LAWS(HPH)-2010-11-73

NETAR SINGH Vs. STATE OF HP

Decided On November 09, 2010
NETAR SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) IN the reply filed by respondent No.3, it is stated as follows: