AKHTAR ALIAS PAPPU Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) MR . Amrish Agarwal and Mr. Sanjeev Kumar, Advocates for the petitioner. Mr. N. C. Gupta, Standing Counsel for respondent No.1. Mr. B. D. Upadhyaya, Advocate for respondents Nos. 2 and 3. They are heard.

(2.) PETITIONER Akhtar @ Pappu has filed this writ petition for the following reliefs :

(3.) IN the case of SDO, Grid Corporation of Orissa Ltd. and Others v. Timudu Oram, AIR 2005 SC 3971 (supra), the Apex Court, while considering the question of maintainability of a writ petition under Article 226 of the Constitution of India in the matters relating to compensation, observed in para 6 as under :