NAMAN KURIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) There was a writ petition filed before this Court numbered as Writ Petition No.1640 of 2018 in which the following controversy was raised :

(2.) This writ petition was ultimately dismissed by the coordinate bench of this Court vide its judgment dtd. 11/6/2018. The coordinate bench held :-

(3.) The coordinate bench in the judgment dtd. 11/6/2018 held that in such cases where the seats were never declared as vacant, no further observation was required and consequently, the Court held that there is no merit in the writ petition and the same was dismissed. There was another writ petition being Writ Petition No.1495 of 2018 which invoked identical controversy, which was dismissed for want of prosecution on 3/12/2018.