DHARAM PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) This Court need not to delve into the facts in detail as the same stands duly noted in the order that was passed at the time of hearing of the petition on 21.12.2019 which reads as under:

(3.) In compliance to the aforesaid order, the respondent No.1 has filed supplementary affidavit, the relevant portion whereof reads as under: