LAWS(UTN)-2022-2-101

MANISH Vs. DISTRICT MAGISTRATE, DEHRADUN

Decided On February 22, 2022
MANISH Appellant
V/S
DISTRICT MAGISTRATE, DEHRADUN Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel appearing for the petitioner submits that the controversy involved in this writ petition is covered by the judgment dtd. 12/8/2020 rendered in WPMS No. 973 of 2020.

(3.) Learned Standing Counsel appearing for respondents does not seriously dispute the aforesaid statement of learned counsel for the petitioner.