LAWS(HPH)-2011-4-73

INDER SINGH Vs. STATE OF H P

Decided On April 07, 2011
INDER SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) WRIT petition is filed with the following prayers:

(2.) IN the reply, at paragraph 3, it is stated as follows: