SPA/352/2022
2023 Latest Caselaw 1315 UK

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

                        SPECIAL APPEAL NO. 352 OF 2022
                                10TH MAY, 2023
BETWEEN:
Harish Chandra Singh                                              .....Appellant.
And

State of Uttarakhand & others                                     ....Respondents.

Counsel for the Appellant : Mr. Amar Murti Shukla, learned counsel.

Counsel for the State : Mr. S.S. Chaudhary, learned Brief Holder.

Counsel for the Respondent Nos.5 and 6 : Mr. D.S. Mehta, learned counsel.

The Court made the following:

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

After some arguments, learned counsel for the

appellant seeks leave to withdraw the present appeal. He,

however, submits that, in terms of the order dated

14.09.2022, passed by the learned Single Judge, in Writ

Petition (S/S) No.131 of 2019, the respondent-authorities

may be directed to decide the representation of the appellant-

writ petitioner in a time-bound manner.

2. We see no reason to deny this prayer of the

appellant-writ petitioner.

3. We, accordingly, direct that the representation of

the appellant-writ petitioner shall be decided by the

respondents within six weeks of the same being made.

4. With the aforesaid direction, the appeal stands

disposed of, as withdrawn.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 10th May, 2023 NISHANT