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Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Rajinder Dogra, learned Additional Advocate General appears and waives service of notice on behalf of respondent No. 1.
An innocuous prayer is made in this petition seeking direction to the Divisional Commissioner, Kangra, to dispose of the revision petitions No.
145/2014 and 147 of 2014, which were filed way back in the year 2014.
Petitioner is a senior citizen, currently aged about 70 years. Therefore, I see no reason to issue notices to the private respondents as the prayer
made in the petition is totally innocuous, for which no party, much less the opposite parties can have any grievance or objection.
Accordingly, the present petition is disposed of with a direction to the Divisional Commissioner, Kangra at Dharamshala to dispose of the revision
petitions No. 145/2014 and 147/2014, titled as “Harish Chander and others versus Prem Lal and others†and “Harish Chander versus Ram
Kumar and others†respectively, as expeditiously as possible and in no event later than 31.3.2022.
The pending application(s), if any, are also disposed of.