GAURAV MAWARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:-

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Heard Mr. Pooran Singh Rawat, learned counsel for the petitioner, Mr. H.M. Bhatia, learned Brief Holder for the State and Mr. B.D. Kandpal, learned counsel for respondent no.2.