PESHKAR Vs. STATE OF HP

JUDGEMENT

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

(2.) In reply, in para 4, it is stated as follows:-

(3.) In case the petitioner has still any dispute with regard to the factual position, as above, it shall be open for him to approach the first respondent in which case the matter will be duly considered by the first respondent. The writ petition stands disposed of so also the pending application(s), if any. Copy dasti.