DEEP CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Exemption Application No. 10513 of 2018 is allowed.

(2.) The appellant is the writ petitioner. The appellant sought the following reliefs in the writ petition :-

(3.) The learned Single Judge, we are told by the learned counsel for the appellant, has dismissed the writ petition (this we say for the reason that the judgment of the learned Single Judge is not produced along with the appeal). In fact, it is submitted that the appellant has not received the copy of the judgment.