LAWS(HPH)-2011-1-65

RAM CHAND Vs. STATE OF H P

Decided On January 05, 2011
RAM CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE Writ Petitions are filed with identical prayers. One set of prayers is extracted below:

(2.) WE have considered this issue in our judgment in LPA No. 36 of 2010. The text of the judgment reads as follows: