Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others 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/B) No. 48 OF 2023

Pavan Kumar.
                                                               ...Petitioner
                                    Versus

State of Uttarakhand and others.
                                                            ...Respondents

Counsel for the petitioner.          :   Mr. Shubham Bhardwaj, learned
                                         counsel holding brief of Mr. Shobhit
                                         Saharia, learned counsel.

Counsel for the respondents.         :   Mr. B.S. Parihar, learned Standing
                                         Counsel for the State of Uttarakhand.

JUDGMENT :

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

Counsel for the State has tendered in Court

the letter of the District Magistrate, Chamoli dated

14.03.2024. The same is taken on record.

2. As per the said letter of the District

Magistrate dated 14.03.2024, the new tender which

was floated, has been awarded in favour of the

petitioner, and he has deposited the amount. In view

of the said development, he submits that this Writ

Petition has rendered infructuous.

3. In view of the statement made by learned

counsel for the State, the present Writ Petition is