WPMS/2259/2023
2023 Latest Caselaw 2411 UK

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                                     WPMS No.2259 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Deepak Bhatt, Advocate, for the applicants.

Mr. Ranjan Ghildiyal, Brief Holder, for the State of Uttarakhand.

The parties agreed that the matter may be decided in the light of the judgment of 19.07.2023, in WPMS No.2009 of 2023.

The issue as raised in the instant writ petition, has already been a subject matter before this Court in the bunch of writ petitions, as decided by the judgment of 19.07.2023. The fact that the issue raised in the instant writ petition stands covered by the said judgment is not a fact denied by the learned Standing Counsel.

In that eventuality, this writ petition would too stand allowed in terms of the judgment of 19.07.2023. In view of the aforesaid admitted position, this writ petition too would stand allowed in terms of the aforesaid judgment.

(Sharad Kumar Sharma, J.) 22.08.2023 NR