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Judgment
6 paragraphs · 126 wordsTarlok Singh Chauhan, J
Having heard learned counsel for the petitioner for some time, we have expressed our view that we are not inclined to entertain this petition.
The learned counsel for the petitioner seeks leave to withdraw the petition with liberty to make representation to respondent No.2-The Director Agriculture, Himachal Pradesh.
Consequently, the petition is disposed of with liberty as prayed for. In case, such a representation is made within two working days from today, the same shall be decided expeditiously and, in no event later than one week from the date of receipt of representation.
Until the representation is decided, no coercive action shall be taken against the petitioner.
Pending miscellaneous application(s), if any, also to stand disposed of.