Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 5 May, 2025

                                                       2025:UHC:3448-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 (PIL) No. 119 of 2021


                             5th May, 2025


  Satya Dev Tyagi                                      --Petitioner

                                 Versus

  State of Uttarakhand and Others                   --Respondents

  ----------------------------------------------------------------------
  Presence:-
  Dr. K. Hari Gupta, learned counsel for the petitioner.
  Mr. S.S. Chaudhari, learned Brief Holder for the State.
  Mr. Piyush Garg, learned counsel for respondent no.2.
  Mr. Sandeep Tiwari, learned counsel for respondent no.3.

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

  JUDGMENT :

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

Learned counsel for the petitioner submits that

the cause raised in the writ petition does not survive in

view of the ruling of the Hon'ble Apex Court rendered in

the case of Gaurav Kumar Vs. Union of India & Others

reported in 2025 (1) SCC 641.

2. The submission is placed on record.

2025:UHC:3448-DB

3. The writ petition (PIL) is disposed off as having

been rendered infructuous.

(G. NARENDAR, C.J.)

(ALOK MAHRA, J.) Dated: 05.05.2025 BS

BALWAN DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf7 2a17c02fe2eacbf28cdf4ba7ce8640c5820,

T SINGH postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F4834 6EB553DE5185F418755DC00A7A13C14A68 0C3FA90, cn=BALWANT SINGH Date: 2025.05.05 17:36:21 +05'30'