MOHIT KUMAR GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Kaushal Sah Jagati, learned counsel with Mr. Yogesh Upadhyay, learned counsel for petitioner and Mr. Bhupendra Koranga, learned Brief Holder for respondents.

(3.) Mr. Kaushal Sah Jagati, Advocate, submitted that the petitioner is a resident of Jaspur, District Udham Singh Nagar. During the Tazia procession, the respondents are going to damage the property of the petitioner-Mohit Kumar Garg. He submitted his representation (Annexure No.1 to the Writ Petition) to Sub-Divisional Magistrate, Jaspur, District Udham Singh Nagar. The said representation is still pending.