SPA/342/2021
2021 Latest Caselaw 5239 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                        COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      20.12.2021                     SPA No. 342 of 2021
                                     Hon'ble Raghvendra Singh Chauhan, C.J.
                                     Hon'ble Narayan Singh Dhanik, J.

Mr. Desh Raj Singh, the learned counsel for the appellant.

Mr. K.N. Joshi, the learned Deputy Advocate General for the State of Uttarakhand.

The appellant is granted two weeks' further time

to deposit the cost, as ordered by this Court by its

judgment dated 08.11.2021. Time Extension

Application (MCC No. 01 of 2021) is, hereby, allowed.

The Registrar (Judicial) is directed to inform the

District Magistrate, Haridwar whether the said cost has

been deposited or not? In case it has not been

deposited, the District Magistrate, Haridwar shall

recover the said amount as arrears of land revenue.

                                     (Narayan Singh Dhanik, J.)      (Raghvendra Singh Chauhan, C.J.)
                                          20.12.2021                         20.12.2021
                                     Rahul