On Tuesday, the Supreme Court of India has denied issuing direction to State of Uttrakhand to change its Capital “Gairsaina” as and also to declare “Pratap Nagar” as new District.
The petitioner herein has filed a writ petition under Article 32 of the Constitution of India and sought the above direction to which the Court observed that is a Policy Matter and it cannot issue any direction regarding the same.
It thus dismissed the petition.
The order has been passed by a bench comprising of JUSTICE R. BANUMATHI, JUSTICE INDU MALHOTRA and JUSTICE ANIRUDDHA BOSE on 02-06-2020.
Read Order Here:
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