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Judgment
8 paragraphs · 268 wordsAlok Kumar Verma, J
Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(i) Issue a Writ, Order or Direction in the nature of Certiorari calling for record and quash/set - aside the impugned Eviction/ Demolition Order dated 19.07.2023. (Annexure No. 3 to this writ petition).
(ii) Issue a Writ, Order or Direction in the nature of Mandam us directing the respondent No. 5 to also ext end the benefit of Hon’ble Court’s order dated 24.10.2024 passed by the Hon’ble Court in WP(M/ S) No.2889 of 2023, Chandra Kant Sharma and Others Vs. State of Uttarakhand and Others.
(iii) Any other suitable Writ/ Order or Direction which this Hon’ble Court may deem fit and proper in the circumstances of the Case.”
Heard Mrs. Prabha Naithani, learned counsel with Ms. Sangeeta Bhardwaj, learned counsel for petitioners, Mr. Devendra Singh Bohra, learned Standing Counsel for respondent nos. 1 to 3 and Mr. D.S. Patni, learned Senior Advocate assisted by Mr. Dharmendra Barthwal, learned counsel for respondent no. 5.
It is an admitted fact between the parties that the present matter is covered by the Order dated 26.07.2023, passed by this Court in WPMS No. 2076 of 2023 and the order dated 24.10.2024, passed in WPMS No.2889 of 2024 and batch.
With the consent of both the parties, the present Writ Petition (M/S No.3362 of 2024) is decided in terms of the said Order dated 26.07.2023, passed in WPMS No. 2076 of 2023 and the Order dated 24.10.2024, passed in WPMS No. 2889 of 2024 and batch.