GRAM SUDHAR SABHA Vs. STATE OF H.P.

JUDGEMENT

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

(2.) IT is seen that the petitioner has moved the Deputy Commissioner by way of Annexure P -9. There will be a direction to Deputy Commissioner, second respondent to consider and dispose of Annexure A -9 in accordance with law after affording an opportunity for hearing to the petitioner, in case such a request is made. In the process, any other affected party shall also be afforded opportunity for hearing. The needful, as above, shall be done within four months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.