WPMS/509/2012
2021 Latest Caselaw 3111 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 16TH DAY OF AUGUST, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) No. 509 of 2012

BETWEEN:

Ranjit Singh & another.                       ...Petitioners
        (By Mr. Piyush Garg, Advocate)

AND:
State of Uttarakhand & others.              ...Respondents
        (By Mr. I.P. Kohli, Standing Counsel for the State of
        Uttarakhand)


                        JUDGMENT

By means of this writ petition, petitioners have sought the following relief:

"(a) Issue a writ of mandamus directing the respondents to hand over the physical and vacant possession of the portion of the property under their occupation, bearing no. 72 Rajpur Road Dehradun to the petitioners."

2. Learned counsel for the petitioners submits that the order dated 04.09.2013 passed by Division Bench of this Court in Special Appeal No. 64 of 2012 has an effect of disposal of present writ petition itself.

3. In such view of the matter, the writ petition stands disposed of.

(MANOJ KUMAR TIWARI, J.) Arpan