LAWS(HPH)-2013-10-49

HARISH KUMAR Vs. STATE OF H.P.

Decided On October 25, 2013
HARISH KUMAR Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) CONSIDERING the opinion of the third Judge, all these petitions are disposed of on the following terms: Re: Nontribal areas.

(2.) NEEDLESS to observe that interim relief in the respective cases, if any, shall stand vacated forthwith in view of the disposal of the writ petitions.