Krishna Devi vs State Of H.P. & Others
2024 Latest Caselaw 17969 HP

Himachal Pradesh High Court

Krishna Devi vs State Of H.P. & Others on 22 November, 2024

Neutral Citation No. ( 2024:HHC:12250 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CMPMO No. 668 of 2024 Date of decision: 22.11.2024.

Krishna Devi                                                     ...Petitioner.
                           Versus
State of H.P. & others                                               ...Respondents
Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1 For the petitioner : Mr. Rakesh Chaudhary, Advocate.

For the respondents : Mr. Arsh Rattan, DAG.

---------------------------------------------------------------------- Satyen Vaidya, Judge, (oral):

Learned counsel for the petitioner seeks

permission to withdraw the petition with liberty to

approach the appellate authority i.e. Commissioner Shimla

Division, Shimla with a prayer that the petitioner is ready

and willing to vacate the premises within two weeks. Prayer

allowed.

2. Accordingly, the petitioner is permitted to

withdraw the petition with liberty as aforesaid.

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

3. In case the petitioner approaches the

Commissioner Shimla Division, as aforesaid, it is expected

that the Commissioner shall immediately take a decision

on the request of the petitioner. Pending applications, if

any, also stand disposed of.

                                       (Satyen Vaidya)
22nd November 2024                          Judge
      (kck)