TARA CHAND S/O SH KHAYALI RAM Vs. STATE OF H P THROUGH SECRETARY FORESTS TO THE GOVT OF H P AT SHIMLA H P

JUDGEMENT

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

(2.) IT is submitted by the learned counsel for the petitioners that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya vs. State of H.P., 1994 Supp. (2) SCC 316.

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