Ram Swaroop vs State Of Uttarkhand And Others

S.K. Mishra, J

In this Writ Petition (PIL), the petitioner has prayed for the following reliefs :-

I. Issue Writ, order, or direction in the nature of Mandamus Commanding Respondent no. 1 to release the appropriate funds to village panchayats to meet the exigencies of the quarantine centres further to attach the medical and sanitation staff so that health and Hygiene of the Quarantine centres could be maintained.

II. Issue Writ, order, or direction in the nature of Mandamus directing the Respondent authorities to set up a Independent Enquiry committee as to the expenses incurred in functioning of quarantine Centres at District Pauri Garhwal.

III. Issue any other direction or order as this Hon’ble Court may deem fit and proper under the circumstances of the case.

IV. Award costs of the writ petition to the petitioner.

Since the COVID-19 pandemic is over, the prayers made in the present Writ Petition (PIL) does not survive. In fact, by order dated 28.03.2022, the State of Uttarakhand has already declared that the Malls, Multiplexes and Cinema Halls in the State shall open with full capacity.

In that view of the matter, none of the prayers made in this Writ Petition (PIL) survive. However, the petitioner is at liberty to file appropriate Writ Petition in case of exigency or future need.

With the aforesaid observations, this Writ Petition (PIL) is disposed of.

In sequel thereto, all pending applications also stand disposed of.

Urgent certified copy of this judgment be granted to the learned counsel for the parties, on proper application.