SHYAM RATTAN DIXIT Vs. STATE OF HP

JUDGEMENT

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

(2.) In the instruction dated 16.4.2010 furnished by the learned Deputy Advocate General from the Senior Hydrogeologist, Ground Water Organisation, IPH Department, Una, which is taken on record, it is stated as follows:

(3.) The writ petition is hence disposed of making it clear that in case the petitioner has still any grievance left, it will be open to him to approach the first respondent.