Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 22 March, 2024

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

                              22ND MARCH, 2024

           WRIT PETITION (PIL) No.51 OF 2021

Naimulshan Khan
                                                                ...Petitioner

                                    Versus

State of Uttarakhand and others.
                                                           ...Respondents

                        With
         WRIT PETITION M/S) No.2329 OF 2021

Mohd Imran
                                                                ...Petitioner

                                    Versus

State of Uttarakhand and others.
                                                           ...Respondents


Counsel for the petitioner.          :   Mr. Dushyant Mainali, learned counsel
                                         (WPPIL No.51 of 2021)

Counsel for the respondents/State    :   Mr. K.N. Joshi, learned DAG.




JUDGMENT :

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

Learned counsel for the petitioner submits that notification under challenge has been withdrawn by the Department vide order dated 08.05.2023, which is taken on record.

2. At this stage, no further directions are required to be given.

3. In view of the above the petitions are disposed of.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 22nd March, 2024 NR/