WPPIL/174/2018
2022 Latest Caselaw 399 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. 174 OF 2018

23RD FEBRUARY, 2022

BETWEEN:

Manmohan Singh .....Petitioner. And

State of Uttarakhand & others ....Respondents.

With

WRIT PETITION ( PIL) NO. 187 OF 2018

BETWEEN:

Jakir Hussain .....Petitioner. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioner : Mr. Shailabh Pandey, learned counsel holding brief of Mr. Harshpal Sekhon, learned counsel.

Counsel for the respondents : Mr. Mohit Maulekhi, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

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

Heard Mr. Shailabh Pandey, the learned counsel

holding brief of Mr. Harshpal Sekhon, the learned counsel for

the petitioner, and Mr. Mohit Maulekhi, the learned Brief

Holder appearing for the State.

2. Since the main prayer of the petitioner has been

redressed, and the gates referred in the writ petition have

already been removed, there is nothing to be decided in the

writ petitions.

3. The writ petitions are, hereby, dismissed.

4. Urgency certified copy of this order be issued to the

parties on proper application.

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

(N.S. DHANIK, J.) Dated: 23rd February, 2022 NISHANT