JITENDRA JOSHI @ JITENDRA CHAUDHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following relief, 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.) Submission of learned counsel for the petitioner is that neither petitioner sold the land in question to the complainant nor he purchased the same. The only allegation against the petitioner is that he encroached upon the land of the reporter, which he did not.