DEVINDER SINGH Vs. STATE

JUDGEMENT

(1.) IT is stated that after investigation, a cancellation report has been filed, which is pending consideration before the trial court, but the trial court is not deciding the same on the ground that the same will be decided only in Lok Adalat.

(2.) WITHOUT expressing any opinion on merits, a direction is issued that the trial court will take a decision on the cancellation report within three months from the date of receipt of a copy of this order. The petition is disposed of.