QURBAN ALI Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) Heard Sri B.B. Sharma, Advocate for the petitioner and Standing Counsel for the respondents No. 1 to 4.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order date 6th Feb., 2006 passed by the respondent No. 4 A.D.J./First F.T.C. Roorkee, Haridwar (Annexure No, 3 to the writ petition). Further a writ of mandamus has been prayed by the petitioner commanding the respondent No. 4 A.D.J./F.T.C. First Roorkee, Distt. Haridwar to restore the O.S. No. 34/2003 Qurban Ali Vs. State of Uttaranchal and others.

(3.) Briefly stated, an original Suit No. 34 of 2003 Qurban Ali Vs. State of Uttaranchal & others was filed by the petitioner before the Civil Judge (Senior Division), Roorkee, District-Haridwar.