WPPIL/211/2019
2023 Latest Caselaw 1314 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

              WRIT PETITION (PIL) NO. 209 OF 2019

                              10TH MAY, 2023

Between:

Vinod Kumar Pande                            ......          Petitioner

and

Union of India & others                      ......         Respondents


                                 WITH

              WRIT PETITION (PIL) NO. 211 OF 2019


Between:

Ajay Singh Rawat                             ......         Petitioner

and

Union of India & another                     ......         Respondents


                                 WITH

              WRIT PETITION (PIL) NO. 216 OF 2019


Between:

Reenu Paul                                   ......         Petitioner

and

State of Uttarakhand & another               ......         Respondents


Counsel for the petitioners       :   Mr. Rajeev Singh Bisht and Mr.
                                      Abhijay Negi, learned counsels in
                                      WPPIL No. 211 of 2019 & WPPIL
                                      No. 216 of 2019
                               2




Counsel for the respondents   :   Mr. Aazmeen Sheikh, learned
                                  Standing Counsel for the Union of
                                  India

                              :   Mr. J.P. Joshi, learned Additional
                                  Advocate General with Mr. Pradeep
                                  Joshi, learned Additional Chief
                                  Standing Counsel for the State of
                                  Uttarakhand

                              :   Mr. B.D. Pande, learned counsel for
                                  the intervener in WPPIL No. 211 of
                                  2019 & WPPIL No. 216 of 2019


The Court made the following:

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



            In the light of the fact that the notification

dated 21.11.2019, which is impugned in the present

petitions, has been superceded by the subsequent

notification dated 19.02.2020, these petitions have

become infructuous.


2)          The same are, accordingly, dismissed as such.


3)          All pending applications in these petitions also

stands disposed of.



                                            ________________
                                           VIPIN SANGHI, C.J.



                                        ________________
                                       RAKESH THAPLIYAL, J.

Dt: 10th MAY, 2023 Negi