RAMAVATAR 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. Aakib Ahmed, learned counsel for petitioners, Mr. M.S. Bisht, learned Brief Holder for respondent nos.1 to 3 and Mr. Rahul Consul, learned counsel for respondent no.4.

(3.) Mr. Aakib Ahmed, Advocate, submitted that the petitioners have duly registered themselves under the Marriage Grant Scheme in order to avail the benefits of the said Scheme. But, the petitioners have not been granted the benefit under the said Scheme. The representations dtd. 13/1/2025 have been submitted by the petitioners to the respondent no.3, the District Magistrate, Udham Singh Nagar. The said representations are still pending.