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Judgment
Anoop Chitkara, J
The petitioners, who are aggrieved by diversion of water pipe line from Jhalnala to Mugiyadi, however, the scheme was meant from Reushti Nala to Mugiyadi as find mentioned in Annexure-A column No.4, has come up before this Court seeking restoration to the previous allotment i.e. Reushti Nala to Mugiyadi.
The nature of order, we propose to pass, would not require any detailed reply from the respondent.
Consequently, the writ petition is disposed of with a direction to Deputy Commissioner, Shimla to decide the letter and representation addressed by villagers of Village Bawat, Masrah, Mushadi, Dehran-Majhgaon, dated 18.4.2020, Annexure P-3 within four weeks from today. It is made clear that in case the petitioners are still aggrieved with the outcome of the representation, they are at liberty to approach this Court again for redressal thereof. Pending application(s), if any, are closed.
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