Divyansh Sharma vs State Of Uttarakhand And Others
2024 Latest Caselaw 493 UK

Uttarakhand High Court

Divyansh Sharma vs State Of Uttarakhand And Others on 21 March, 2024

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


                         21ST MARCH, 2024
       WRIT PETITION (PIL) NO. 49 OF 2024
Divyansh Sharma                    .....Petitioner.
Versus
State of Uttarakhand and others. .........Respondents


Counsel for the petitioner      :   Mr. Puneet Kansal, learned counsel.


Counsel for the respondents     :   Mr. P.C. Bisht, learned Additional
                                    Chief Standing Counsel for the State.



Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

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

The petitioner in the present writ petition is

seeking a direction from this Court to constitute an

investigating team, to freeze the powers of respondent

No. 5 and to take action against a few persons.

2. Though the petitioner has prayed that action

against some persons be directed to be taken, but none

of them has been arrayed as a respondent in this

petition. In the petition, though an allegation has been

made that illegal activities were done, but what are

those illegal activities, has not been mentioned clearly.

3. In the aforesaid backdrop, the present public

interest litigation is dismissed with liberty to the petitioner to approach the police of the police station

concerned with regard to registration of complaint

against respondent No. 5.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 21st March, 2024 Rathour