Ishwar Chand Verma vs State Of Uttarakhand And Others
2025 Latest Caselaw 3181 UK

Uttarakhand High Court

Ishwar Chand Verma vs State Of Uttarakhand And Others on 23 June, 2025

                                                                                                       2025:UHC:5267-DB


                                     IN THE HIGH COURT OF UTTARAKHAND
                                                AT NAINITAL
                                                    HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                                       AND
                                                         HON'BLE SRI JUSTICE ALOK MAHRA
                                                              23RD JUNE, 2025
                                                    WRIT PETITION (PIL) No. 101 OF 2023
Ishwar Chand Verma.                                                                                        ...Petitioner
                                                                         Versus
State Of Uttarakhand and others.                                                                       ...Respondents
 Counsel for the petitioner.                                       :   Mr. Birendra Singh Adhikari, learned counsel.

 Counsel for the respondents.                                      :
                              Mr. J.C. Pande, learned S.C. for the State of
                              Uttarakhand.
JUDGMENT :

(per Sri G. Narendar, C.J.) Both the counsels submit that, after the filing of the Writ Petition, the storage permission, granted vide Annexure No. 1 dated 18.12.2021, has been cancelled. The submission is placed on record. The Writ Petition is disposed of, as having rendered infructuous.

2. With regard to the second relief sought, the Director of Mines and Geology shall initiate appropriate proceedings, and after affording an opportunity to all the concerned parties shall assess and quantify, as to whether any loss is caused, and initiate proceedings to recover the same. The Writ Petition stands ordered accordingly.

As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 23rd June, 2025 Rahul

RAHUL UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3 e66e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8 A192FCAD15C390A1AAD7B39857D2540AE 4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.06.25 15:57:18 +05'30'