MAHENDRA SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The prayers in the Writ Petition are as follows :-

(2.) This is a case where the original writ petitioner has died. We appointed Mr. Amar Shukla, learned Counsel as Amicus Curiae in the matter.

(3.) We heard Shri Amar Shukla, learned Amicus Curiae and also Shri Pradeep Joshi, learned Standing Counsel for the State of Uttarakhand.