WPPIL/9/2022
2022 Latest Caselaw 326 UK

           IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
                      SRI JUSTICE S.K. MISHRA, A.C.J.

                                    AND

                       SRI JUSTICE N.S. DHANIK, J.

WRIT PETITION ( PIL) NO. 09 OF 2022

21ST FEBRUARY, 2022

BETWEEN:

Badrinath Ji & others .....Petitioners. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioners : Mr. Rajesh Pandey, learned counsel.

Counsel for the respondents : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.

: Mr. V.K. Kaparuwan, learned Standing Counsel for the Union of India.

: Mr. Gopal K. Verma, learned Additional Chief Standing Counsel for the State of U.P.

: Mr. B.D. Pande, learned counsel for respondent no.8.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per SRI S.K. MISHRA, A.C.J.)

Mr. Rajesh Pandey, the learned counsel for the

petitioners, wishes to withdraw the present writ petition with

liberty to file a fresh petition with better particular.

2. Therefore, the writ petition is, hereby, dismissed as

withdrawn with the liberty to the petitioners to file a fresh

petition with better particulars.

3. The learned counsel for the petitioners has filed a

memo to that effect. The same shall be kept on record.

(S.K. MISHRA, A.C.J.)

(N.S. DHANIK, J.) Dated: 21st February, 2022 NISHANT