VINITA SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The reliefs sought in the writ petition are as follows:

(2.) In short, the case of the respondents appears to be that the appellant/writ petitioner was involved in illegal mining and, accordingly, a sum of Rs. 1 crore and above was demanded. The learned Single Judge, by the impugned decision, has passed the following order:

(3.) We heard Mr. S.R.S. Gill, learned counsel on behalf of the appellant/writ petitioner and Mr. Anil Kumar Bisht, learned Standing Counsel on behalf of the State of Uttarakhand/respondents.