RUBINA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD.

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought writ in the nature of mandamus seeking protection of their life and liberty.

(3.) LEARNED counsel for the respondent no.1, 2 & 3 prays for and is allowed six weeks time to file the counter affidavit.