LAWS(HPH)-2011-9-133

DANDU RAM Vs. STATE OF H.P. AND ORS.

Decided On September 01, 2011
Dandu Ram Appellant
V/S
State Of H.P. And Ors. Respondents

JUDGEMENT

(1.)

(2.) THE writ petition has been filed with the following prayers:

(3.) I have heard the learned Counsel for the parties and have considered the material placed on record.