HAKAMU DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 4. Mr. Rangil Singh, Advocate, appears and waives service of notice on behalf of respondent No.5.

(2.) With the consent of the parties, the instant writ petition, is taken up for disposal, at this stage, in view of the order(s) intended to be passed herein.

(3.) The petitioner has filed the instant writ petition, with the following prayers:-