TAFAZZUL HUSSAIN ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition, in public interest, seeking the following reliefs:-

(2.) The petitioner has made general statements, with regard to the alleged indiscriminate and arbitrary demolition of legal places of worship, shrines, mazars, etc. of Muslim Community. The said statements are completely vague and unsubstantiated.

(3.) Aforesaid being the position, the first and the third reliefs, in our view, cannot be granted in the present Writ Petition.