WPMS/2237/2023
2023 Latest Caselaw 2172 UK

                    Office Notes, reports,
                   orders or proceedings or
SL.
         Date           directions and                    COURT'S OR JUDGES'S ORDERS
No
                    Registrar's order with
                          Signatures
      09.08.2023                              WPMS No. 2237 of 2023
                                              Hon'ble Sharad Kumar Sharma, J.

Mr. Deepak Bhatt, Advocate, for the petitioner.

Mr. Yogesh Chandra Tiwari, Standing Counsel, for the State.

The issue raised in this writ petition is as to whether the ADM was competent to issue notices under Section 198 for cancellation of the leases granted under the Government Grants Act, this issue has already been adjudicated by this Court in a judgment rendered on dated 19.07.2023, in Writ Petition (M/S) No. 2009 of 2023, Surendra Singh Vs. State of Uttarakhand.

It is not disputed by the learned Standing Counsel for the State that the matter stands covered by the said judgment. Hence, the matter is being decided finally with the consent of the learned counsel for the parties.

This writ petition too would stand allowed in terms of the aforesaid judgment dated 19.07.2023.

(Sharad Kumar Sharma, J.) 09.08.2023 Mahinder/