WPPIL/66/2023
2023 Latest Caselaw 1211 UK

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

                   WRIT PETITION (PIL) NO. 66 OF 2023
                                01ST MAY, 2023
BETWEEN:
Dilbagh Singh                                                   .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. Yogesh Pacholia, learned counsel.

Counsel for the State : Mr. S.S. Chauhan, learned Deputy Advocate General.

The Court made the following:

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

The writ petition is completely vague and bereft of

particulars.

2. Learned counsel for the petitioner seeks leave to

withdraw the present writ petition with liberty to file a fresh

writ petition with better particulars and averments.

3. The writ petition is dismissed as withdrawn with

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 01st May, 2023 NISHANT