VIKAS TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has challenged the approval letter No.1456 dtd. 7/9/2021, which was issued by the respondent No.3 in favour of the respondent No.4.

(2.) However, Mr. V.K. Kaparuwan, the learned counsel for the respondent Nos.2 and 3 , submits that by letter dtd. 9/11/2021, the work order granted to the respondent No.4 has been withdrawn.

(3.) Mr. Ankit Shah, the learned counsel for the petitioner, does not challenge this position. Therefore, the writ petition has become infructuous.