WPMS/1986/2018
2021 Latest Caselaw 2657 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 28TH DAY OF JULY, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        Writ Petition (M/S) No. 1986 OF 2018
BETWEEN:

Bhuwan Chandra                           ...Petitioner

        (By Mr. Rahul Adhikari, Advocate holding brief of Mr.
        Ganesh Kandpal, learned counsel for the petitioner)

AND:

State of Uttarakhand & others            ...Respondents

        (By Ms. Mamta Bisht, Deputy Advocate General)


                        JUDGMENT

1. Mr. Rahul Adhikari, Advocate holding brief of Mr. Ganesh Kandpal, learned counsel for the petitioner submits that this writ petition was filed in the year 2018 seeking a direction to the Forest Authorities to grant transit pass to the petitioner for removing auctioned Chhilka Guliya. He further submits that subsequent to filing of the writ petition, transit pass was issued to the petitioner.

2. In such view of the matter, the relief, as claimed in the writ petition, does not survive. Accordingly, writ petition is dismissed.

(MANOJ KUMAR TIWARI, J.) Aswal