PREM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petitions are filed mainly with the following prayers:-

(2.) AS far as the first prayer is concerned, the same be considered within a further period of two months after the decision rendered by this Court in LPA No. 105 of 2010.

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