RADHA SOOD Vs. STATE OF HIMACHAL PRADESH

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 Divisional Commissioner, Kangra Division at Dharamshala to decide Revenue Appeal No. 38 of 2021, titled as Radha Sood v. State of Himachal Pradesh, in a time bound manner.

(2.) Mr. Sunny Datwalia, learned Assistant Advocate General and Mr. Ajeet Singh Saklani, Advocate appear and accept notices on behalf of respondents Nos. 1, 3 and 4 and respondent No.2, respectively.

(3.) Having regard to the nature of the order proposed to be passed in the matter, this court sees no necessity to issue notices to respondents No.5 to 7 and the same are dispensed with.