WPMS/2145/2022
2022 Latest Caselaw 2869 UK

             IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
                 HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                    AND
                  HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


                              8TH SEPTEMBER, 2022
              WRIT PETITION (M/S) No. 2145 OF 2022


       Between:

       Sahzad Ali.                                           ...Petitioner

       and

       State of Uttarakhand & others.                                ...Respondents

       Counsel for the petitioner.        :   Mr. Amar Murti Shukla, the learned counsel.

       Counsel for the respondent nos.1 to 3 : Mr. S.S. Chauhan, the learned Deputy Advocate
                                               General for the State of Uttarakhand.




JUDGMENT :              (per Sri Vipin Sanghi, C.J.)



                 Learned counsel for the petitioner states that the
impugned auction notice dated 03.09.2022 stands withdrawn.
He submits that, insofar as, the third relief is concerned, the
petitioner would make a representation to the concerned
District Magistrate. He may do so.


2.               The writ petition stands disposed of.




                                                 ___________________
                                                    VIPIN SANGHI, C. J.


                                                             ______________
                                                 MANOJ KUMAR TIWARI, J.

Dt: 08.09.2022 A/NT