PURAN SINGH RAUTHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the orders dated 16-9-2002 (Annexure No. 2) and 22-3-2010 (Annexure No.7) passed by respondent nos. 3 and 2 respectively. The petitioner has also sought a writ in the nature of mandamus directing the respondent nos. 2 and 3 to allot the same land or any other nearby land which is adjacent to the road from where the approach to road, buses, etc. is easier.

(3.) According to the petitioner, he is 100% blind and he falls under the category of disabled person.