WPMS/2042/2020
2022 Latest Caselaw 1416 UK

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                                      WPMS No.2042 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Madhusudan Verma, petitioner in person.

Mr. Pradeep Hairya, Standing Counsel for the State of Uttarakhand.

Mr. Vipul Sharma, Advocate for respondent no.4.

Heard the petitioner in person. This writ petition was allowed by the judgment of 04.01.2022.

Today, the matter is listed on a Modification Appl. No.12041 of 2022, which has been filed by the petitioner, whose writ petition was allowed, seeking modification of the judgment of allowing his writ petition.

There cannot be any modification of a judgment, which has been rendered finally in a writ petition in favour of the petitioner.

The modification application is misconceived and the same is accordingly, dismissed.

(Sharad Kumar Sharma, J.) 06.05.2022 Arti