RAKESH KUMAR(MINOR) S/O SRI RAMAKANT PRASAD THROUGH HIS FATHER AND KM. SUNITA (MINOR) D/O SRI RAMAKANT PRASAD THROUGH HER FATHER Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel of the parties and perused the record.

(2.) BY means of this writ petition, the petitioners have sought following reliefs:

(3.) I have perused the impugned order. This fact is not disputed that the application of the petitioners have been rejected without giving opportunity of hearing.