JAGDISH NARAYAN DOHAREY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Vijay Gautam, learned counsel for the petitioners; Shri Vijay Bahadur Singh, Advocate General assisted by Shri Uday Pratap Singh for the State of UP; Shri U.K. Uniyal, Advocate General assisted by Shri B.S. Negi, Additional Advocate General & Shri Hem Pratap Singh, Advocate for the State of Uttrakhand and Shri Ashok Mehta, Additional Solicitor General of India, assisted by Shri Triloki Singh for the Union of India.

(2.) With the consent of learned counsels for the parties, the writ petitions are finally decided under the Rules of the Court at this stage.

(3.) By means of these writ petitioners, the petitioners have challenged the orders passed by the respondents communicating them their allocation to the State of Uttrakhand after the recommendation of Central Advisory Committee under Section 73 (1) of U.P. State Re-organization Act, 2000.