5 October vs State Of Uttarakhand And Others
2025 Latest Caselaw 4903 UK

Uttarakhand High Court

5 October vs State Of Uttarakhand And Others on 15 October, 2025

                                                      2025:UHC:9252-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

         Writ Petition Service Bench No.26 of 2023
                          15 October, 2025


  Bhupesh Kumar Rai                                 --------Petitioner

                                 Versus

  State of Uttarakhand and Others                -------Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Davesh Bishnoi, learned counsel for the petitioner through
  V.C.
  Ms. Rajni Supyal Latwal, learned Brief Holder for the State of
  Uttarakhand.
  Mr. T.A. Khan, learned Senior Counsel assisted by Mr. Vinay
  Bhatt, learned counsel for respondent nos.2 and 3.
  ----------------------------------------------------------------------
  JUDGMENT :

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

Petitioner's counsel submits that the petitioner

has passed away last month and hence, the petition does

not survive for further consideration. He thus seeks leave

to withdraw the writ petition.

2. Submission is placed on record.

3. Writ petition is dismissed as withdrawn.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.)

2025:UHC:9252-DB

Dated: 15.10.2025 R/SS