SHRI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is a writ petition filed under Public Interest Litigation jurisdiction. Very briefly put the case of the petitioner is as follows:

(2.) NOTICES were issued and the matter was settled for hearing. We have already passed an interim order dated 17th September 2014, which reads as follows: -

(3.) THEREAFTER , the matter was taken up today.