YOGESH VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Admit. Issue notice. Service of notice is waived by Mr. J.K. Verma, learned Deputy Advocate General on behalf of respondents No. 1 and 2 and on his instructions, Mr. M.S. Chandel, learned Advocate General has put in appearance. Mr. C.N. Singh/Advocate appears for respondent No. 3.

(4.) Admitted facts of this case are that Land Reference No. 111 -S of 1998 was pending before the learned District Judge, Shimla. All reference petitioners were represented by late Shri V.C. Guleria, Advocate. He died in the month of July, 2001. During the course of the pendency of the reference petition, petitioners had led evidence in the Court of District Judge, Shimla.