HCC- DBL- JV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is a construction company which has been awarded contract of laying Railway Track from Rishikesh to Karanprayag. Petitioner is apprehending breach of peace at the hands of workers engaged by him and also the Trade Union.

(2.) By means of this writ petition, petitioner has sought the following reliefs:-

(3.) After arguing for a while, learned counsel for the petitioner submitted that petitioner has made a representation to the District Magistrate, Rudraprayag, which is Annexure No. 5 to the writ petition. He then confined his prayer and submitted that District Magistrate be directed to consider petitioner's representation and take appropriate decision in the matter.