Unknown vs State Of Uttarakhand Land Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand Land Others on 27 February, 2024

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

                        27TH FEBRUARY, 2024

        WRIT PETITION (M/B) No. 128 OF 2023

N.S. Developers.
                                                              ...Petitioner
                                Versus

State of Uttarakhand land others.
                                                          ...Respondents
Counsel for the petitioner.         :   Mr. Akshay Joshi, learned counsel
                                        holding brief of Mr. Sandeep Kothari,
                                        learned counsel.

Counsel for the respondent nos. 1   :   Mr. K.N. Joshi, learned Deputy
and 2.                                  Advocate General for the State of
                                        Uttarakhand.

Counsel for respondent no. 3.       :   Mr. Aditya   Pratap   Singh,   learned
                                        counsel

JUDGMENT :

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

Counsel appearing for the petitioner states

that this Writ Petition has been rendered infructuous.

2. Counsel for the Uttarakhand State Pollution

Control Board also states that the consent has already

been granted by them, and it will expire on 31.03.2024,

and the matter has rendered infructuous.

3. Accordingly, the present Writ Petition is

dismissed as infructuous.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dt: 27th February, 2024 Rahul