SMT. USHA RANI WIFE OF SHRI ANIL GULARIA, RESIDENT OF VILLAGE BHADHROON, POST OFFICE DHANETA, TEHSIL NADAUN, DISTRICT HAMIRPUR (H.P.) Vs. STATE OF H.P. THROUGH SECRETARY (SOCIAL JUSTICE & EMPOWERMENT) TO THE GOVT. OF H.P.,

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers:

(2.) THOUGH the learned Counsel for the petitioner has taken several grounds in the writ petition, we do not think it necessary to refer to all those contentions nor do we think it necessary that those contentions be addressed after issuing notice to the fourth respondent. The decision rests on the income as assessed by the Tehsildar, though, that Authority is not a party to the writ petition. Be that as it may. As rightly pointed out by the learned Deputy Advocate General, once an income certificate has been issued by the Tehsildar, unless that certificate is duly modified, verified or considered by the Appellate Authority, namely, the SDM, the Deputy Commissioner or the Divisional Commissioner cannot take a different view. Therefore, the whole thing depends on the income certificate. In the above circumstances, this writ petition is disposed of as follows.

(3.) THE writ petition is disposed of as above, so also the pending application(s), if any.