AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 217 wordsManoj Kumar Tiwari, J
1) Petitioner has challenged the notification dated 14.12.2024, issued in terms of Section 9-A(5) of the U.P. Municipalities Act (as applicable in the State of Uttarakhand), whereby objections were invited against reservation of the office of Chairman in various Nagar Palika Parishads for different categories.
2) The grievance raised by the petitioner is that is that Nagar Palika Parishad, Kichha, District Udham Singh Nagar is not included in the said notification.
3) Learned Advocate General for the State of Uttarakhand submitted that in view of interim order, passed by this Court in respect of Nagar Palika Parishad, Kichha, in Writ Petition (PIL) No. 176 of 2024, whereby an earlier notification issued on 03.09.2024 was stayed, therefore, on account of the said interim order, Nagar Palika Parishad, Kichha could not be included in the impugned notification. He submits that the order passed in WPPIL No. 176 of 2024, has been modified by a separate order of even date, therefore, the State Government will now take necessary action for issuing tentative notification in respect of Nagar Palika Parishad, Kichha, within one week.
4) In view of the statement made by learned Advocate General, nothing survives in this writ petition. The writ petition, accordingly, stands disposed of.
5) Pending application, if any, also stands disposed of.