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Judgment
2 paragraphs · 112 words
Rajiv Sharma, J.—Mr. Neeraj K. Sharma, learned Counsel for the Petitioner submits that the present lis is squarely covered by the judgment dated 30.12.2010 rendered by this Court in Bhag Mal v. State of Himachal Pradesh and Ors. CWP(T) No. 11941 of 2008.
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Consequently, the present petition is allowed. Annexure A-5, dated 29.1.2005 is quashed and set aside. Respondent No. 2 is directed to do the needful as per the observations made by this Court in the judgment cited hereinabove, within a period of two months from the date of production of certified copy of this judgment by the Petitioner. The pending application(s), if any, also stands disposed of. No. costs.