ANU PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) It is apparent from the record that none of the prayers made in this Writ Petition (PIL) survive, as the circumstances have changed.

(3.) Accordingly, the present Writ Petition (PIL) is dismissed as infructuous.