VEENA DESHWAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The Writ Petition has been filed seeking the following relief:

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

(3.) Learned counsel appearing for respondent nos. 5 to 7 would deny the allegations made in the Writ Petition. He would further submit that there will be no threat to the petitioner by them. It is also submitted that the said respondents do not deny, rather candidly admit the fact that the property, which is referred to as situated at 22, Bilkeshwar Colony, Police Station Kotwali Haridwar, District Haridwar belongs to the petitioner and that respondent nos. 5 to 7 will not interfere with the peaceful possession of the petitioner. He, no doubt, submits that the husband of the petitioner has filed an affidavit indicating that the property (Hotel), was sold by him as it was property belonging to him.