THE STATE OF H.P. Vs. BEENA CHAUHAN

JUDGEMENT

(1.) REPLY stands filed. Heard. The application, which is duly supported by an affidavit, is allowed in view of the grounds stated therein. Consequently, the delay in filing the review petition is condoned.

(2.) HEARD . By means of judgment dated 11.05.2011, passed by this Court, in CWP(T) No., 9199 of 2008, titled Miss Beena Chauhan Vs. State o Himachal Pradesh and others, which is sought to be reviewed in the present petition at the instance of the petitioners -State, it was held as under: -

(3.) CONSEQUENTLY , the petition was allowed in the following terms: -