Sri Sri 1008 Narayan Swami Charitable ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Sri Sri 1008 Narayan Swami Charitable ... vs State Of Uttarakhand And Others on 15 October, 2025

                                                               2025:UHC:9228-DB


      HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                        AND
       HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                              15TH OCTOBER, 2025
           SPECIAL APPEAL NO. 283 OF 2025
Sri Sri 1008 Narayan Swami Charitable Trust and another.
                                            ...Appellants

Versus


State of Uttarakhand and others.                               ..Respondents

Counsel for the appellants        :    Mr. Sahil Mullick, learned counsel.
Counsel for the respondents       :    Ms. Rajni Supyal, learned Brief Holder
                                       for the State of Uttarakhand /
                                       respondent Nos. 1, 4, 5, 6, 7, 12, 28,
                                       29 and 30.
                                       Mr. Rajesh Sharma, learned Standing
                                       Counsel for the Union of India /
                                       respondent Nos. 2 and 3.
                                       Mr. Shivam Raturi, learned counsel
                                       holding brief of Mr. Shailendra Nauriyal,
                                       learned counsel for respondent No. 4.
                                       Mr. Parikshit Saini, learned counsel for
                                       respondent No. 8.
                                       Ms. Anjali Bhargawa, learned counsel
                                       for respondent No. 9.
                                       Mr. Shivam Raturi, learned counsel
                                       holding brief of Mr. Shailendra Nauriyal,
                                       learned counsel for respondent Nos. 10
                                       and 11.
                                       Mr. K.H. Gupta, learned counsel for
                                       HNB Garhwal University.
                                       Mr. Piyush Garg, learned counsel for
                                       respondent No. 15.



JUDGMENT :

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

Learned counsel for the appellants seeks leave to

withdraw the Appeal with liberty to approach the Competent

Authority with similar relief(s).

2. The submission is placed on record.

3. Reserving such liberty, the Appeal stands dismissed

as withdrawn.

2025:UHC:9228-DB

4. Pending application, if any, also stands dismissed

accordingly.

________________

G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 15th October, 2025 Rathour