REETA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.

(2.) In view of the prayer made in the writ petition, no reply is intended to be filed by the respondents.

(3.) In the present petition, the petitioner has made an innocuous prayer for adjudication of earlier representation, which she has made vide Annexure P-1 on 7/11/2025.