BACHAN LAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Sri Rajendra Dobhal, for the revisionist and Sri N. C. Gupta, Standing Counsel for the respondent.

(2.) This revision arises out of the order passed by the District Judge, Uttarkashi dated 22-4-1986 passed in Original Suit No. 9-of 1985, Bachan Lal v. State of U. R

(3.) The brief facts giving rise to this revision are that a suit was filed by Sri Bachan Lal Thalwan in the Court of District Judge, Uttarkashi praying for the following reliefs :