LAWS(HPH)-2012-7-43

DALIP SINGH Vs. STATE OF H P

Decided On July 04, 2012
DALIP SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) REPLY has been filed on behalf of respondents No.1 to