Uttarakhand High Court

Javed Ali vs State Of Uttarakhand & Others on 2 April, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                   WRIT PETITION (M/B) NO. 96 OF 2024
                              02ND APRIL, 2024
Javed Ali                                                         .....Petitioner.
                                       Versus

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner                 :       Mr. Jitendra Chaudhary, learned
                                                   counsel.

Counsel for the Respondent Nos.1 & 2 :             Ms. Puja Banga, learned Brief
                                                   Holder.

Counsel for the Respondent Nos.3 & 4 :             Mr.   Vipul    Sharma,   learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

The only grievance of the petitioner, in this writ

petition, is that the respondents are not extending the

contract of the petitioner after 31.03.2024.

2. Mr. Vipul Sharma, learned counsel for the Zila

Panchayat has supplied a copy of the letter dated 26.03.2024

to learned counsel for the petitioner where reference has

been made to the letter dated 30.06.2022, whereby the State

Government has given directions to all the Zila Panchayats to

de-notify the regulations for collecting toll tax. He further

submits that after expiry of the contract of the petitioner, no

new contract is being given to anyone.