KAMAL JORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. L.P. Naithani, Senior Advocate assisted by Mr. Vipul Sharma, Advocate and Mr. Lok Pal Singh assisted by Mr. Tapan Singh, Advocates for the Petitioners and Mr. S.N. Babulkar, learned Advocate General and Mr. J.P. Joshi, learned Chief Standing Counsel for the State of Uttarakhand/Respondents.

(2.) Counter affidavits have been filed today by the State, the same are taken on record.

(3.) Learned Counsels for the Petitioners state that the counter affidavits have been studied and since in the present case only an interpretation of law needs to be required on which hinges the entire controversy, no rejoinder needs to be filed.