STATE OF PUNJAB Vs. HANS RAJ

JUDGEMENT

(1.) BY this common order we propose to dispose of 36 connected Letters Patent Appeals bearing Nos. 1974 to 1109 of 1994 filed under Clause X of Letters Patent against the judgment of learned Single Judge dated 15.7.1994.

(2.) THE short order, passed by learned Single Judge, impugned in this appeal at regular hearing, reads thus:-

(3.) AGGRIEVED by the Award of learned District Judge, the State filed various appeals, which after admission, were dismissed by the learned Single Judge vide impugned order, reproduced above.