LAMBI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:-

(2.) Since recovery notice dtd. 24/6/2019, as impugned in this petition, stands withdrawn by the respondents, as is evident from the letter dtd. 18/11/2020 (Annexure-R2) appended with the reply of respondent No.3, therefore, nothing survives for adjudication in this petition. Accordingly, the petition is disposed of as having been rendered infructuous.

(3.) However, it is made clear that in case the petitioner has still any subsisting grievance, he is at liberty to avail such remedy as is available to him under the law.