OM PARKASH Vs. STATE OF HP

JUDGEMENT

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

(2.) In the reply, at paragraph 8, it is stated as follows:

(3.) In case the petitioner has any dispute with regard to the factual and legal position as stated above, it will be open to him to approach the first respondent in which case, the matter will be duly considered by the first respondent with notice to the petitioner and affected parties and action in that regard will be taken within another four months.