NASEEM AHMED QURESHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of I ndia with the following prayers: -

(2.) Heard Mr. S.K. Mandal, learned counsel for the petitioners, Mr. G.C. Kandpal, learned Deputy Advocate General for the respondent nos.1 to 4 and Mr. Ashish Joshi, learned counsel for the respondent no.5.

(3.) Mr. G.C. Kandpal, Advocate, on instruction, submitted that the respondent nos.1 to 4 are not restraining the petitioners to bring the live birds from outside the State or District Dehradun and also not interfering in the running of chicken shops for selling the chicken flesh in the respective shops of the petitioners.