NAVEEN KUMAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following reliefs, among others:

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

(3.) The allegation against the petitioners, in a nutshell, is that they sold the property which was already sold earlier and thereby they received pecuniary benefits.