JAGDISH JASWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner seeks direction to the respondents for closure of the proceedings under Sec. 118 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972, pending against him before respondent No.2-the District Collector, Solan.

(2.) Heard learned counsel for the parties and considered the case file.

(3.) The case:-