DURGA KANWAR Vs. STATE OF H.P.

JUDGEMENT

(1.) IT is submitted by learned counsel for the petitioner(s) that their cases are covered by judgment passed in CWP(T) No. 8451 of 2008 titled Ram Lal Sharma and others Vs. State of H.P. and another decided on 30th November, 2010.

(2.) IF it is so, the respondents are directed to consider the cases of the petitioners, in view of the principles laid down in the aforesaid judgment within a period of eight weeks. The petitions stand disposed of, so also the pending application(s), if any.