LAWS(HPH)-2019-7-172

DROMATI DEVI Vs. STATE OF H.P.

Decided On July 26, 2019
DROMATI DEVI Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Petitioner has filed instant writ petition, against:-

(2.) Contentions of the petitioner:-

(3.) I have heard learned counsel for the parties and gone through the appended record.