SOBAN SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers available on the record.

(2.) This writ petition has been filed by the petitioner seeking the following relief:

(3.) It is the contention of the learned Counsel for the petitioner that since the controversy involved in the matter has been finally settled by the judgment of the Hon'ble Apex Court rendered in Civil Appeal No. (S) 10806 of 207, Habib Khan v. State of Uttarakhand & Others, therefore, prayer of the petitioner should be allowed.