WPMS/1534/2022
2022 Latest Caselaw 2034 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
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                                 WPMS No. 1534 of 2022

                                 Hon'ble S.K. Mishra, J.

Mr. Nikhil Singhal, the learned counsel for the petitioner.

Mr. Yogesh Pandey, the learned Addl. C.S.C. for the State accepts notice on behalf of the all the respondents.

Heard.

Issue rule nisi.

Let counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed six weeks thereafter.

Matter be listed on 09.09.2022. In view of the judgment passed by the Co-ordinate Bench of this Court in WPMS No. 802 of 2018 along with analogous matter, the effect and operation of the impugned order dated 07.10.2017 passed by the District Magistrate, Haridwar and order dated 21.03.2022 passed by the Commissioner, Garhwal Mandal, shall remain stayed till the next date of listing.

Interim relief application IA No. 1 of 2022 stands disposed of.

(S.K. Mishra, J.) 07.07.2022

PV