Mohammad Anis vs State Of Uttarakhand And Others
2024 Latest Caselaw 720 UK

Uttarakhand High Court

Mohammad Anis vs State Of Uttarakhand And Others on 16 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. RAKESH THAPLIYAL, J.

                             16TH APRIL, 2024
      WRIT PETITION (PIL) NO. 167 OF 2023
Mohammad Anis                         .......Petitioner
Versus
State of Uttarakhand and others. ..............Respondents


Counsel for the petitioner         :   None for the petitioner.


Counsel for the respondents        :   Mr. Rajeev Singh Bisht, learned
                                       Additional Chief Standing Counsel for
                                       the State.
                                       Mr. Sanjay Bhatt, learned counsel for
                                       the    Uttarakhand    State    Election
                                       Commission.
                                       Mr. A.M. Saklani, learned counsel for
                                       Nagar Palika Parishad, Jaspur.



                          &
       WRIT PETITION (PIL) NO. 10 OF 2024
Rajiv Lochan Sah                      .......Petitioner
Versus
State of Uttarakhand and others. ..............Respondents


Counsel for the petitioner         :   Mr. D.K. Joshi, learned counsel.


Counsel for the respondents        :   Mr. Rajeev Singh Bisht, learned
                                       Additional Chief Standing Counsel for
                                       the State.
                                       Mr. Sanjay Bhatt, learned counsel for
                                       the    Uttarakhand   State   Election
                                       Commission.



Upon hearing the learned Counsel, the Court
made the following
JUDGMENT :

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

1. Since common issue is involved in both these

public interest litigations, both these public interest

litigations are being decided by this common judgment.

2. As per the order dated 09.01.2024, Mr. S.N.

Babulkar, learned Advocate General, had stated that

the election process would be completed within six

months and the term of Administrator appointed cannot

be extended beyond the period of six months under

Section 10A(4) of the Uttarakhand Municipalities Act,

1916.

3. Learned counsel for the State has again

informed that the process is going-on and the election

would be completed within time as per the statement

given by Mr. S.N. Babulkar, learned Advocate General.

4. Keeping this in view, both the writ petitions

are disposed of.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 16th April, 2024 Rathour