WPMS/1726/2018
2021 Latest Caselaw 2349 UK

Citation : 2021 Latest Caselaw 2349 UK
Judgement Date : 9 July, 2021

Uttarakhand High Court

WPMS/1726/2018 on 9 July, 2021

 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. 1726 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. By means of this writ petition, petitioner has sought removal of names of respondent nos. 3 to 5 from the list of Cantonment Board, Landour, Mussoorie.

2. It is admitted by learned counsel for the parties that term of respondent nos. 3 to 5 has expired.

3. In such view of the matter, the relief, as claimed, cannot be granted. Accordingly, writ petition is disposed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Aswal

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