CHINTA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Writ petition is filed with the following prayers:-

(2.) It is seen that the petitioner has filed an appeal and the same is pending before the second respondent. There will be a direction to the second respondent to take a decision on the appeal preferred by the petitioner with notice to the petitioner, within a period of one month from the date of production of the certified copy of the judgment alongwith copy of the writ petition by the petitioner.

(3.) The petition stands disposed of, so as the pending application(s), if any. Copy dasti, on usual terms.