Unknown vs State Of Uttarakhand And Others
2024 Latest Caselaw 785 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 26 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

                              26TH APRIL, 2024

         WRIT PETITION (PIL) No. 53 OF 2024

Vishal Yadav.
                                                                 ...Petitioner

                                    Versus

State of Uttarakhand and others.
                                                           ...Respondents

Counsel for the petitioner.          :   Mr. Nandan Arya, learned counsel.

Counsel for respondent nos. 1 to     :   Mr. P.C. Bisht, learned Additional
4.                                       Chief Standing Counsel for the State
                                         of Uttarakhand.

Counsel for respondent no. 5.        :   Ms. Anjali Bhargava, learned counsel.

Counsel for respondent no. 6.        :   Mr. Rahul Consul, learned counsel.

JUDGMENT :

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

In the present case, the land in question is a

private land, and respondent no. 6 has already issued a

notice on 06.07.2022 - Annexure No. 4, as the plotting

is being done by the farmers in their own land, and

with regard to the procedure to be adopted,

proceedings have already been initiated by respondent

no. 6.

2. The petitioner has not been able to state

what public interest is involved now in this case. Accordingly, this Public Interest Litigation is not being

entertained at this stage, since respondent no. 6 has

already proceeded in accordance with law.

3. The present Writ Petition (PIL) is,

accordingly, dismissed.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 26th April, 2024 Rahul