- (1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment and order dated 06th March, 2006 passed by the High Court of Uttarakhand at Nainital in Writ Petition No. 140/2005.
(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.;