MANOJ JOSHI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This is a writ petition filed in purported exercise of public interest litigation jurisdiction. The writ petition was moved today and, on our granting permission, it is brought up before us. Since it was moved after 01:30 p.m., it was un-numbered. We, however, direct that the writ petition be numbered.

(2.) The writ petition was placed before us at about 03:40 p.m. The prayer sought in this writ petition is as follows:

(3.) Briefly put, the case of the petitioner is that he is a permanent resident of Deena Lodge, Mallital, Nainital. He claims to be a social activist. He points out that budget session of the Uttarakhand State Legislative Assembly is in process and it is to be closed in the evening of 18.03.2016 (i.e. today). It is stated that, during the budget session, various bills are to be introduced, debated and passed as provided in the Constitution. In paragraph 6 of the writ petition, it is stated as follows: