Lhamu Doma Bhutia And Anr vs State Of Sikkim And Ors
2025 Latest Caselaw 76 Sikkim

Sikkim High Court

Lhamu Doma Bhutia And Anr vs State Of Sikkim And Ors on 4 September, 2025

Author: Bhaskar Raj Pradhan

Bench: Bhaskar Raj Pradhan

                                                                           Court No.3

                                    HIGH COURT OF SIKKIM
                                         Record of proceedings

                                        W.P. (C) No. 40 of 2020

      LHAMU DOMA BHUTIA & ANR.                                   ....... PETITIONERS

                                    VERSUS

      STATE OF SIKKIM & ORS.                                 ..... RESPONDENTS

      Date: 04.09.2025

      CORAM :

              HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE

      For Petitioners               :      Mr. Jushan Lepcha, Advocate.
      For Respondent                :      Mr. Thinlay Dorjee Bhutia, Government
      Nos. 1 & 3.                          Advocate.
                                           Mr. Yadev Sharma, Government Advocate.
                                           Ms. Pema Bhutia, Assistant Government
                                           Advocate.
      Respondent No.2               :      Mr. Bhusan Nepal, Advocate.
      Respondent No.4.              :      Mr. D. K. Siwakoti, Advocate.
                                           ..........

The learned counsel for the petitioners submits that in view

of the judgment dated 07.08.2025 passed by the Division Bench

in Writ Appeal No.9 of 2022 Tseten Palzor Bhutia vs. State of

Sikkim & Ors. this Writ Petition has become infructuous as the

issue involved is covered by the said judgment. In view of the

categorical statement of the learned counsel for the petitioner

this Court is of the view that the matter is no longer required to

be adjudicated. It is accordingly dismissed.

Judge

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