DALEEPO Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of following substantive relief:

(2.) IN the reply, in paragraph 1 of the preliminary submissions and paragraph 6 (a) on merits, the respondents have taken the following stand:- Preliminary submissions:

(3.) IN view of the above observations, the writ petition is disposed of, so also the pending applications, if any.