WPMS/1268/2019
2022 Latest Caselaw 503 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 3RD DAY OF MARCH, 2022
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Writ Petition (M/S) No. 1268 of 2019


BETWEEN:
Hemwati Nandan Bahuguna Garhwal
University, Srinagar, Garhwal                      ...Petitioner
     (By Ms. Irum Zeba, Advocate, holding brief of Dr. Kartikey Hari Gupta,
     Advocate for the petitioner)

AND:
State of Uttarakhand & others                     ...Respondents
     (By Ms. Mamta Bisht, Deputy Advocate General for the State of
     Uttarakhand/respondent nos. 1 to 7; Mr. D.S. Mehta, Advocate for
     respondent no. 12 and Mr. Ashutosh Posti, Advocate for respondent
     no. 16)


                          JUDGMENT

Heard learned counsel for the parties.

2. This writ petition was filed by H.N.B. Garhwal University, seeking the following relief:

"(i) A writ order or direction in the nature of mandamus directing the Respondent no. 1 to 7 to ensure that no strike or agitation or dharna or lock down is conducted within the radius of 500 yards from the University premises by respondents or their agents.

(ii) A writ order or direction in the nature of mandamus prohibiting Respondent no. 8 to 18 or their agents from conducting any strike or agitation or dharna or lock down within the radius of 500 yards from the University."

3. Learned counsel appearing for the petitioner submits that the relief, as claimed does not survive and the writ petition has become infructuous, by efflux of time.

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

(MANOJ KUMAR TIWARI, J.) Navin