MANZOOR Vs. STATE OF UTTARANCHAL & ORS.

JUDGEMENT

(1.) HEARD Sri C.K. Sharma, Advocate for the petitioner, Standing Counsel for respondents No. 1 to 4 and Sri Diwaker Chamoli for the respondent No. 5.

(2.) BY the present writ petitions the petitioners have prayed for a writ of certiorari quashing the order dated 15-6-2001 passed by the respondent No. 2 in case No. 115 of 2001 and order dated 15-6-2001 passed in case No. 118 of 2001.

(3.) THE petitioners have filed amendment application in Writ Petition No. 2470 of 2001 stating therein that no opportunity to show-cause was given to him as contained under Section 1 98 (4) of U.PZ.A. and L.P. Act A perusal of the order passed in both the writ petitions shows that the order has been passed only on the report of Tehsildar.