WPPIL/66/2020
2022 Latest Caselaw 2669 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. 66 OF 2020


Between:

Mukesh Singh Rawat.
                                                       ...Petitioner

and

High Court of Uttarakhand at Nainital
through Registrar General.
                                                     ...Respondent


Counsel for the petitioner.     :   Mr. Ajay Veer Pundir, the learned
                                    counsel.

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


              Counsel for the petitioner submits that, with

the passage of time, this Writ Petition, which has been

preferred in Public Interest in relation to the COVID-19

pandemic, has become infructuous. He, therefore, does

not press the same.



2.            The Writ Petition is, accordingly, dismissed as

withdrawn.
 3.         In sequel thereto, all pending applications

stand disposed of.


                                 ________________
                                  VIPIN SANGHI, C.J.


                                     _____________
                                      R.C. KHULBE, J.

Dt: 25th August, 2022 Rahul