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Judgment
Tarlok Singh Chauhan, J
The only direction as sought by the petitioners in the instant petition is for expeditious decision of the case No.26/2003, titled Sh. Ram Saroop vs.
Sh. Keshav, which is stated to be pending in the Court of learned Divisional Commissioner, Kangra at Dharamshala for the last more than 18 years.
Since the prayer made in this petition is innocuous, therefore, there is no necessity to issue notice to any of the respondents and the present petition
is disposed of with a direction to the Divisional Commissioner, Kangra at Dharamshala to decide the petition i.e. Case No.26/2003, titled Ram Saroop
vs. Sh. Keshav, on or before 30th September, 2021.
3.. The petition stands disposed of in the aforesaid terms, so also the pending applications, if any.
For compliance, to come up on 08.10.2021.