STATE OF H P Vs. KARAM SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave is granted in all the Special Leave Petitions.

(3.) In view of the order passed by this Court in Civil Appeal No. 4040 of 2011 (Arising out of Special Leave Petition (C) No. 362 of 2008) etc. etc. in State of Himachal Pradesh v. Sarab Dayal on 5th May, 2011, the impugned judgment of the High Court is set aside and the matters are remitted to the High Court for fresh consideration. The appeals are disposed of, leaving the parties to bear their own costs.