SACHIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek 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 senior counsel for the petitioners that succession proceedings culminated in the year 1990. Consolidation Suit for cancellation of the sale deed was dismissed in the year 1999. Respondent no.3 executed a sale-deed in favour of the petitioner no. 3 on 30.08.2010. Respondent no. 3 lodged the impugned FIR on 20.01.2017. Learned Senior Counsel further submitted that the first information report has been lodged not only against the petitioners but also against the Consolidation Officers which is nothing but abuse of process of law.