Markandey Katju, Chandramauli Kr.Prasad,JJ. - (1.) Civil Appeal No. 5130 of 2009:
(2.) HEARD Learned Counsel for the parties. This appeal has been filed against the impugned judgment and order dated 6th 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.;