KAMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner feeling aggrieved and dissatisfied by Annexures P -4 and P -5, has approached this Court by filing the present writ petition for the following relief: -

(2.) ON 2.1.2012 following order was passed by this Court in this writ petition: -

(3.) AFTER taking note of such contentions in the affidavit, on the last date of hearing, Learned Counsel representing the petitioner was allowed time to get instruction that the income of the petitioner was more than Rs. 23,000/ -at the relevant time. Nothing in counter to the affidavit filed by the 5th respondent, however, has been brought on record.