VIPIN NAYYAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) No counter-affidavit has been filed on record.

(2.) The petitioner has preferred this petition to seek a direction to respondent Nos. 2 to 4, who are the police authorities, to provide appropriate protection to the petitioner, and his property, from threats or damage, being caused by respondent Nos. 5 to 9.

(3.) The brief facts of the case set up by the petitioner have been taken note of in the order dtd. 8/12/2021. The relevant extract from the said order reads as follows: