SOBHA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.S. Tyagi, the learned Senior Counsel appearing for the petitioners, and Mr. B.P.S. Mer, the learned Brief Holder for the State.

(2.) In this writ petition, the petitioners have prayed for the following reliefs:-

(3.) It is apparent from the record that another writ petition, namely Writ Petition (PIL) No.25 of 2019, is pending, which was taken up on 22/5/2019. The present petitioners have filed an application for intervention in the said writ petition, which was rejected by a Division 0Bench of this Court with an observation that they may file a writ petition separately. In the meanwhile, certain allegations were made by one Suresh Chandra Goyal, for which a report was submitted by the Inspector, Excise, Government of Uttarakhand, which appears on Page Nos.81 and 82 as Annexure No.14 to this writ petition.