Abhinav Thapar vs State Of Uttarakhand And Others
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Uttarakhand High Court

Abhinav Thapar vs State Of Uttarakhand And Others on 10 September, 2024

                                                           2024:UHC:6597-DB

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

          WRIT PETITION (PIL) No.107 OF 2024

Abhinav Thapar                                                ...Petitioner
                                    Versus

State of Uttarakhand and others                            ...Respondents

Counsel for the petitioner           :   Mr. Abhijay Negi, learned counsel.

Counsel for the State                :   Mr. A.P. Singh, learned DAG.

Counsel for respondent no2.              Mr. Ashish Joshi, learned counsel.




JUDGMENT :

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

Learned counsel for the State has informed this Court that they have got the report dated 07.09.2024, from the Nagar Nigam, and they are examining, and they will take a final decision on this report.

2. Keeping in view the above statement, the writ petition is being disposed of by giving direction to the State to take a final decision on this report in accordance with law within a period of four weeks, and inform this Court also.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dated:10.09.2024 NR/