RESHAM SINGH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE Petitioner has filed the writ petition with the following prayer:

(2.) WE find from Annexure P -4, communication from the Deputy Commissioner, Kangra at Dharamshala that the matter is to be resolved between the two Governments, on the initiative taken by the Government of Himachal Pradesh. There will be a direction to the first Respondent to look into the matter and take appropriate action to see that the dispute is given a quietus and needful in this regard shall be done within a period of three months on the production of a copy of this judgment along with a copy of the writ petition.