LAWS(UTN)-2017-7-107

RAJVEER SINGH Vs. STATE OF UTTARAKHAND & OTHERS

Decided On July 21, 2017
RAJVEER SINGH Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Delay in filing the counter affidavit is condoned. Counter affidavit filed on behalf of respondent No. 3 is taken on record. The Application, made therefor, is disposed of.

(2.) The prayers in this writ petition are as follows:

(3.) Briefly put, the case of the petitioner is as follows: