RAMESH CHANDRA SHARMA Vs. KARAM CHAND

JUDGEMENT

(1.) This Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers :-

(2.) Heard Mr. Saurabh Kumar Pandey, learned counsel for the petitioner, Mr. I.P. Kohli, learned Standing Counsel for the respondent no.5 and Mrs. Anjali Bhargava, learned counsel for the respondent no.6.

(3.) Mr. Bipin Chandra Pant, the Assistant Collector, Ist Class / Sub-Divisional-Magistrate, Kaladhungi, District Nainital is present through video conferencing.