ABDUL MAJEED Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner, allegedly a public spirited citizen, seeks the following reliefs:

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

(3.) We heard Mr. B.D. Pande, learned counsel for the petitioner, Mr. Vikas Pandey, learned Standing Counsel for the State of Uttarakhand / respondent nos. 1, 3 & 4 and Mrs. Nishat Intezar, learned counsel appearing on behalf of respondent no. 2.