KUSUM LATA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri B.S. Parihar, learned Counsel for the Petitioners and Sri Paresh Tripathi, learned Brief Holder for State of Uttarakhand for the Respondents.

(2.) BY means of this writ petition, the Petitioner has prayed for the following relief 's:

(3.) ISSUE any other writ, order or direction which be deemed fit and proper under the facts and circumstances of the case in favour of the Petitioners.