Kanchan Kumari vs State Of H.P. & Others
2024 Latest Caselaw 16594 HP

Himachal Pradesh High Court

Kanchan Kumari vs State Of H.P. & Others on 6 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 12162/2024 Decided on: 06.11.2024 Kanchan Kumari ...Petitioner Versus State of H.P. & others ....Respondents. ........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Sanjeev Kumar Suri, Advocate.

For respondents. : Mr. Y.P.S. Dhaulta, Additional Advocate General, for respondents No.1 to 6. Jyotsna Rewal Dua , J

Learned counsel for the petitioner submits that

contours of public interest are involved in the issue raised by the

petitioner in this writ petition, however, writ petition has not been

filed in the format of Public Interest Litigation. Learned counsel,

therefore, seeks permission to withdraw the writ petition with liberty

to file appropriate petition, in accordance with law.

Granting liberty as sought, the instant petition is

disposed of as withdrawn. Pending miscellaneous applications, if

any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 06th November, 2024 (rohit)

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