BUDHI PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed with a prayer that the order dated 22.3.2016 passed in O.A. No. 4916 of 2015, titled Budhi Parkash versus State of H.P. and others has not been executed.

(2.) Learned counsel for the petitioner has placed reliance on the said order and contends that since the direction therein has not been complied with, appropriate order be passed by this Court.

(3.) The same is disputed by learned counsel for the respondents by contending that subsequent to the order passed by the learned Tribunal, the case of the petitioner has been reconsidered and order dated 17.8.2016 has been passed, therefore, the order of the court having been complied with and no further orders are called for.