WPPIL/73/2021
2022 Latest Caselaw 2668 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                        THE HON'BLE SRI JUSTICE R.C. KHULBE

                 WRIT PETITION (PIL) NO. 73 OF 2021

                             25TH AUGUST, 2022

BETWEEN:
In Re Vaccination of Van Rawats                                .....Petitioner.
And

State of Uttarakhand & another                                 ....Respondents.

Counsel for the Petitioner : Mr. Suhaas R. Joshi, petitioner, in-person.

Counsel for the Respondents : Mr. S.S. Chauhan, learned Deputy Advocate General.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

This petition was registered in public interest on the

letter dated 25.05.2021, written by Mr. Suhaas R. Joshi,

Advocate with regard to vaccination of Van Rawats tribe

(Pithoragarh) district.

2. With the passage of time, this writ petition has

become infructuous since free vaccination is open to all

without any limitations.

3. The writ petition is, accordingly, disposed of.

(VIPIN SANGHI, C.J.)

(R.C. KHULBE, J.) Dated: 25th August, 2022 NISHANT