SPA/140/2022
2023 Latest Caselaw 2576 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
             THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                     AND
                  THE HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                    SPECIAL APPEAL NO. 140 OF 2022

                             29TH AUGUST, 2023
Between:

Vishnu                                       ......        Petitioner

and

State of Uttarakhand & others                ......       Respondents

Counsel for the petitioner          :   Mr. Jitendra Chaudhry, learned
                                        counsel
Counsel for the respondents         :   Ms. Mamta Bisht, learned Deputy
                                        Advocate General for the State /
                                        respondent Nos. 1 to 4
                                    :   Mr. Shobhit Saharia, learned
                                        counsel for respondent No. 5

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


                Mr. Chaudhary states that this appeal has become

infructuous        with   passage       of    time,    and   the    further

developments which have taken place in the matter, since

the enquiry has been actioned by the respondents.


2)              The special appeal is, accordingly, dismissed as

infructuous.




                                                     ________________
                                                    VIPIN SANGHI, C.J.



                                                  ________________
                                                  RAKESH THAPLIYAL, J.

th Dt: 29 AUGUST, 2023 Negi