Bhavna Sati vs State Of Uttarakhand And Others
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Uttarakhand High Court

Bhavna Sati vs State Of Uttarakhand And Others on 2 September, 2025

                                                                     2025:UHC:7772-DB


        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                              AND
             HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                      02ND SEPTEMBER, 2025
                 SPECIAL APPEAL No. 202 OF 2025
Bhavna Sati.                                                         ...Appellant
                            Versus
State of Uttarakhand and others.                                     ...Respondents
Counsel for the appellant.        :   Mr. Dushyant Mainali, learned counsel.
Counsel for the State        of   :   Mr. B.S. Parihar, learned ACSC for the State
Uttarakhand.                          of Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) We have heard the learned counsel for the appellant,

and the learned Government Counsel.

2. This intra-Court Appeal is directed against the

interlocutory order, whereby the learned Single Judge has been

pleased to grant only a partial relief. Today, the learned

Government Counsel has also filed in Court the instructions

received by him. In that view of the matter, we are of the

opinion that it would be proper and appropriate if the matter is

relegated back to the learned Single Judge for expeditious

consideration and disposal in accordance with law, for, any

observations otherwise, may impinge on the impartial conduct of

the hearing of the Writ Petition by the learned Single Judge.

3. Accordingly, the present Special Appeal is disposed of.

We request the learned Single Judge to consider expeditious

disposal of the Writ Petition, as the appointment is for a fixed

2025:UHC:7772-DB

period. That apart, the instructions, placed by the Government

Counsel before this Court, may also be placed in the file before

the learned Single Judge.

4. The Special Appeal stands ordered accordingly, with a

request to the learned Single Judge to expeditiously hear and

dispose of the Writ Petition.

5. There shall be no order as to costs.

As a sequel thereto, the miscellaneous petitions, if any

pending, shall stand closed.

_______________ G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 02nd September, 2025 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66 e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A1 92FCAD15C390A1AAD7B39857D2540AE4C28 A4898, cn=RAHUL PRAJAPATI Date: 2025.09.03 12:17:45 +05'30'