LAWS(HPH)-2011-4-60

KAUSHALYA DEVI Vs. STATE OF HIMACHAL PRADESH

Decided On April 01, 2011
KAUSHALYA DEVI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petition has been filed on the following prayers :

(2.) IN reply, the respondents have taken the following stand vide para 1 of the Preliminary Submissions and para 6 on merits :