YUKTI CONSTRUCTIONS PVT. LTD. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner has moved present writ petition for the following relief's:

(2.) THE petitioner has also filed an interim application (being IA No. 3553 of 2014) with the prayer to restrain the respondents from taking any further steps with respect to the land in question.

(3.) COUNTER affidavit filed on behalf of the respondent in the Court today is taken on record.