OMWATI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this judgment, two appeals one preferred by the plaintiffappellant and second preferred by the State of Haryana-defendant shall stand decided as the facts and issues which need determination are common.

(2.) In the considered opinion of this Court, following substantial questions of law arise for adjudication:-

(3.) These appeals have been remanded back by Hon'ble the Supreme Court, while observing as under:-