DEEPAK BALUTIA Vs. STATE OF UTTARKHAND

JUDGEMENT

(1.) In this Writ Petition (PIL), the petitioner has prayed for the following reliefs :-

(2.) Since the COVID-19 pandemic is over, the prayers made in the present Writ Petition (PIL) does not survive. In fact, by order dtd. 28/3/2022, the State of Uttarakhand has already declared that the Malls, Multiplexes and Cinema Halls in the State shall open with full capacity.

(3.) In that view of the matter, none of the prayers made in this Writ Petition (PIL) survive. However, the petitioner is at liberty to file appropriate Writ Petition in case of exigency or future need.