RAMESHWAR Vs. STATE OF H P AND OTHERS

JUDGEMENT

(1.) Delinked.

(2.) The writ petitioner has called in question order, dated 20th June, 2015 (Annexure P4) and 9th October, 2015 (Annexure P5), on the grounds taken in the memo of the writ petition.

(3.) It appears that the eviction proceedings were drawn against the writ petitioner, which culminated into eviction order, dated 20th June, 2015, constraining the writ petitioner to file appeal before the appellate authorityrespondent No. 2, came to be decided on 9th October, 2015 vide Annexure P5, which, on the face of it, is a nonspeaking order.