Vanita, Jalam Singh and Charan Dass vs State of H.P.

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(a) A writ in the nature of Mandamus may be issued and thereby directing the respondent to restart the Rashan Depot at Dibba Dharampur Distt. Shimla which has been closed by the respondent.

(b) A writ in the nature of certiorari may be issued and thereby quashing and setting aside the order if any passed by the respondents to close the Rashan Depot at Dibba Dharampur Distt. Shimla.

(c) That the respondents may kindly be directed to make arrangements for dispersing the Rashan to the public of the Gram Panchayat mentioned supra."

It is for the petitioners to file appropriate representation before the first respondent producing also the Resolution. Even if such representation is filed by the petitioners before the first respondent within two weeks from today, the matter will be duly considered by the first respondent and appropriate action in accordance with law and justice, adverting also to the Resolution taken by the competent forum shall be taken by the first respondent within another three months from the date of production of a copy of this judgment along with the representation by the petitioners.

The writ petition is disposed of, so also the pending applications, if any.