MAHADEVI KANYA PATHSHALA SOCIETY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dated 28.01.2020, passed by the State of Uttarakhand.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) The matter was heard on 22.06.2020 and on the same date, the impugned order has been recalled by the State Government and the writ petition became infructuous.