PAWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition is listed today for final hearing.

(2.) Learned Senior Advocate Mr. Manoj Tewari appearing for the petitioner along with Mr. Alok Mehra, has submitted that the Review Application filed by the respondent/State of Uttarakhand numbered as 81/2010, was allowed by this court, subject to cost of Rs. 5,000/-. It was also directed that the cost of Rs. 5,000/- be paid to the petitioner within three months. But the cost has not been paid to the petitioner by the State/respondent and this fact is not disputed to the parties, therefore, the order dated 3/6/2009 automatically stands revived.

(3.) Further, the perusal of order dated 3/6/2009, shows that the writ petition has been disposed of on the same terms and observations made by the Division Bench of this Court vide judgment and order dated 8/12/2008, in Writ Petition No. 208(S/B) of 2007 ( Sri Om Prakash Vs. State of Uttarakhand and three others).