Uttarakhand High Court
Maan Singh vs State Of Uttarakhand And Others on 11 October, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
WPMS No. 2531 of 2017 Hon'ble Sudhanshu Dhulia, J.
Mr. Amit Kapri, Advocate, present for the petitioner.
Mr. N.S. Pundir, Deputy Advocate General, present for the State/respondent Nos.1 to 3.
The petitioner has filed the present writ petition before this Court challenging the show cause notice dated 07.10.2017, by which he has been asked to give his reply as to why he should not be removed from Block Development Committee, Dharchula, District Pithoragarh, of which he is a member.
Subsequent to the filing of this writ petition, the petitioner has been removed from Block Development Committee, Dharchula, District Pithoragarh.
The counsel for the petitioner - Sri Amit Kapri submits that in view of the new developments this writ petition has been rendered infructuous.
Consequently, the writ petition stands dismissed as infructuous.
(Sudhanshu Dhulia, J.) 11.10.2017 Nitesh