KAMAL PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following relief:

(2.) Learned Senior Counsel for the petitioner has drawn the attention of the Court to the averments contained in para-?1 of the reply filed to the petition by respondents No. 1 and 2, relevant portion of which reads as under:

(3.) In this background, on 27.06.2019, learned Additional Advocate General was asked by the Court to have instructions in terms of the averments so contained in para-?1 of reply. Today, learned Additional Advocate General states that his instructions are that the matter has not been taken to its logical conclusion by the replying respondents, for the reason that present petition is pending in this Court.