SHAMSHER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for the following reliefs:-

(2.) Having heard learned counsel for the parties, this Court is of the view that the reliefs prayed for by the petitioner cannot be granted in a petition filed under Article 226 of the Constitution of India. In fact, filing of this petition is nothing but abuse of the process of law.

(3.) It is settled law that this Court in exercise of its writ jurisdiction, cannot entertain petitions against the judicial orders passed by the competent Court of Law.