NITIN JOY PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. N. K. Adhikari, learned counsel appearing for the petitioner has contended that the petitioner is a resident of Ward No. 3, Gurudwara Gali, Vikasnagar, District Dehradun. He belongs to general category. The Government of Uttarakhand issued a tentative Notification dtd. 12/12/2024, whereby the Uttarakhand Nagar Palika/ Nagar Panchayat (Reservations and Allotment of Seats and Offices) Rules, 2024 was notified, which prescribes the procedure for reservation. On 14/12/2024, the respondent no. 3 issued a tentative list of the reservation and allotment of seats and offices for Nagar Palika Parishad, Vikasnagar, District Dehradun and invited objections within seven days. The objections dated 19.12 2024 were filed by the petitioner. The said objections are still pending. Therefore, the petitioner has filed the present writ petition under Article 226 of the Constitution of India wit h the following prayers:

(2.) Mrs. Mamta Bisht, learned Deputy Advocate General for the respondents has submitted that the question of reservation has already been finalized by the State Government, therefore, the writ petition has become infructuous.

(3.) After the said submission, Mr. N.K. Adhikari, Advocate, submits that the present writ petition has become infructuous.