WPSB/333/2022
2023 Latest Caselaw 833 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                WRIT PETITION (S/B) NO. 333 OF 2022
                              27TH MARCH, 2023
BETWEEN:
Harak Singh                                                      .....Petitioner.
And

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Mr. Harendra Belwal, learned counsel.

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

Counsel for the Respondent No.6 : Mr. Shashank Upadhyaya, learned counsel.

The Court made the following:

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

Learned counsel for the petitioner states that since

the relief has already been granted by respondent no.6 to the

petitioner, the present writ petition has become infructuous,

and he does not wish to press the same.

2. The writ petition is accordingly dismissed as

infructuous.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 27th March, 2023 NISHANT