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Judgment
Anoop Chitkara, J
The petitioner, who claims to be residing in the State of Himachal Pradesh for the last more than 35 years, but was not issued bonafideÂ
certificates, has come up before this Court praying for issuance of the same.
Notice. Mr. Yudhvir Singh Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents-State.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation within one week. On receipt of such representation,
the concerned respondent shall decide the same, within a period of four weeks in the light of the judgment dated 13. 10.2020 passed in CWP No.3517
of 2020. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dis-satisfied with the outcome of the
representation. Pending application(s), if any, are closed.