SUNIL NAUDIYAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the petitioner is taken on record. Misc. application made therefor stands disposed of.

(2.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(3.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.