LAWS(HPH)-2010-11-74

KISHORI LAL Vs. STATE OF H P

Decided On November 09, 2010
KISHORI LAL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) IN the nature of the order we propose to pass in this case, it is not necessary to deal with the second relief and hence this issue is left open.

(3.) THE writ petition is disposed of, so also the miscellaneous application(s) pending, if any.