LAWS(UTN)-2014-2-12

RAMESH POKHARIYAL Vs. STATE OF UTTARAKHAND

Decided On February 15, 2014
Ramesh Pokhariyal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) MR . Rakesh Thapaliyal, Advocate with Mr. Pankaj Chaturvedi, Advocate, present for the petitioner. Mr. K.P. Upadhyay, learned Chief Standing Counsel, present for the State of Uttarakhand/respondent Nos. 1 and 2.

(2.) THIS writ petition has been filed by the former Chief Minister of Uttarakhand who challenges the notice issued to him by an Inquiry Commission, appointed by the State Government for inquiring into the matter relating to the change of land use of a land belonging to a Company, namely, M/s. Citurgia Bio Chemicals Ltd.

(3.) IN the said Public Interest Litigation following order was passed: