BHAGAT SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek the following reliefs:-

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

(3.) An FIR was lodged by Additional District Magistrate (Finance & Revenue) Udham Singh Nagar against many accused either by designation or against the land owners who have been given compensation under the National Highway Act, 1956. The allegation, against the accused persons, in a nutshell, is that they committed financial irregularity by forging the documents in connection with the acquisition of land for National Highway 74.