CourtKutchehry.com
High CourtsSingle Bench

Kamla Devi vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 11 March 2026 · Citation: (2026) 03 SHI CK 0694

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2194 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

10 paragraphs · 324 words

Jyotsna Rewal Dua, J

1.

This writ petition has been filed for grant of following substantive relief:-

“(i) That writ of mandamus may kindly be issued, directing the respondent No.2 to decide the representation dated 19.12.2025 (Annexure P-4) made by the petitioner, within a time bound manner and remove the encroachment of the private respondent No.4 from the Government land measuring 17-10-09 bighas, bearing Khasra No.1147/628, situated in Mohal Kalhod,Tehsil Sundernagar, District Mandi, H.P.”

2.

Heard and considered the case file.

3.

Record shows that petitioner had previously instituted Kamla Devi versus State of Himachal Pradesh and others[CWP No.16762/2025, decided on 03.12.2025.]. The said writ petition was decided as under:-

“As prayed for, this petition is allowed to be withdrawn, with liberty to the petitioner to approach the Authorities concerned afresh and in case, the Authorities do not do the needful within some reasonable time, the petitioner may approach the Court, in accordance with law. Pending miscellaneous application(s), if any, also stand disposed of accordingly.”

Pursuant to the liberty reserved to her in terms of Kamla Devi,2 petitioner thereafter, preferred a representation on 19.12.2025 (Annexure P-4). Her grievance is that respondents have not decided the said representation.

Learned counsel for the petitioner submitted that the petitioner would be satisfied in case the respondent No.2/competent authority(s) is directed to consider and decide the aforesaid representation in accordance with law within a fixed-time schedule. Learned Additional Advocate General is not averse to this prayer.

4.

Keeping in view above but without examining the merits of the matter, this writ petition is disposed of with a direction to the respondent No.2/ competent authority to consider and decide the aforesaid representation of the petitioner (Annexure P-4) in accordance with law within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.