WPPIL/72/2019
2022 Latest Caselaw 2662 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. 72 OF 2019

Between:
Sri Pankaj Setia.
                                                          ...Petitioner
and

The State of Uttarakhand and others.
                                                      ...Respondents

Counsel for the petitioner.     :   Mr. Jitendra Chaudhary, the learned
                                    counsel.

Counsel for the respondents.    :   Mr. Vikas Pande, the learned Standing
                                    Counsel for the State of Uttarakhand.

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

              Counsel for the petitioner states that this Writ

Petition has become infructuous with the passage of

time, and the current status of the COVID-19 pandemic.


2.            The Writ Petition is, accordingly, disposed of

as infructuous.


3.            In sequel thereto, all pending applications

stand disposed of.


                                           ________________
                                            VIPIN SANGHI, C.J.


                                                _____________
                                                 R.C. KHULBE, J.

Dt: 25th August, 2022 Rahul