ASHOK KUMAR Vs. STATE OF HP

JUDGEMENT

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

(2.) LEARNED counsel appearing for the petitioners submits that the present lis is covered by the judgment rendered in CWP(T) No. 14232 of 2008, titled as Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009.

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