LAWS(HPH)-2010-10-50

KAMAL DEV Vs. H P STATE ELECTRICITY BOARD

Decided On October 22, 2010
KAMAL DEV Appellant
V/S
H.P. STATE ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition with the following prayers: -

(2.) In the reply para 1 (ii) it is stated as follows:-

(3.) Further at page 58, para 6 (ii) it is also stated thus:-