BABU HASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition under Article 226 of the Constitution of India has been filed with the following prayers : -

(2.) Heard Ms. Sadaf, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent nos. 1 to 4.

(3.) Ms. Sadaf, Advocate, submitted that the respondents are going to raise a building of police stat ion over a ceiling land, which was allotted in the year 2018. They are adamant to construct the building of the police stat ion without adopting due process of law.