WPMS/1959/2018
2021 Latest Caselaw 2515 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 20TH DAY OF JULY, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 1958 of 2018
BETWEEN:
Vinrendra Dutt Joshi                      ...Petitioner
        (By Mr. Amar Shukla, Advocate)

AND:
Director Finance Uttarakhand Tourism
Development Board & others         ...Respondents

        (By Mr. Rakesh Kunwar, learned Additional C.S.C. for the
        State of Uttarakhand and Mr. H.M. Bhatia, learned
        counsel for the respondent)


                          With
         Writ Petition (M/S) No. 1959 of 2018
         Writ Petition (M/S) No. 1962 of 2018

                         JUDGMENT

1. Mr. Amar Shukla, learned counsel appearing for the petitioners submits that the writ petitions have become infructuous, inasmuch as, subsequent to filing of the writ petition, the shop(s) in question have been allotted to the petitioners for a period of five years.

2. In view of the statement so made by learned counsel for the petitioners, the writ petitions are dismissed as infructuous.

(MANOJ KUMAR TIWARI, J.) Aswal