STATE OF UTTARAKHAND Vs. ANKIT PANWAR

JUDGEMENT

(1.) We have heard Mr. Paresh Tripathi, learned Chief Standing Counsel on behalf of the State of Uttarakhand/appellant and Mr. Shariq Khurshid, learned counsel appearing on behalf of the respondent/writ petitioner.

(2.) The dispute raised in this Appeal has already been resolved in favour of the appellant in Special Appeal No. 347 of 2018 and connected cases. Following the same, this appeal will stand allowed and the impugned judgment of the learned Single Judge will stand set aside and the writ petition will stand dismissed. There will be no order as to cost.