WPPIL/178/2020
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      IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL


     THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                          CHAUHAN

                                   AND

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA



                WRIT PETITION (PIL) No. 178 OF 2020



                        10TH MARCH, 2021


   Between:

   Zahid Hussain                                      ...Petitioner

   and


   State of Uttarakhand and others.                  ...Respondents

   Counsel for the petitioners           :      Mr. Rakshit Joshi.

   Counsel for the respondents           :    Mr. Vikas Pandey,
                                         learned        Standing
                                         Counsel for the State of
                                         Uttarakhand.
                                         Mr.Naresh          Pant,
                                         learned   counsel    for
                                         respondent no. 4.


   The Court made the following:


JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)




                                     1
 Mr. Rakshit Joshi, learned counsel for the petitioner,

informs         this    Court    that    this    matter   has   become

infructuous.


2.             This    writ   petition   is,    hereby,   dismissed   as

infructuous.


3.             No order as to costs.


4.             In sequel thereto, pending application, if any,

stands disposed-of.



                         _____________________________
                         RAGHVENDRA SINGH CHAUHAN, C.J.



                                             ___________________
                                             ALOK KUMAR VERMA, J.

Dt: 10th March, 2021 Rathour