Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 14 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

                              14TH MAY, 2024
         WRIT PETITION (PIL) No. 46 OF 2022
Ajit Singh.
                                                             ...Petitioner

                                  Versus

State of Uttarakhand and others.
                                                         ...Respondents
Counsel for the petitioner.        :   Mr. Jitendra    Chaudhary,     learned
                                       counsel.

Counsel for respondent nos. 1 &    :   Mr.   Gajendra  Tripathi, learned
4.                                     Standing Counsel for the State of
                                       Uttarakhand.

Counsel for respondent nos. 2 &    :   Mr. Aditya   Pratap   Singh,   learned
3.                                     counsel.

Counsel for respondent no. 5.      :   Mr. Rajeev Bhatt, learned counsel.

Counsel for respondent no. 6       :   Mr V.K. Kohli, learned Senior Counsel
                                       assisted by Mr. Balvinder Singh,
                                       learned counsel.

JUDGMENT :

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

Counsel for the petitioner wants to withdraw

the present Writ Petition (PIL), as it was filed initially

keeping in view the Rules of 2020. However, in the

counter affidavit, it was clarified that the application for

grant of license was given in the year 2018, when the

Rules of 2016 were applicable. Since the Rules of 2020

are not applicable, counsel for the petitioner wants to

withdraw the present Writ Petition (PIL).

2. In view of the statement made by learned

counsel for the petitioner, the present Writ Petition

(PIL) is dismissed as withdrawn.