WPSB/547/2019
2021 Latest Caselaw 1398 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 (S/B) No. 547 OF 2019



                   8TH APRIL, 2021


Between:

State of Uttarakhand and another.         ...Petitioners

and


Harish Singh Kaira                      ...Respondent

Counsel for the petitioners:    Mr. Anil Bisht, learned
                                Additional         Chief
                                Standing Counsel for
                                the        State      of
                                Uttarakhand            /
                                petitioners.
Counsel for the respondent:     Mr.   Vinay      Kumar,
                                Advocate.

           WRIT PETITION (S/B) No. 545 OF 2019



Between:

State of Uttarakhand and another          ...Petitioners

and


Keema Nand Tiwari                       ...Respondent




                            1
 Counsel for the petitioners:      Mr. Anil Bisht, learned
                                  Additional         Chief
                                  Standing Counsel for
                                  the        State      of
                                  Uttarakhand            /
                                  petitioners.
Counsel for the respondent:       Mr.   Sanjay      Bhatt,
                                  Advocate.
           WRIT PETITION (S/B) No. 546 OF 2019



Between:

Ms. Smita Joshi                             ...Petitioner

and


Kheema Nand Tiwari and others.          ...Respondents

Counsel for the petitioner:       None for the petitioner.
Counsel for the respondents: Mr. Anil Bisht, learned
                             Additional         Chief
                             Standing Counsel for
                             the        State      of
                             Uttarakhand.

           WRIT PETITION (S/B) No. 549 OF 2019



Between:

Ms. Smita Joshi                             ...Petitioner

and


Harish Singh Kaira and others.           ...Respondents

Counsel for the petitioner:       None for the petitioner.
Counsel for the respondents: Mr. Anil Bisht, learned
                             Additional         Chief
                             Standing Counsel for
                             the        State      of
                             Uttarakhand.




                              2
            WRIT PETITION (S/B) No. 562 OF 2019



Between:

State of Uttarakhand and another          ...Petitioners

and


Harish Singh Kaira and another.         ...Respondents

Counsel for the petitioners:    Mr. Anil Bisht, learned
                                Additional         Chief
                                Standing Counsel for
                                the        State      of
                                Uttarakhand            /
                                petitioners.
Counsel for the respondents: Mr.   Vinay         Kumar,
                             Advocate.

                          And

           WRIT PETITION (S/B) No. 563 OF 2019



Between:

State of Uttarakhand and another          ...Petitioners


and


Kheema Nand Tiwari and another.         ...Respondents


Counsel for the petitioners:    Mr. Anil Bisht, learned
                                Additional         Chief
                                Standing Counsel for
                                the        State      of
                                Uttarakhand            /
                                petitioners.
Counsel for the respondents: Mr.   Vinay         Kumar,
                             Advocate.

The Court made the following:



                            3
 JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



            Mr. Anil Kumar Bisht, the learned Additional

  Chief Standing Counsel for the State of Uttarakhand,

  informs this Court that all these writ petitions have

  become infructuous.


  2.        Therefore, all these writ petitions are, hereby,

  dismissed as infructuous.


  3.        No order as to costs.


  4.        In sequel thereto, pending application, if any,

  stands disposed of.



                    _____________________________
                    RAGHVENDRA SINGH CHAUHAN, C.J.



                                         ___________________
                                         ALOK KUMAR VERMA, J.

Dt: 8th April, 2021 Rathour