WPPIL/70/2020
2022 Latest Caselaw 1066 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                    SRI JUSTICE S.K. MISHRA, A.C.J.
                                AND
                     SRI JUSTICE R.C. KHULBE, J.

01ST APRIL, 2022

WRIT PETITION (PIL) No. 70 OF 2020

Between:

Ram Swaroop.

...Petitioner and

State of Uttarkhand and others.

...Respondents

Counsel for the petitioner. : None for the petitioner.

Counsel for the respondents. : Mr. C.S. Rawat, the learned Chief Standing Counsel with Mr. Anil Kumar Bisht, the learned Additional Chief Standing Counsel for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

In this Writ Petition (PIL), the petitioner has

prayed for the following reliefs :-

I. Issue Writ, order, or direction in the nature of Mandamus Commanding Respondent no. 1 to release the appropriate funds to village panchayats to meet the exigencies of the quarantine centres further to attach the medical and sanitation staff so that health and Hygiene of the Quarantine centres could be maintained.

II. Issue Writ, order, or direction in the nature of Mandamus directing the Respondent authorities to set up a Independent Enquiry committee as to the expenses incurred in functioning of quarantine Centres at District Pauri Garhwal.

III. Issue any other direction or order as this Hon'ble Court may deem fit and proper under the circumstances of the case.

IV. Award costs of the writ petition to the petitioner.

2. Since the COVID-19 pandemic is over, the

prayers made in the present Writ Petition (PIL) does

not survive. In fact, by order dated 28.03.2022, the

State of Uttarakhand has already declared that the

Malls, Multiplexes and Cinema Halls in the State shall

open with full capacity.

3. In that view of the matter, none of the

prayers made in this Writ Petition (PIL) survive.

However, the petitioner is at liberty to file appropriate

Writ Petition in case of exigency or future need.

4. With the aforesaid observations, this Writ

Petition (PIL) is disposed of.

5. In sequel thereto, all pending applications

also stand disposed of.

6. Urgent certified copy of this judgment be

granted to the learned counsel for the parties, on

proper application.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 01st April, 2022 Rahul