Sikkim High Court
Laxmi Tamang vs The District Magistrate And Ors on 29 October, 2025
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
THE HIGH COURT OF SIKKIM : GANGTOK
(Civil Extraordinary Jurisdiction)
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SINGLE BENCH : THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
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WP(C) No.35 of 2025
Petitioner : Laxmi Tamang
versus
Respondents : The District Magistrate and Others
Petition under Article 226 of the Constitution of India
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Appearance
Mr. Sajal Sharma, Advocate (Legal Aid Counsel) for the Petitioner.
Mr. Thinlay Dorjee Bhutia and Mr. Yadev Sharma, Government
Advocates with Ms. Pema Bhutia, Assistant Government Advocate for
the Respondents No.1 and 2.
Mr. Sushant Thapa and Mr. Nirmal Thapa, Advocates for the
Respondent No.3.
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Date of Hearing : 29-10-2025
Date of Judgment : 29-10-2025
Date of Uploading : 29-10-2025
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JUDGMENT (ORAL)
Meenakshi Madan Rai, J.
1. The prayers of the Writ Petitioner in the instant Writ
Petition inter alia are as follows;
"25. In light of the facts and circumstances and the ground
mentioned above, the Petitioners make the following
prayers:
a. Kindly admit the present Writ Petition.
b. After hearing the parties, kindly set aside the impugned
order Sub-Divisional Magistrate, Gangtok District dated
06.12.2024, Memo No.581/DCG/2024 (sic.).
c. Any other order/orders this Hon'ble Court deems fit in
the interests of justice.
.............................................................................................."
2. Learned Government Advocate for the Respondents
No.1 and 2 submits that on 20-09-2025, vide Memo
No.792/DCG/2025, the Sub-Divisional Magistrate, Gangtok District,
Respondent No.2 herein has issued the order which reads as
follows;
Laxmi Tamang vs. The District Magistrate and Others 2
" .............................................................................................
With reference to the Order Passed in Memo
581/DCG/20247 dated 06/12/2024, the same hereby stands
withdrawn with immediate effect.
.............................................................................................."
As the impugned Order is withdrawn this Writ Petition may
be disposed of.
3. Learned Counsel for the Petitioner submits that in view
of the withdrawal of the Order dated 06-12-2024, the prayers
extracted hereinabove are duly satisfied and nothing further
remains for adjudication in the matter.
4. Learned Counsel for the Respondent No.3 had no
submissions to advance.
5. Having heard the submissions of Learned Counsel and
perused the documents, including the Order dated 20-09-2025, it
is evident that nothing further remains for adjudication in the
matter, the impugned Order having been duly withdrawn by the
issuing authority.
6. Consequently, Writ Petition stands disposed of.
7. Pending applications, if any, also stand disposed of.
( Meenakshi Madan Rai )
Judge
29-10-2025
Approved for reporting : Yes
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