MADAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7 (1) to (3):-

(2.) IN reply on behalf of the respondents, the following averments have been set up vide paras 3 and 6(II) to (IV):-

(3.) THE writ petition stands disposed of in the above terms, so also the pending application(s), if any.