NKG INFRASTRUCTURE LTD. Vs. STATE

JUDGEMENT

(1.) SINCE no factual dispute is involved in this writ petition and only a legal question is to be decided, therefore, the writ petition is being decided finally today itself at admission stage with the consent of learned counsel for the parties.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 26.7.2012 passed by Additional District Judge, Almora in Arbitration Misc. Case No. 12 of 2012.

(3.) ADDITIONAL District Judge also placed reliance upon the judgment of this Court in case of Mr. Massoud Hadiahmad v. State of Uttarakhand, : 2006 (2) U.D. 110, wherein the Division Bench of this Court has inter alia observed -