SHRI BHAWANI SINGH (SINCE DECEASED) THROUGH LRS SMT. LAJJA DEVI AND ANR. Vs. STATE OF HIMACHAL PRADESH AND ORS.

JUDGEMENT

(1.) CMP(T) No. 37 of 2011.

(2.) REPLY not to be filed. Heard. In view of no contest, the application is allowed. Consequently the applicants are ordered to be brought on record as legal representatives of the sole deceased Petitioner, Shri Bhawani Singh. Amended memo of parties stands filed.

(3.) AGAINST the above backdrop, the petition is disposed of with a direction that subject to Petitioner No. 1 Smt. Lajja Devi, making a representation supported by documents along with copy of this judgment to the Respondents/competent authority within one month from today, the said Respondents/competent authority shall consider and decide the same within next two months in accordance with law by taking into consideration her circumstances sympathetically, after affording an opportunity of being heard to her, if so desired.