LAWS(UTN)-2007-10-16

VED PRAKASH Vs. STATE OF UTTARANCHAL

Decided On October 09, 2007
VED PRAKASH Appellant
V/S
State of Uttaranchal And Ors. Respondents

JUDGEMENT

(1.) Sri M.S. Chauhan, Advocate for the Appellant.

(2.) THEY are heard on admission.

(3.) APPELLANT Ved Prakash filed the writ petition for the following reliefs: