WPSS/1097/2012
2021 Latest Caselaw 4976 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      08.12.2021
                                                WPSS No. 1097 of 2012
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. Hem Chandra Joshi, Advocate, for the petitioner.

Mr. P.C. Bisht, Addl. CSC, for the State.

This writ petition was earlier disposed of by a coordinate Bench of this Court, vide its judgment dated 31.08.2012. But, however, at that time, no counter was called from the respondents therein. The matter travelled before the Hon'ble Apex Court. The SLP thus preferred by the State of Uttarakhand, was decided by the Hon'ble Apex Court vide its judgment dated 17.02.2014, whereby the said SLP was dismissed as withdrawn with liberty left open for the appellants therein i.e. the State of Uttarakhand, to file a Review Petition.

In compliance of the said order, the State of Uttarakhand, had preferred a Review Petition and the Review Petition was allowed by the coordinate Bench of this Court, vide its judgment dated 03.09.2020 and the writ petition was restored to its number, to be argued on merits. After allowing of the review petition on 03.09.2020, it was never taken up thereafter at any stage for hearing of the writ petition.

In view of the aforesaid, the writ petition is 'admitted'. The learned Addl. CSC, who represents the State, may file their counter affidavits within a period of three weeks from today.

List thereafter.

(Sharad Kumar Sharma, J.) 08.12.2021 Mahinder/