WPPIL/158/2016
2022 Latest Caselaw 400 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. 158 OF 2016

23RD FEBRUARY, 2022

BETWEEN:

Chandra Shekhar Kargeti .....Petitioner. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioner : Mr. M.C. Pant, learned counsel.

Counsel for the respondents : Mr. M.C. Pande, learned Additional Advocate General assisted by Mr. Mohit Maulekhi, learned Brief Holder for the State.

: Mr. Vipul Sharma, learned counsel for respondent no.2.

Upon hearing the learned Counsel, the Court made the following

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

Mr. M.C. Pant, the learned counsel for the

petitioner, wishes to withdraw the present writ petition with

liberty to file a fresh petition with better particulars.

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

withdrawn with the liberty to the petitioner to file a fresh

petition with better particulars.

3. The learned counsel for the petitioner 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: 23rd February, 2022 NISHANT