WPMS/3622/2018
2021 Latest Caselaw 2346 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
            ON THE 9TH DAY OF JULY, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 3622 of 2018
BETWEEN:
Badal Prakash                                ...Petitioner
        (By Mr. Dharmendra Barthwal, Advocate)

AND:
The Cantonment Board &others                 ...Respondents

        (By Mr. B.S. Adhikari, Advocate)

                          JUDGMENT

1. Petitioner was elected as member of Cantonment Board, Landour, Mussoorie for a term of five years. The Cantonment Board in its meeting dated 06.10.2018 had passed a resolution recommending cancellation of membership of the petitioner. Thus, feeling aggrieved, petitioner has approached this Court.

2. A coordinate Bench of this Court vide order dated 03.12.2018 had stayed the effect and operation of the resolution dated 06.10.2018 till the next date of listing. The interim order was subsequently extended on 27.02.2019.

3. Learned counsel for the parties admit that the term, for which petitioner was elected, has come to end. Thus, the relief, as claimed in the writ petition, does not survive.

4. In such view of the matter, writ petition is dismissed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Aswal