AJAB LAL Vs. STATE OF HP

JUDGEMENT

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

(2.) In reply at paras 6 (iv) ( (v), it is stated as follows:-

(3.) In case the petitioner has still any dispute with regard to the factual legal position, as stated above, it will be open for the petitioner to approach the first respondent. The writ petition is disposed of, so also the pending application(s), if any.