MANI RAM Vs. STATE OF H P

JUDGEMENT

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

(2.) IT is submitted that no action has been taken on Annexure A-1, representation, and Annexure A- 3, lawyer's notice. There will be a direction to the first respondent to look into the matter with a notice to the petitioner and take appropriate action thereon in accordance with law within a period of three months from the date of production of a copy of this judgment by the petitioner alongwith copy of the writ petition.