CLCON/252/2018
2021 Latest Caselaw 3752 UK

IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
       ON THE 20TH DAY OF SEPTEMBER, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


       CONTEMPT PETITION No. 252 of 2018

BETWEEN:

Yashpal Rana.                                      ...Petitioner
       (There is no representation for the petitioners)

AND:
Ramesh Kumar Sudhanshu.                          ...Respondent
       (By Mr. J.S. Bisht, Standing Counsel for the State of
       Uttarakhand)


                         JUDGMENT

WPMS No. 1502 of 014 filed by Nagar Nigam, Roorkee, through petitioner, was disposed of with a direction to Principal Secretary, Urban Development, Uttarakhand to take appropriate action based on the report dated 03.03.2015, within three months.

2. Learned Standing Counsel has produced in Court today, an order dated 01.06.2018 passed by Secretary, Urban Development, Uttarakhand, which is taken on record. Perusal of the said order indicates that Secretary concerned has cancelled the allotment of shops based on resolution of the Nagar Nigam.

3. Since the Secretary, Urban Development has passed an appropriate order in terms of order passed by Writ Court, therefore, nothing survives in this contempt petition.

4. Accordingly, contempt petition is closed. Contempt notices issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan