WPPIL/15/2018
2021 Latest Caselaw 1615 UK

       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. 15 of 2018


                                05th MAY, 2021


 Between:

 Vinod Singh Bisht.
                                                                  ...Petitioner

 and


 State of Uttarakhand and another.

                                                             ...Respondents

 Counsel for the petitioner.       :   Mr. Sandeep Kothari, learned counsel.

 Counsel for the respondents.      :   Mr. C.S. Rawat, learned Chief Standing
                                       Counsel for the State of Uttarakhand.




 The Court made the following :


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


               Mr. Sandeep Kothari, the learned counsel for

 the petitioner, submits that he had challenged the legality

 of    the     River       Training      Policy,     2016.          However,

 subsequently the River Training Policy, 2020 has been

 issued by the State Government. Therefore, the present

 matter has become infructuous.
 2.         Hence, the present 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: 05th MAY, 2021 Rahul