AKSHAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Sikander Bhushan, learned Deputy Advocate General, accepts notice on behalf of the respondents.

(2.) This writ petition has been filed for grant of following substantive reliefs:-

(3.) Learned counsel for he petitioner submits that the issue raised by the petitioner have already been adjudicated upon Uttam Ram and others versus State of H.P and others. CWP No.5267 of 2025 decided on 22/9/2025.The writ record does not reflect any representation having been preferred by the petitioner to the respondents for the redressal of his grievance in light of Uttam Ram and others.