SUNITA Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER has prayed mainly for following reliefs:

(2.) ANNEXURE P 2 is the order dated 27.12.2011 passed by the Authorised Officer cum Sub Divisional Officer (Civil), Sunder Nagar, District Mandi, H.P., which stands affirmed vide order dated 11.9.2012 (Annexure P 3) passed by the appellate authority i.e Director, Urban Development, Himachal Pradesh, Shimla in Election Appeal No. 1 of 2012 titled as Sunita versus Indira Devi.

(3.) THE authorities below have found family members of the petitioner to have encroached upon government land. Undisputedly, order for ejectment stands passed against family members of the petitioner, including her husband.