Delhi High Court - Orders
Ashok Kumar vs Union Of India & Ors on 19 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3381/2018, CM APPL. 32167/2018(Direction)
ASHOK KUMAR ..... Petitioner
Through: None.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Ms.
Priya Singh and Mr. Digvijay Prasad,
Advs. for UOI.
Mr.Aman Naqvi, Adv. for Mr.
Shadan Farasat, ASC for R-2.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 19.10.2022
1. Although learned counsels representing both the respondents are present, none has appeared for the petitioner yet again.
2. The Court notes that the prayers which stand addressed on the writ petition seeks the issuance of directions for relocation of the petitioner in Delhi. It is pointed out that the petitioner had while acting as a whistleblower provided information in respect of illegal mining to the competent authorities in Faridabad in the State of Haryana. In light of the information which was provided and taking cognizance of the same, the State of Haryana is stated to have taken further action.
3. Mr. Naqvi, learned counsel, also apprises the Court that said State Government has also provided compensation to the petitioner.
Signature Not Verified Digitally Signed By:NEHA Signing Date:20.10.2022 15:10:344. In that view of the matter and since a direction for relocation can only be issued by the Court before which the trial is pending, no cause survives for continuing this writ petition any further which shall stand disposed of.
YASHWANT VARMA, J.
OCTOBER 19, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:20.10.2022 15:10:34