RAKESH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioners have prayed for following reliefs:

(2.) IN the supplementary affidavit dated 12-8-2009 filed by respondent No. 2, following averments are made : IN this behalf it is respectfully submitted that the

(3.) THE affidavit was filed in the year 2009. THEre are no positive instructions forth coming on behalf of the respondents. Consequently, there shall be a direction to the respondents to complete the acquisition process, if not already completed as expeditiously as possible, in accordance with law and preferably within a period of 6 months.