WPMS/207/2022
2022 Latest Caselaw 370 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
        ON THE 22ND DAY OF FEBRUARY, 2022
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 207 of 2022
BETWEEN:
Mohd. Yusuf                               ... Petitioner
        (By Mr. Ajay Veer Pundir, Advocate)

AND:
Mussoorie-Dehradun Development
Authority                      ... Respondent

        (By Mr. Rahul Consul, Advocate)


                           JUDGMENT

1. Mr. Ajay Veer Pundir, learned counsel appearing for the petitioner makes a statement at the bar that after filing of the writ petition, construction material has been removed from land of the petitioner. He, therefore, submits that the writ petition has now become infructuous.

2. In view of this subsequent development, the writ petition is dismissed as infructuous. However, petitioner shall be at liberty to approach this Court again, as and when cause of action arises.

(Manoj Kumar Tiwari, J.) Aswal