LAWS(HPH)-2010-12-31

BELI RAM VERMA Vs. STATE OF H P

Decided On December 06, 2010
BELI RAM VERMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayer:

(2.) WE have considered this issue in our judgment in LPA No. 36 of 2010. The text of the judgment reads as follows: