REKHA DEVI WIFE OF SHRI SANSAR CHAND, RESIDENT OF VILLAGE ARTHI, TEHSIL JOGINDER NAGAR, DISTRICT MANDI, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY HOME, SHIMLA

JUDGEMENT

(1.) THIS writ petition is filed seeking a direction to the respondents to produce Ms. Kanchan, allegedly a minor daughter of the petitioner, by issuance of a writ in the nature of Habeas Corpus. Though the respondents could not produce Ms. Kanchan before this court, she alongwith one Rajinder alias Raju son of Prabu, the fifth respondent herein, filed CWP No. 532 of 2012 for issuance of a direction to the respondents to protect their life and property at the hands of the petitioner in this petition and respondent No. 4 in the aforesaid Civil Writ Petition. They both appeared before this Court, when the writ petition filed by them came to be listed before the learned Vacation Judge on 27.1.2012, on which date the learned Single Judge passed the following order in their writ petition:

(2.) CONSEQUENTLY , CWP No. 532/2012 came to be listed before us on 28.2.2012, when the same was ordered to be listed alongwith this petition on 2.3.2012. The following order came to be passed on that day:

(3.) WE have passed a detailed order in CWP No. 532/2012 qua chances of amicable settlement between the parties and have adjourned the same with a direction to Kanchan and Rajinder Kumar, who are petitioners therein and also Smt. Rekha Devi, the petitioner in this petition, to visit the places of each other and try to patch up their differences. In view of the above position as also the fact that Ms. Kanchan, being born on 1.1.1994 as per secondary school examination certificate Annexure P -1 in CWP No. 532/2012, has attained majority, nothing survives in this writ petition and the same is accordingly dismissed.