WPMS/2790/2021
2021 Latest Caselaw 5312 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
     ON THE 23RD DAY OF DECEMBER, 2021
                            BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     WRIT PETITION (M/S) No. 2790 of 2021
BETWEEN:

Afzal                                       ... Petitioner
        (By Mr. Pankaj Kumar Sharma, Advocate)

AND:

District Magistrate, Haridwar & others... Respondents

        (By Mr. M.S. Bisht, learned Brief Holder)


                         JUDGMENT

1. Petitioner is a resident of Village Sikroda, Tehsil Bhagwanpur, District Haridwar. According to him, irregularities have been committed by the concerned Officials of Rural Development Department while preparing list of beneficiaries of Pradan Mantri Awas Yojna. It is further his case that certain persons, who have already been allotted house under some other Scheme, have also been included in the list, which is now being prepared for allotment of house.

2. Mr. Pankaj Kumar Sharma, learned counsel appearing for the petitioner confines his prayer and submits that petitioner may be permitted to make fresh representation to Chief Development Officer, Haridwar, who may be directed to take decision thereupon within some stipulated time frame.

3. Accordingly, the writ petition is disposed of with liberty to the petitioner to make fresh representation to the Chief Development Officer, Haridwar. If such representation is made within ten days from today, the Chief Development Officer shall look into the matter and take appropriate decision, in accordance with law, within ten weeks thereafter. Before taking any decision, Chief Development Officer shall provide opportunity of hearing to all those persons, whose names are proposed to be removed.

4. Let certified copy of this order be supplied to learned counsel for the petitioner within 24 hours.

(MANOJ KUMAR TIWARI, J.) Aswal