TEJ RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India with the following prayers :-

(2.) The present Writ Petition was dismissed as withdrawn on 4/3/2025 in relation to the petitioner no.3 Sita Ram and petitioner no.5 Anusuya Prasad.

(3.) Heard Mr. Anil Anthwal, learned counsel for the petitioner no.1-Tej Ram and petitioner no.4-Smt. Pushpa Devi, Mr. Pankaj Miglani, learned counsel for the petitioner no.2-Ramesh Chand and Mr. G.S. Negi, learned Addl. C.S.C. for the respondents.