(1.) This is second round of litigation. Petitioner earlier filed WPMS No. 477 of 2012 challenging the order dated 09.02.2012 whereby domicile certificate issued to the petitioner was cancelled without giving any opportunity. This Court vide judgment dated 22.03.2012 was pleased to direct Sub Divisional Magistrate to pass order afresh after giving opportunity of hearing to the petitioner. Sub Divisional Magistrate / respondent no. 2, after giving opportunity of hearing, passed the impugned order dated 22.05.2012. Feeling aggrieved, petitioner has approached this Court.
(2.) Heard Mr. Ajay Veer Pundir, Advocate for the petitioner and Mr. M.S. Bisht, Brief Holder for the State of Uttarakhand / respondent.
(3.) Petitioner has again approached this Court relying on the documents, which have already found fake during the course of magisterial level inquiry. Respondent no. 2 refused to grant domicile certificate to the petitioner because the petitioner has not supplied the required documents necessary for issuance of domicile certificate and whatever documents had been produced by petitioner in support of her claim were found fake and forged.