Smt. Savita Chaudhary vs State Of Uttarakhand & Others
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Uttarakhand High Court

Smt. Savita Chaudhary vs State Of Uttarakhand & Others on 21 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                 2025:UHC:4242-DB


      IN THE HIGH COURT OF UTTARAKHAND AT
                     NAINITAL

              Special Appeal No.215 of 2018

Smt. Savita Chaudhary                            ...Appellant

                               Vs.

State of Uttarakhand & others                  ... Respondents

Presence:
      Mr. Hemant Mehra, learned counsel holding brief of Mr. Vivek
      Pathak, learned counsel for appellant.
      Mr. K.N. Joshi, learned Deputy Advocate General for State of
      Uttarakhand/respondent nos.1 to 4.
      Ms. Shazia Parveen, learned counsel for respondent no.5.
      Mr. Shobhit Saharia, learned counsel for respondent no.6.

Coram:      Hon'ble Manoj Kumar Tiwari, J.
            Hon'ble Ashish Naithani, J.
JUDGMENT:

(per Hon'ble Justice Sri Manoj Kumar Tiwari)

Appellant was elected as Chairman, Zila Panchayat, Haridwar in the month of May 2016. Her administrative and financial powers were suspended by District Magistrate, Haridwar vide order dated 04.12.2017. She challenged the suspension order in Writ Petition (M/S) No.3169 of 2017. The said writ petition was allowed vide judgment dated 12.03.2018, however learned Single Judge provided in the judgment that writ petitioner (appellant herein) shall not exercise any financial power till decision is taken by the State Government in the matter afresh.

2. In this appeal, appellant has challenged that part of impugned judgment whereby she was restrained from exercising financial powers of Chairman.

2025:UHC:4242-DB

3. Learned counsel for the parties are ad idem that the term for which appellant was elected as Chairman, Zila Panchayat is over long back and after fresh election a new incumbent has assumed charge as Chairman. Thus, it is submitted by learned counsels that appeal has become infructuous. In such view of the matter, appeal is dismissed as infructuous.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 21.05.2025 Arti

ARTI SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a19325e8b66890fbee 418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D87E133C57E7F4 A7B2E734BE2521F982, cn=ARTI SINGH Date: 2025.05.23 16:33:43 +05'30'