ATEEK AHMAD Vs. STATE OF UTTARAKHAND

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.) It is the submission of learned counsel for the petitioner that the petitioner has already paid a sum of Rs. 4 lacs out of approximate 8 lacs to the respondent no. No forgery has been committed by the petitioner.