LAWS(HPH)-2011-4-77

BHAGI RATH Vs. STATE OF HIMACHAL PRADESH

Decided On April 06, 2011
BHAGI RATH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide paras 7 (a), (b), (c) and (d):-

(2.) IN reply, the respondents have taken the following stand vide paras 6(i) to (iii) and (vii):-