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Judgment
Mohammad Rafiq, CJ
1.This writ petition has been filed by Baby Thakur, challenging the show cause notice dated 30.12.2021 issued to her by the Director, Urban Development, Himachal Pradesh. By the aforesaid show cause notice, the petitioner has been required to appear before the Director for personal hearing alongwith supporting documents to show her title on the land in dispute on which she is alleged to be trespasser as per the complaint made by Babita Negi-respondent No.3
Learned counsel for the petitioner has submitted that though he has filed the reply to the show cause notice, but, so far as no decision has been taken by the Director. In our considered view, the present petition has been filed at a premature stage, as the Director, Urban Development, Himachal Pradesh has yet to take final view of the matter. We, therefore, dispose of the writ petition, requiring the petitioner to appear before the Director, Urban Development, Himachal Pradesh, who shall take a final view of the matter within a period of two months from the date of production of a copy of this order by either of the parties.
Pending application(s), if any, also stand(s), disposed of.