LAWS(UTN)-2015-9-111

ANIL DHINGARA Vs. STATE OF UTTARAKHAND AND ANOTHER

Decided On September 28, 2015
Anil Dhingara Appellant
V/S
State of Uttarakhand and another Respondents

JUDGEMENT

(1.) The prayers in the writ petition are as follows :-

(2.) Briefly put, the case of the petitioner is as follows :

(3.) Counter affidavit is filed, wherein it is, inter alia, stated as follows :