ARPANA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order, dated 30th August, 2012, passed by a learned Single Judge of this Court in CWP No.968 of 2011, titled as Arpana Kumari vs. State of H.P. and others, whereby the writ petition filed by the petitioner (appellant herein) came to be dismissed, (for short, the impugned judgment).

(2.) In the writ petition, the writ petitioner-appellant had questioned the order, dated 30th September, 2009, passed by the District Collector, Mandi, (Annexure P-12), and the order, dated 23rd April, 2010, (Annexure P-10), made by the Divisional Commissioner, Mandi, read with the order dated 24th December, 2010 (Annexure P-11), made by the Financial Commissioner (Appeals), on the grounds taken in the writ petition.

(3.) The Writ Court after examining all the orders and the averments contained in the writ petition came to the conclusion that the orders made were legal one and had been passed by the competent Authorities while exercising the jurisdiction vested with them. While going through the impugned judgment, it also came to our notice that when the Writ Court was about to dismiss the writ petition, learned counsel for the writ petitionerappellant sought permission to withdraw the writ petition with liberty to file a civil suit, which prayer was declined by the Writ Court.