WPMS/2032/2022
2022 Latest Caselaw 2705 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
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                                 WPMS No. 2032 of 2022

                                 Hon'ble S.K. Mishra, J.

Mr. Veer Kunwar Singh, the learned counsel for the petitioner.

Mr. Devesh Ghildiyal, the learned Standing Counsel for respondent no. 1.

Mr. Gopal K. Verma, the learned for respondent no. 2.

Heard.

As per the judgment rendered by the Hon'ble Supreme Court in the case of State Bank of Travancore vs. Mathew K.C., (2018) 3 SCC 85, the writ petition is not maintainable. Moreover, the petitioner is guilty of suppressing the material to the effect that he has already sold the portion of the land to one of his relation.

Hence, writ petition is dismissed with cost of Rs. 2500/- to be paid to the High Court Bar Association, Nainital within seven days.

Pending application also stands dismissed.

(S.K. Mishra, J.) 27.08.2022

PV