Decided On : 01.05.2025 vs Union Of India And Others
2025 Latest Caselaw 228 HP

Himachal Pradesh High Court

Decided On : 01.05.2025 vs Union Of India And Others on 1 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                             2025:HHC:11813


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA
                                     CWP No. 7093 of 2025
                                  Decided on : 01.05.2025
Rupna Devi and another.
                                            ...Petitioners
                           Versus
Union of India and others.
                                           ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners :    Mr. Ashok Kumar, Advocate.
For the respondents :                                     Mr. Nand Lal Thakur, Senior
                                                          Panel Counsel, for respondents
                                                          No.1, 3 & 4.
                                                          Mr. Pushpinder Jaswal,
                                                          Additional Advocate General, for
                                                          respondents No.2 & 5.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Nand Lal Thakur, learned Senior Panel

Counsel and Mr. Pushpinder Jaswal, learned Additional

Advocate General, accept notice on behalf of respondents

No.1, 3 & 4 and respondents No.2 & 5, respectively.

2. When the case was taken up for consideration,

learned counsel for the petitioners submits that presently

interest of justice would be served in case, this petition is

1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:11813

disposed of by issuing a direction to respondent No.2 to take a

call on the representation submitted by them, copy whereof is

appended with the petition as Annexure P-4.

3. In the light of the said prayer made by learned

counsel, this petition, without making any observation on the

merits of the case, is disposed of with the direction that let

representation Annexure P-4 of the petitioners, be decided by

respondent No.2, within a period of four weeks from today, after

adhering to the principles of natural justice. Pending

miscellaneous application(s), if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge

May 01, 2025 (Shivank Thakur)