KRISHAN DEV Vs. STATE OF HP

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) IT is seen that the petitioner had already been before the Civil Court leading to Annexure R-6, judgment in Civil Suit No.168 of 2005 decided on 27.1.2010, against the petitioner. Therefore, it is for the petitioner to pursue the same, if still aggrieved in appropriate proceedings. Without prejudice to such liberty, the writ petition is dismissed, so also the pending applications, if any.