KESHAR SINGH PANWAR & OTHERS; PRAKASH PANT Vs. STATE OF UTTARAKHAND & OTHERS; UNION OF INDIA & ANOTHER

JUDGEMENT

(1.) Since, the controversy, involved in both the above-titled writ petitions, is akin to the Writ Petition (PIL) No.85 of 2014, which has been decided on merits today, hence, both these petitions are also disposed of in terms of the judgment passed in WPPIL No.85 of 2014.

(2.) However, in order to maintain the transparency, the Court directs the Comptroller and Auditor General of India, to conduct a special audit of the funds, utilized by the State Government, for restoration of infrastructure and the relief, granted to the aggrieved families.