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Judgment
6 paragraphs · 98 words
Manoj Kumar Tiwari, J
1.
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ, order in the nature of certiorari quashing the impugned order dated 22.10.2021 passed by respondent no. 1 (contained as Annexure No. 14 to the writ petition).
2.
Petitioner has challenged an Inter Departmental Letter dated 22.10.2021 issued by Secretary, Government of Uttarakhand to Director, Panchaytiraj, Uttarakhand.
3.
In the absence of any prejudice caused to the petitioner, he has no locus to challenge the said communication.
4.
Accordingly, the writ petition is dismissed. No order as to costs.