LAXMI NARAYAN GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS Court has heard learned Counsel for the petitioner as well as the learned Counsel of the State and the Municipal Board.

(2.) RESPONDENT no. 5 Kishan Negi is said to be the President of Vyapar Mandal, Nainital and in the opinion of the Court, he has least locus standi to oppose/resist the relief sought by the petitioner.

(3.) WHEN the petitioner was hampered to install such exhibition by respondent no. 5 Kishan Negi, he filed a writ petition (WPCRL) no. 567/2014 before the Court, wherein the Division Bench of this Court directed all concerned to ensure that no physical harm is caused to the petitioner.