LAWS(HPH)-2010-12-137

KAKA RAM TOMAR Vs. STATE OF H P

Decided On December 08, 2010
KAKA RAM TOMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(a), (b) and (c):

(2.) IN reply, on behalf of respondents No. 1 to 3, the following stand has been taken vide paras 6(iii), (iv) and (x):