SUSHIL TYAGI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for 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.) Learned counsel for the petitioner prayed that the present writ petition be finally decided in terms of WPCRL No. 208 of 2017 finally, to which, learned counsel for the State raised no objection.