Amra Devi vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 16348 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.7681 of 2023




                                                                           .

                                                      Decided on: 13.10.2023

    Amra Devi                                                          ....Petitioner.

                      Versus





    State of Himachal Pradesh & others                                 .... Respondents.

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

    Whether approved for reporting?1
    For the petitioner

    For the Respondents
                          r          :

                                      :
                                          to Mr. Suresh Singh Saini, Advocate.

                                             Mr. Anup Rattan, Advocate General,

                                             with Mr. Rupinder Singh Thakur, Mr.
                                             Pushpinder Jaswal, Additional
                                             Advocate Generals and Ms. Ranjna
                                             Patial, Mr. Sumit Sharma, Deputy
                                             Advocate Generals, Mr. Rajat


                                             Chauhan, Law Officer, for the
                                             respondents­State.

    Ajay Mohan Goel, Judge (Oral)

As the petition has been filed by the petitioner, seeking

a direction to the respondents to take action against the private

respondent, who allegedly have encroached upon the Government

land. As the petitioner has not filed the petition, seeking any

personal relief and the same has been filed as a pro bono,

therefore, as prayed for, the petition is permitted to be withdrawn

Whether reporters of the local papers may be allowed to see the judgment?

with liberty to the petitioner to file a petition on format of Public

Interest Limitation on the same cause.

.

2. The petition stands disposed of. Pending miscellaneous

applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge October 13, 2023

(Rishi)