WPPIL/105/2020
2022 Latest Caselaw 2666 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. 105 OF 2020

Between:

Samajwadi Lok Manch and another.
                                                               ...Petitioners

and

Union of India and others.
                                                            ...Respondents

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

Counsel for the respondent nos. 2,   :   Mr.   Pradeep Joshi, the learned
3 and 4.                                 Additional Chief Standing Counsel for
                                         the State of Uttarakhand.

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

              None appears for the petitioners when the

matter is called out.


2.            This Writ Petition was preferred in May, 2020

to seek the following reliefs :-

              "I.     To Issue a writ of mandamus directing the
                      respondent no.2 to 4 to provide hot cooked
                      Midday meal or food security allowances,
                      whichever is feasible to all eligible children in
                      such times when schools are closed due to novel
                      Covid-19 virus.

              II.     To issue a writ of mandamus directing the
                      respondent no. 2 to 4, to ensure the compliance
                      of advisory dated 20.03.2020 and subsequent
                      advisories including letter dated 29.04.2020
                      issued by respondent no. 1 to all chief
                      secretaries of states and UTs and direct them to
                      provide food grains in advance for a month to
                  the eligible   students   in   beginning   of   each
                 months."


3.         With the passage of time and change of

circumstances vis-à-vis the COVID-19 pandemic, this

Writ Petition has become infructuous.              The same is,

accordingly, disposed of 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