Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 1831 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 7 August, 2025

                                                     2025:UHC:6937-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
      THE HON'BLE JUSTICE MR. ALOK MAHRA
               Writ Petition (M/B) No.5 of 2025
                         07th August, 2025

 Sai Chestha Enterprises and Others               ...........Petitioner
                         Versus

 State of Uttarakhand and Others                .........Respondents
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 Presence:-
 Mr. Nishant Pande holding brief of Mr. Sandeep Kothari, learned
 counsel for the petitioners.
 Mr. S.S. Chaudhary, learned Standing Counsel for the State.
 Mr. Vinay Kumar, learned counsel for respondent nos.5 & 6.
 ----------------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar C. J.) Learned counsel for the petitioner

submits that the petitioner is not giving any

instructions in the matter. Hence, he prays that

the writ petition may be dismissed for want of

instructions.

2. The said submission is taken on record.

and 6 submits that the subject matter of the

present writ petition is already under

consideration of this Court in a Public Interest

Litigation (PIL) concerning the safety audit of

bridges that are more than 25 years old.

2025:UHC:6937-DB

4. This submission is also taken on record.

5. In view of the above, the writ petition is

dismissed for want of instructions.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 07.08.2025 Mamta