WPMS/2733/2019
2022 Latest Caselaw 486 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
            ON THE 2ND MARCH DAY OF, 2022
                           BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 2733 of 2019
BETWEEN:

Taniya Arya                               ... Petitioner
         (By Mr. Shivanand Bhatt, Advocate)

AND:

State of Uttarakhand & others             ... Respondents

         (By Mr. Devesh Ghildiyal, learned Brief Holder for the
         State of Uttarakhand)


                         JUDGMENT

1. Mr. Shivanand Bhatt, learned counsel appearing for the petitioner submits that after filing of the writ petition, respondent no. 4 had returned the Educational Certificates and Tuition Fee, deposited by the petitioner. Thus, according to him, the relief, as claimed in the writ petition, does not survive.

2. In view of the statement so made by learned counsel for the petitioner, the writ petition is dismissed as infructuous.

(Manoj Kumar Tiwari, J.) Aswal