KRISHNA PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Defect, as pointed out by the Registry is over-ruled.

(3.) Since common question of law and facts are involved in these writ petitions, therefore with the consent of parties these writ petitions are being taken up together and are being adjudicated by this common judgment. However, for the sake of brevity, facts of WPMS No. 971 of 2021 are being considered.