TULSI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed on the following prayers, vide para 7 (1) to (5):

(2.) IN reply, Respondents No. 1 and 2 have taken the following stand vide para 6 (1&2) and (3) on merits:

(3.) O .As. No. 909/91, Jai Nand and Ors. V. State of H.P. and Ors. and 927/91, Surtiya and Ors. V. State of H.P. and Ors. were also finally disposed of vide identical orders dated August 14, 1995 and September 27, 1995, respectively.