The Peoples Welfare Society vs State Of Uttarakhand And Another
2024 Latest Caselaw 397 UK

Uttarakhand High Court

The Peoples Welfare Society vs State Of Uttarakhand And Another on 19 March, 2024

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

                         19th March, 2024
            Writ Petition (M/B) No. 328 of 2024

The peoples Welfare Society                       ........Petitioner
                                  Versus

State of Uttarakhand and Another                     ........Respondents
                                       With
                        WPMB No. 329 of 2023
                        WPMB No. 340 of 2023
                        WPMB No. 345 of 2023
                        WPMB No. 347 of 2023

Counsel for the petitioner        : Mr. Vivek Pathak, learned counsel
                                    holding brief of Mr. Hemant Singh
                                    Mahra, learned counsel
Counsel for the State             : Ms. Pooja Banga, learned Brief
                                    Holder

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

           Counsel for the respondent has informed that the
tender         issued   earlier     has    been      withdrawn       on
26.12.2023. Counsel for the petitioner submits that
nothing now survives in these petitions.


2.         Accordingly, the writ petitions are dismissed.


3.         Pending application(s), if any, stand disposed of.


                                       ___________________________
                                                  Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 19th March, 2024 Mahinder