WPMS/2585/2020
2021 Latest Caselaw 33 UK

WPMS No. 2585 of 2020
Hon'ble Manoj K. Tiwari, J.

Dr. Udyog Shukla, Advocate for the petitioner.

Mr. Tumul Nainwal, Brief Holder for the State of Uttarakhand.

Mr. V.K. Kaparuwan, Advocate for respondent no. 2.

Heard learned counsel for the parties through video conferencing.

Petitioner is a transporter, who was duly registered with Uttarakhand Forest Development Corporation during the year 2018-2019, however, his registration has not been renewed thereafter. Thus, feeling aggrieved, petitioner has approached this Court seeking a direction to the authorities to renew his registration no. NM 6286.

Learned counsel for the petitioner submits that the question involved in this writ petition has been decided by this Court vide judgment dated 29.10.2020 rendered in WPMS No. 2014 of 2020.

Learned counsels for the respondents also do not dispute the aforesaid statement of learned counsel for the petitioners.

Since the controversy involved now stands settled by the aforesaid judgment, therefore, the writ petition is disposed of in terms of the judgment dated 29.10.2020 rendered in WPMS No. 2014 of 2020.

                              (Manoj K. Tiwari, J.)
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