WPSS/1924/2025
2025 Latest Caselaw 6318 UK

Uttarakhand High Court

WPSS/1924/2025 on 15 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2025:UHC:11186
              Office Notes,
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      Date    or directions                     COURT'S OR JUDGE'S ORDERS
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                               WPSS 1924/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Vinod Fulara, Advocate, for the petitioners.

Mr. Ganesh Datt Kandpal, Deputy AG, with Mr. Rajeev Singh Bisht, Additional CSC, for the State.

(2) Learned Counsel for the parties are unanimous on the point that the issue involved in this writ petition has been dealt with by this Court in Writ Petition (S/S) No. 693 of 2024. Accordingly, this writ petition is also decided in terms of the judgment rendered in Writ Petition (S/S) No. 693 of 2024. (3) Petitioners shall be at liberty to make representation, which shall be decided, as per law, within the time stipulated in the judgment rendered in the aforesaid writ petition.

(Manoj Kumar Tiwari, J.) 15.12.2025 Pr 2025:UHC:11186