MANISHA CHAND Vs. DISTT MAGISTRATE, PITHORAGARH

JUDGEMENT

(1.) HEARD Shri Sudhanshu Dhulia Learned Counsel for the petitioner and Standing counsel for the respondent.

(2.) RULE , Respondent waive service. Both the parties agreed that the writ petition may be decided finally.

(3.) BY the present writ petition the petitioner has prayed for the following reliefs: -