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Judgment
Ritu Bahri, CJ
1) Pursuant to the order dated 12.03.2024, counsel for the State has filed a counter-affidavit dated 03.06.2024, accompanied by the affidavit of Dr. Dheeraj Pandey, Director, Corbett Tiger Reserve, Ramnagar, District Nainital.
2) In this affidavit it is stated in paragraph 3 that in compliance of the order passed by this Court vide letter dated 03.05.2024, issued by the Director, Corbett Tiger Reserve, a committee was constituted under the chairmanship of Deputy Director, Corbett Tiger Reserve to find out the updated status of solar panels in Amdanda Khatta, schools, roads and drinking water arrangements by conducting a field inspection. The copy of the letter is annexed as Annexure C.A. 1 to the counter affidavit, and pursuant to that direction the inspection was carried out on 04.05.2024, and the report thereof is annexed as Annexure C.A. 2 to the counter affidavit.
3) Perusal of Annexure C.A. 2 annexed with the report shows the status of solar light along with the photographs. Page Nos. 132 and 133 of this report further show the number of solar lights. Some of the lights are still in non-working condition, and the defective lights have now been rectified as stated in page 139. Since, all the solar lights have now been repaired, and as per this report, apart from the lights on issue No. 2, a school has been constructed. Photographs of the school which is running has been placed on record at page 134. At Sl. No. 3, the roads are also being monitored for repair, and at page 136, after doing the inspection all the rectifications with respect to drinking water has also been carried out.
4) Keeping in view this report dated 13.05.2024 contained as annexure C.A. 2 to the affidavit accompanying the counter-affidavit, no further directions are required to be given in this petition.
5) The writ petition (PIL), accordingly, stands disposed of.
6) Consequently, all pending applications also stands disposed of.