WPMS/2953/2019
2023 Latest Caselaw 517 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      25.02.2023                     WPMS No. 2923 of 2019
                                     WPMS No. 2953 of 2019
                                     WPMS No. 2974 of 2019
                                     WPMS No. 3137 of 2019
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Anil Kumar Joshi, the learned counsel for the petitioners in WPMS No. 2923 of 2019.

Mr. Dharmendra Barthwal, the learned counsel for the petitioner in WPMS No. 2953 of 2019.

Mr. Ganesh Kandpal, the learned counsel for the petitioner in WPMS No. 3137 of 2019.

Mr. B.S. Parihar, the learned Standing Counsel for the State of Uttarakhand.

Mr. Sanjay Bhatt, the learned counsel for the State Election Commission.

These Writ Petitions were preferred to challenge Section 8(1)(r), Section 53(1)(r) and Section 90(1)(r) of the Uttarakhand Panchayati Raj (Amendment) Act, 2019. The issue raised in these Writ Petitions is squarely covered by the judgement of the Division Bench of this Court in Writ Petition (M/S) No. 441 of 2020 decided on 21.09.2020, "Mohd. Yunus v. State of Uttarakhand & another".

In the light of the aforesaid judgment, these Writ Petitions are also disposed of in terms of the said judgment.

Consequently, pending applications, if any, also stand disposed of.

                                         (Alok Kumar Verma, J.)         (Vipin Sanghi, C.J.)
                                              25.02.2023                   25.02.2023
                                     Rahul