Uttarakhand High Court

Unknown vs Union Of India And Another on 21 May, 2024

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

                            21ST MAY, 2024
       WRIT PETITION (M/S) No. 2048 OF 2022

Rajbir Singh.
                                                                  ...Petitioner
                                      Versus

Union of India and another.
                                                             ...Respondents

                                      With

       WRIT PETITION (M/S) No. 2047 OF 2022

Digambar Singh Bisht.
                                                                  ...Petitioner
                                      Versus

Union of India and another.
                                                             ...Respondents

Counsel for the petitioners in both    :   Mr. Abhishek Rana, learned counsel
the cases.                                 holding brief of Mr. Abhijay Negi,
                                           learned counsel.

Counsel for the Union of India/        :   Mr. D.C.S. Rawat, learned Standing
respondent no. 1.                          Counsel for the Union of India.

Counsel for respondent no. 2 in        :   Mr. Rohit Arora, learned counsel.
both the cases.

JUDGMENT :

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

Counsel for the petitioner states that the

subsidy due to the petitioners, has since been released

by respondent no. 2 in the month of September, 2022

in the case of petitioner in WPMS No. 2048/2022; and

on 02.02.2023 in the case of petitioner in WPMS No. 2047/2022. However, he submits that the benefit of

interest has not been given to them.

2. Accordingly, the Writ Petition is being

disposed of, at this stage, by giving liberty to the

petitioners to make representations, in accordance with

law, for claiming interest.

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