MARUTI NANDAN SAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By the order dtd. 9/11/2021 impugned in this writ petition, the mining contract granted to the petitioner was kept in abeyance. This Court by an interim order dtd. 17/11/2021, stayed operation of the said order with liberty to respondents to proceed with the ongoing enquiry. Now, enquiry has been concluded and contract has been cancelled by a subsequent order dtd. 9/12/2021.

(2.) In such view of the matter, this writ petition has become infructuous.

(3.) Accordingly, the writ petition is dismissed as infructuous.