RADHA BALLABH PANDEY AND OTHERS ; KHEEMA KARAKOTI; PAN SINGH KHATI AND OTHERS Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Since all these writ petitions raise common issues, the same are disposed of by this common judgment.

(2.) The prayers, which are common in all the three writ petitions, are as follows:

(3.) The learned counsel appearing for the parties submit that the controversy involved in these writ petitions is squarely covered by the judgment dated 14.07.2015 rendered by this Court in Special Appeal No. 289 of 2015 and Special Appeal No. 536 of 2014 and the present petitions may also be disposed of in terms of the said judgment.