2Th September vs State Of Uttarakhand & Others
2023 Latest Caselaw 2677 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 (M/S) NO. 721 OF 2021
                          12TH SEPTEMBER, 2023
Zila Panchayat Champawat & another                               .....Petitioners.
                                        Versus

State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioners : Mr. Shobhit Saharia, learned counsel.

Counsel for the Respondent Nos.1 to 3 : Mr. J.C. Pande, learned Standing Counsel.

The Court made the following:

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

Mr. Saharia submits that on account of the order

dated 07.07.2023, passed by the Secretary, Panchayati Raj,

Secretariat, Dehradun, in pursuance to our order dated

15.03.2023, which has been placed on record by the

respondents- authorities with their compliance affidavit, the

present writ petition has become infructuous.

2. The writ petition is, accordingly, disposed of as

infructuous.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 12th September, 2023 NISHANT