RAVI S.DHAVAN, J. - (1.) This case is about a dichotomy between the law in its administration as opposed to a unanimous intention of the legislature of Uttra Pradesh in the applicability of that very law. If either of the factors were absent, there would be no occasion for the High Court to examine the issue before it.
(2.) The issue has been raised in more than one writ petition before this Court. The present one is the leading case. The prayers of a like nature in other cases will be met by this judgment.
(3.) The matter relates to the divisions of Kumaun and Garhwal within Uttar Pradesh. The Legislature of Uttar Pradesh has resolved that this region be known as Uttarakhand.;