AZAD ALI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) This is a writ petition filed in public interest. In brief, the case of the petitioner is as follows:

(3.) Pleadings have been exchanged. We have heard Mr. Saurabh Pandey, learned counsel for the petitioner; Mr. A.S. Rawat, learned Senior Counsel on behalf of respondent No. 9; Mr. Pradeep Joshi, learned Standing Counsel for the State; and Mr. Rahul Consul, learned counsel for the MDDA.