HEM SINGH Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition has been filed with the following prayers:-

(2.) In the reply at para-6, it is stated as follows:

(3.) In view of the stand in the reply and the intervening developments, in case the petitioner has still any grievance left, it will be open to the petitioner to approach the third respondent within one month, in which case the third respondent shall take appropriate action in accordance with law within a period of another four months.