WPPIL/196/2021
2023 Latest Caselaw 208 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                   SRI JUSTICE RAVINDRA MAITHANI, J.

11TH JANUARY, 2023 WRIT PETITION (PIL) No. 196 OF 2021 Between:

Mohd. Dilshad .......Petitioner and State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : None.

Counsel for the respondents : Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

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

This public interest litigation was initially preferred in November, 2021. The same has remained under defects, and the defects have not been removed. The Registry has, consequently, listed the petition today.

2. The grievance raised by the petitioner in the present writ petition is with regard to continuation of the permission granted to respondent No. 4 to carry-on mining beyond the period of four months. The said period has long since expired.

3. This petition has, therefore, become infructuous. The same is dismissed as such.

________________ VIPIN SANGHI, C.J.

____________________ RAVINDRA MAITHANI, J.

Dt: 11th January, 2023 Rathour