LACHI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following averments vide paras 6 (i), (ii) and (iii):-

(2.) ON the above averments, the petition has been filed on the following prayers vide paras 7 (i) and (ii):-

(3.) THE following averments have been set up by respondent No.3, vide para 2 of the reply:-