ROGI KALYAN SAMITI Vs. COLLECTOR, SHIMLA SUB-DIVISION

JUDGEMENT

(1.) By way of instant petition filed under Art. 227 of the Constitution of India, a very innocuous prayer has been made by the petitioner to issue direction to the respondent N.1 to decide the eviction proceedings under the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1972 (hereinafter, "Act'), in a time bound manner.

(2.) Mr. Sudhir Bhatnagar, learned Additional Advocate General appears on behalf of respondent No.1. He states that he does not intend to file reply to the petition and shall have no objection, in case prayer made therein is allowed.

(3.) Having regard to the nature of order proposed to be passed in the instant petition, this court sees no necessity to issue notice to respondent No.2 and same is dispensed with.