LAKHAN SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Prayers in the writ petition are as follows :

(2.) We heard Mr. Lalit Sharma, learned counsel on behalf of the petitioner, Mr. D.K. Sharma, learned Additional Advocate General on behalf of the State and Mr. Pradeep Hairiya, learned counsel on behalf of respondent nos. 5 to 8.

(3.) Learned Additional Advocate General would bring to our notice that as in May, 2017, the petitioner does not have a license. Learned counsel for the petitioner would submit that petitioner has remitted nearly Rs. 4,20,856/-. But the fact remains, however, that the petitioner does not have a license as on today.