AMAR SINGH SANKHYAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs :-

(2.) Annexure P-6 is the information obtained by the writ petitioner under the Right to Information Act. It is a matter of record that on 24/12/2012,

(3.) when notice was issued in the petition, petitioner's prayer for interim relief was rejected, clarifying that construction raised, if any, shall be subject to the outcome of the writ petition.