6 June vs Zila Panchayat Champawat And Others
2025 Latest Caselaw 2995 UK

Uttarakhand High Court

6 June vs Zila Panchayat Champawat And Others on 16 June, 2025

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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.135 of 2025


                             16 June, 2025


  Purnagiri Taxi Association                              --Petitioner

                                 Versus

  Zila Panchayat Champawat and Others

                                                        --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Nivesh Bahuguna, learned counsel for the petitioner.
  Mr. C. S. Rawat, learned counsel for respondent no.1.
  Ms. Rajni Supyal, learned Brief Holder for the State.

  ----------------------------------------------------------------------

  JUDGMENT :

(per Mr. G. Narendar C. J.)

Heard the learned counsel for the petitioner,

learned Brief Holder for the State and learned counsel

for respondent no.1.

2. The petition came to be instituted being

aggrieved by the grant of rights to ferry passengers to a

particular organization running taxies, during the

Purnagiri fair.

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3. This Court, after hearing, was pleased to issue

directions and further directed the respondents to permit

all taxi operators.

4. It is now submitted that the fair is over and

the contract, awarding rights to ferry passengers, has

also come to an end and in that view, the writ petition

has been rendered infructuous.

5. The submission is placed on record.

6. Writ petition is disposed of as having been

rendered infructuous.

7. The hard disk supplied may be returned to Ms.

Rajni Supyal, learned Brief Holder for the State.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 16.06.2025 BS