Sangeeta Rani vs State Of H.P. & Ors
2024 Latest Caselaw 13685 HP

Himachal Pradesh High Court

Sangeeta Rani vs State Of H.P. & Ors on 11 September, 2024

                                             1
                                                        ( 2024:HHC:8357 )



         IN THE HIGH COURT OF HIMACHAL PRADESH
                         SHIMLA

                                           CWP No.9689 of 2024




                                                                        .
                                           Date of Decision: 11.09.2024





    Sangeeta Rani                                                    ...Petitioner





                                           Versus


    State of H.P. & Ors.                                        .....Respondents





    Coram:
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the Petitioner            :        Mr. Rajendera Gulati, Mr. Anil

                                           Manget & Mr. Suresh Singh
                                           Saini, Advocates.
    For the Respondents :                  Mr. Raj Kumar Negi, Additional
                                           Advocate General for



                                           respondents No.1 and 2.

                                           Mr. Susheel Gautam, Advocate




                                           for respondents No.3 and 4.





    Bipin Chander Negi, Judge (Oral)

In the case at hand, a writ of mandamus is being

sought. The pre-requisite for seeking a writ of mandamus is

that there must be a demand made to the authorities

concerned. In the case at hand, no representation has been

made to the concerned quarters.

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

( 2024:HHC:8357 )

2. In view thereof the petitioner seeks liberty to

withdraw the present petition with liberty to moving an

appropriate representation to the concerned authorities.

.

In view thereof, the present petition is disposed

of, so also, pending miscellaneous application(s), if any.

(Bipin Chander Negi) Judge

September 11, 2024 (subhash)