Kumari Priyanka & others vs State of H.P. & others

It appears that inadvertently the Registry has placed the reply, so filed in ''CWP No.703 of 2016, titled as Shashi Bhushan & another vs. State of H.P. & others'', in CWP No.703 of 2017. Registry to take necessary consequential steps.

At this stage, learned counsel for the petitioners, under instructions, states that he does not want to press the present petition, reserving liberty to the petitioners to make representation(s) before the respondent-authorities.

No other point is urged.

Mr.J.K. Verma, learned Deputy Advocate General, states that on receipt of such representation(s), the respondent-authorities shall consider and decide the same, in accordance with law expeditiously, within a period of four weeks thereafter, by affording adequate opportunity of hearing to all concerned, including the present petitioners. Petitioners are at liberty to place additional material on record, if any. Needless to add, if the order is not in favour of the petitioners, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioners. With the aforesaid observations, present petition stands disposed of as not pressed, so also pending application(s), if any.