SHASHI PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) With the consent of the parties, this petition is being disposed of at this stage itself.

(3.) The petitioner is aggrieved by order dated 21.08.2025, in terms whe eof, he has been ordered to be evicted from the demised premises.