Sri Pritam Singh vs The State Of Uttarakhand And Others
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Uttarakhand High Court

Sri Pritam Singh vs The State Of Uttarakhand And Others on 2 April, 2024

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

                             2nd April, 2024
          Writ Petition (PIL) No.160 of 2018

Sri Pritam Singh                                       .....Petitioner
                                 Versus

The State of Uttarakhand and others                ........Respondents


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

Counsel for the respondent       : Mr. K.N. Joshi,     learned   Deputy
nos.1 to 4                         Advocate General.

Judgment: (per Ms. Ritu Bahri, C.J.)

             As per the letter dated 11.08.2023, an
information has been given to the learned counsel
for the State that encroachment has already been
removed on Khasara nos.80 and 81.


2.           Keeping in view this information, this writ
petition is being disposed of.




                                      ___________________________
                                                 Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 2nd April, 2024 KKS/NR