WPPIL/63/2021
2022 Latest Caselaw 2670 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. 63 OF 2021
                             25TH AUGUST, 2022
BETWEEN:
In Re Imposing of Complete Lockdown or Curfew in the State
of Uttarakhand
                                                                       .....Petitioner.
And

State of Uttarakhand & another                                      ....Respondents.

Counsel for the Petitioner : Mr. Vikas Bahuguna, learned amicus curiae.

Counsel for the Respondents : Mr. B.S. Parihar, learned Standing Counsel.

The Court made the following:

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

This petition was registered on the communication

of the Bar Association, Dehradun, Uttarakhand, dated

05.05.2021, in relation to the imposition of lockdown during

the second wave of COVID-19 pandemic.

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

become infructuous, and the same is disposed of as such.

(VIPIN SANGHI, C.J.)

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