LAWS(HPH)-2010-10-393

CHUNI LAL Vs. STATE OF H.P. AND ORS.

Decided On October 27, 2010
CHUNI LAL Appellant
V/S
State Of H.P. And Ors. Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IN the reply, it is stated as follows:

(3.) THE writ petition is disposed of, so also the pending applications, if any.