RAJDIP SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following relief, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioner that an amount of Rs. 1,80,000/- has already been given by the petitioner to respondent no.3 which was duly received by him for depositing the same in the concerned account.