WPMB/161/2023
2024 Latest Caselaw 1288 UK

Uttarakhand High Court

WPMB/161/2023 on 1 July, 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. 161 OF 2023
                               01ST JULY, 2024
Vinay Kumar                                                      .....Petitioner.
                                        Versus

Nagar Palika Parishad Jaspur & another                           ....Respondents.

Counsel for the Petitioner                 :       Mr.    Parikshit     Saini,   learned
                                                   counsel.

Counsel for the Respondents                :       Mr.    A.M.        Saklani,   learned
                                                   counsel.

The Court made the following:

JUDGMENT:

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

Learned counsel for the petitioner submits that the

present writ petition has now become infructuous.

2. In view of this, the writ petition is dismissed as

infructuous.

3. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 01st July, 2024 NISHANT