Raj Kumud Pathak And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Raj Kumud Pathak And Others ... vs State Of Uttarakhand And Others on 21 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
           Writ Petition (S/S) No. 73 of 2023

Raj Kumud Pathak and others                        .....Petitioners

                             Versus


State of Uttarakhand and others                  ....Respondents


Present:
           Mr. Vinay Kumar, Advocate for the petitioners.
           Mr. Pradeep Hairiya, Standing Counsel for the State.


Hon'ble Ravindra Maithani, J.(Oral)

Heard and perused file.

2. Learned counsel for the petitioners would submit

that the controversy at hand is squarely covered by the

judgment dated 28.02.2024 passed by the Division Bench of

this Court in Special Appeal No. 223 of 2022, State of

Uttarakhand and others Vs. Dinesh Singh, as well as the

connected matters.

3. This fact is admitted by the learned State

counsel.

4. Since the matter is covered, instant petition is

decided in terms of the judgment dated 28.02.2024 passed

by the Division Bench of this Court in Special Appeal No.

223 of 2022, State of Uttarakhand and others Vs. Dinesh

Singh and the connected matters.

(Ravindra Maithani, J.) 21.02.2025 Avneet/