WPMS/1929/2020
2021 Latest Caselaw 1375 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

  THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                  AND
              THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


              WRIT PETITION NO. 1929 OF 2020 (M/S)

                              7th April, 2021

Between:

Rakesh Gambhir & another                             ...... Petitioners

and

Union of India and others                            ...... Respondents


Counsel for the petitioners     : Ms. Gurbani Singh, learned counsel

Counsel for the respondents : Mr. B.S. Parihar, learned Standing
                              Counsel for the State.
                              Mr. D.C.S. Rawat, learned Standing
                              Counsel for Union of India
                              Mr. Kanwaljit Singh and Mr. Piyush
                              Garg, learned counsel for respondent
                              No. 7

The Court made the following:

JUDGMENT:     (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



            The petitioners have challenged the validity of

Government       Order      dated     22.06.2020.            However,        by

Government Order dated 15.01.2021, the Government Order

dated 22.06.2020 has been superceded.

            Therefore, the present writ petition has become

infructuous. It is, hereby, dismissed as infructuous.


                        _______________________________
                              RAGHVENDRA SINGH CHAUHAN, C.J.


                                          _________________
                                               ALOK KUMAR VERMA, J.

Dt: 07th April, 2021 Negi