additional Advocates

General, for respondents No.1 & 2.

Mr. Harish Sharma, Advocate, for respondents No.3 & 4.

Mr. Vikas Rajput, Advocate, for respondents No.5.

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Ravi Malimath, Judge (Oral).

The petitioner seeks a direction to the 3rd respondent to

approve his map in a time bound manner and other consequential

reliefs. The concerned respondent has not answered to the request of

the petitioner nor any endorsement, as to why the request of the

petitioner, has not been considered. In view of the various contentions

being advanced, we deem it just and proper to direct respondent No.3

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

to consider the request of the petitioner and pass appropriate orders

thereon, in accordance with law, within a period of two weeks from

today.

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3. With the aforesaid directions, the present writ petition

stands disposed off, so also pending miscellaneous application(s), if

any.

(L. Narayana Swamy)

Chief Justice

(Ravi Malimath)

February 24, 2021. Judge

(Yashwant)