ISHWAR SINGH BARTHWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. M.S. Chauhan, Advocate for the Petitioner.

(2.) THEY are heard. Petitioner Ishwar Singh Barthwal has filed this writ petition, styled as 'Public Interest Litigation', for the following reliefs:

(3.) THE Petitioner, in substance, is aggrieved of the realignment of the road connecting Tilwaraand Bawai.