ANAND SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. K.N. Joshi, Advocate for petitioners and Mr. K.P. Upadhyay, Additional Chief Standing Counsel for State of Uttarakhand.

(2.) In this writ petition, an advertisement pertaining to the year, 2001 has been challenged by the petitioners.

(3.) In view of the above, the writ petition is dismissed as having become infructuous. No order as to costs.