LAWS(HPH)-2011-7-35

KRISHAN LAL Vs. STATE OF H.P.

Decided On July 20, 2011
KRISHAN LAL Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) RS .1 The writ petition is filed with the following prayers:

(2.) IN the reply at paragraph -3, it is stated as follows:

(3.) THE writ petition is disposed of, so also the pending application (s), if any.