WPPIL/179/2021
2021 Latest Caselaw 4488 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 NARAYAN SINGH DHANIK

            WRIT PETITION (PIL) NO. 179 OF 2021

                          10TH NOVEMBER, 2021

BETWEEN:

Vikas Tiwari                                                      .....Petitioner.
And

State of Uttarakhand & others                                     ....Respondents.

Counsel for the Petitioner : Mr. Ankit Shah.

Counsel for the respondents : Mr. B.S. Parihar, learned Standing Counsel for respondent no.1.

Mr. V.K. Kaparuwan, learned counsel for respondent nos.2 and

The Court made the following:

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

The petitioner has challenged the approval letter

No.1456 dated 07.09.2021, which was issued by the

respondent No.3 in favour of the respondent No.4.

2. However, Mr. V.K. Kaparuwan, the learned counsel

for the respondent Nos.2 and 3, submits that by letter dated

09.11.2021, the work order granted to the respondent No.4

has been withdrawn.

3. Mr. Ankit Shah, the learned counsel for the

petitioner, does not challenge this position. Therefore, the

writ petition has become infructuous.

4. It is, hereby, dismissed as infructuous.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(N.S. DHANIK, J.) Dated: 10th November, 2021 NISHANT