LAWS(HPH)-2012-11-83

USHA DEVI Vs. STATE OF HIMACHAL PRADESH

Decided On November 12, 2012
USHA DEVI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayers:

(2.) THE Writ Petition is disposed of, so also the pending application(s), if any.