FIROJ 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.) Allegedly, the Tractor Trolley, number of which is mentioned in the first information report, was involved in the illegal mining. It is the submission of learned counsel for the petitioner that the petitioner has nothing to do with the tractor which is not in his name.