Kripal Singh Rautela vs State Of Uttarakhand And Others
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Uttarakhand High Court

Kripal Singh Rautela vs State Of Uttarakhand And Others on 17 September, 2024

                                                                                  2024:UHC:6692-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.43 OF 2023

Kripal Singh Rautela                                                                  ...Petitioner
                                                       Versus

State of Uttarakhand and others                                                  ...Respondents

Counsel for the petitioner                                  :   Mr. Niranjan Bhatt.

Counsel for the State                                       :   Mrs. Mamta Bisht, learned DAG.


Counsel for the respondent no.10                                Ms. Priyanka Agarwal.




JUDGMENT :

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

Learned counsel for the respondent no.10, has informed this Court that this petition has been rendered infructuous, keeping in view that mine closure plan which is approved by the Geology and Mining Department, has been taken on 22.09.2023.

2. In view of the above statement, this order dated 22.09.2023, is taken on record. This writ petition is disposed of as no further directions are required to be given. The copy of the order be given to the petitioner also.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dated:17.09.2024 NR/

NITESH

2.5.4.20=bea38a9cb7bca67cc3988ad93d56 3d95c70eb77fa0ea4758e401cf436bdce9fb,

RAWAT postalCode=263001, st=UTTARAKHAND, serialNumber=F691686B3C447434E89897B CDC0B6567DCE4B7108B324FFED3C8A159F 3BDD03C, cn=NITESH RAWAT Date: 2024.09.21 11:32:36 +05'30'