DAMANDEEP SINGH BEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is taken up through virtual hearing.

(2.) Heard Mr. Kawaljit Singh, learned counsel for the writ applicants and Mr. S.S. Chauhan, learned Deputy Advocate General for the State.

(3.) In this writ application, the petitioners have prayed for issuance of a writ in the nature of mandamus directing the respondents to ensure that barricades are not erected on New Cantt. Road, Dehradun and allow free movement of pedestrians and vehicular traffic on New Cantt. Road, Dehradun.