KUNDLU DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) In order to adjudicate the present issue raised in this petition, following questions arise for determination:

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

(3.) It is seen that the Petitioners were not satisfied with the award dated 9.8.1995 and hence they had pursued their grievance before the Reference Court leading to Annexure P-1, order. The Civil Court, as per Annexure P-1 order, granted certain reliefs. Still not satisfied, the matter was pursued in RFA No. 155 of 1998 before this Court. The appeal was disposed of vide judgment dated 28.6.2007.