Uttarakhand High Court

Bhola Datt 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. 204 OF 2023
Bhola Datt.                                                    ...Petitioner

                                    Versus

State of Uttarakhand and others.                          ...Respondents
Counsel for the petitioner.          :   Mr. D.K. Joshi, learned counsel.

Counsel for respondent nos. 1, 2,    :   Mr. Amarendra Pratap Singh, learned
4 & 5.                                   Additional Advocate General for the
                                         State of Uttarakhand.

Counsel for respondent no. 3. : Mr. Sanjay Bhatt, learned counsel.
JUDGMENT :

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

Counsel for the petitioner states that the

present Writ Petition (PIL) has rendered infructuous, as

elections of the Gram Pradhan have already been

conducted in December, 2023.

2. In view of the statement made by learned

counsel for the petitioners, the present Writ Petition

(PIL) is dismissed as infructuous.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.