DHALE RAM Vs. STATE OF HP

JUDGEMENT

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

(2.) In the preliminary submissions of the reply, it is stated at para 4 as follows:

(3.) In case the petitioner has any factual dispute or still any grievance left, it will be open to the petitioner to pursue the same before the first respondent, in which case the matter will be duly considered by the first respondent within a period of another four months.