LAWS(HPH)-2012-3-280

KISHORI LAL Vs. STATE OF HIMACHAL PRADESH

Decided On March 05, 2012
KISHORI LAL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) WRIT petition is filed mainly with the following prayers: -

(2.) WITH the aforesaid observations, the writ petition stands disposed of, so also the pending application(s), if any.