STATE OF UTTARANCHAL Vs. VINOD KUMAR

JUDGEMENT

(1.) Heard Sri R.C. Arya, learned Counsel for the petitioner and Sri J.C. Pandey, learned Counsel for the respondent No. 1.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 6th July, 2002 passed by the respondent No. 3 and allow the application of the petitioner under section 5 of theLimitation Act.

(3.) Briefly stated, a lease in favour of the respondent No. 1 sanctioned on 3rd January, 1997 pursuant to the said sanction, the respondent No. 1 deposited the requisite amount as directed by the District Magistrate, Nainital.