ZAKIR HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) A first information report was lodged by Gram Pradhan of village Jhirna. According to the first information report, present petitioner is Lekhpal of the Tehsil Ram Nagar and the allegation against the petitioner is that certain irregularities were committed by him in exchange of land after taking money. As per the FIR measurement of the land was also not proper. It is the submission of learned counsel for the petitioner that the allegations levelled against the petitioner are incorrect.