TILAK RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the controversy involved in both the writ petitions is similar, therefore, for the sake of convenience, the writ petitions are being decided by this common order.

(2.) IN Writ Petition No. 1283(S/S) of 2008 a writ in the nature of certiorari has been sought for quashing the order dated 1 -12 -2008, passed by respondent No.3, Additional Director, Garhwal Mandal Pauri, contained in Annexure No.10 of the writ petition.

(3.) IN Writ Petition No. 13 16(S/S) of 2008 a writ in the nature of certiorari has been sought for quashing the orders dated 1 -12 -2008, passed by respondent No.3, Additional Director, Garhwal Mandal Pauri, contained in Annexure Nos. 13 -A and 13 -B of the writ petition.