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Unknown vs District Magistrate
2025 Latest Caselaw 113 UK

Citation : 2025 Latest Caselaw 113 UK
Judgement Date : 5 May, 2025

Uttarakhand High Court

Unknown vs District Magistrate on 5 May, 2025

                                                 2025:UHC:3462-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                AND
                HON'BLE SRI JUSTICE ALOK MAHRA


            WRIT PETITION (M/S) No. 3006 OF 2022

                            5th May, 2025

Naveen Rastogi                      ......                Petitioner


                              Versus


District Magistrate
Dehradun and Others                 ......                Respondents




Presence:-
Mr. Himanshu Aswal, learned counsel, holding brief of Mr.
Navnish Negi, learned counsel for the petitioner.
Mr. P.C. Bisht, learned Additional Chief Standing Counsel for
the State.
Mr. Parth Tamta, learned counsel, holding brief of Mr. Bhuwan
Bhatt, learned counsel for respondent nos. 2, 3 and 4.


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



JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner submits that

petitioner has instructed the counsel to withdraw the

writ petition.

2. The submission of learned counsel is placed on

record.

2025:UHC:3462-DB

3. The writ petition is dismissed as withdrawn.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 5th May, 2025 Ujjwal

 
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