BAL KISHAN 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 following reliefs:-

(3.) During the course of argument, the learned counsel for the petitioner has submitted that the representation is pending before respondent No. 3 i.e. District Magistrate, Dehradun, District Dehradun for disposal but no decision has been taken by the respondent No. 3 till today.