WPPIL/78/2020
2022 Latest Caselaw 2659 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                         25TH AUGUST, 2022
          WRIT PETITION (PIL) No. 78 OF 2020

Between:

Umesh Kumar.
                                                               ...Petitioner

and

State of Uttarakhand and others.
                                                           ...Respondents

Counsel for the petitioner.         :   None appears for the petitioners.

Counsel for the respondent nos. 1   :   Mr. Anil Kumar Bisht, the learned
to 3.                                   Additional Chief Standing Counsel for
                                        the State of Uttarakhand.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              None appears for the petitioner when the

matter is called out.


2.            This Writ Petition was preferred in June, 2020,

when the COVID-19 pandemic was gaining ground. The

petitioner seeks a direction to the respondent nos. 1 to 3

to take legal action against the respondent no. 4 for

violating the guidelines issued by the respondent no. 5 -

the       Central        Government           regarding          COVID-19

restrictions.
 3.         At this stage, we are not inclined to entertain

this Writ Petition looking to the change of circumstances.

The     Writ   Petition   is,   accordingly,   dismissed   as

infructuous.


4.         In sequel thereto, all pending applications

stand disposed of.


                                      ________________
                                       VIPIN SANGHI, C.J.


                                          _____________
                                           R.C. KHULBE, J.

Dt: 25th August, 2022 Rahul