LAWS(HPH)-2010-10-86

PREM PAL Vs. STATE OF HIMACHAL PRADESH

Decided On October 22, 2010
PREM PAL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) In the reply at page 10, para-6 (i-vii), it is stated thus:-

(3.) In view of the above reply, the writ petition is dismissed, so also the pending application(s), if any.