D D TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN the writ petition, the petitioner is seeking the following relief:

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

(3.) A counter affidavit has been filed. In the counter affidavit, it is, inter alia, stated that the properties of the petitioner and the private respondent are adjoining properties. Rejoinder affidavit has also been filed by the petitioner.