SAVITRI SANGURI & TWO Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners as well as learned Standing Counsel for the State of Uttarakhand.

(2.) LEARNED Standing Counsel appearing on behalf of the respondents has submitted that this writ petition may be disposed of as on today, without inviting counter version from the respondents.

(3.) BY means of this writ petition the petitioners have prayed for setting aside the order dated 7.9.2011 passed by the respondent no.2 -Additional District Magistrate, Nainital (Annexure -1 to the petition), whereby the lease deed, which was granted in favour of the petitioners, has been cancelled.