RAKESH 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.) It is submitted by learned counsel for the petitioner that the petitioner is only a witness to the sale-deed executed by Mussu, Ismile & Chota in favour of Pradeep Sharma.