M/S Himalayan Organic Audyogik ... vs Collector / District Magistrate ...
2021 Latest Caselaw 356 UK

     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Writ Petition (M/S) No.359 of 2021

M/s Himalayan Organic Audyogik Utpadan Sahkari Samiti Limited.
                                               ....... Petitioner

                                      Vs.

Collector / District Magistrate Bageshwar and Others
                                                  .......Respondents

Mr. Ganesh Kandpal, Advocate for the petitioner. Mr. Ajay Singh Bisht, learned Additional Chief Standing Counsel for the State.

Judgment

Hon'ble Ravindra Maithani, J.(oral)

The instant petition has been filed under Article 226 of

the Constitution of India seeking a writ of certiorari to call for the

record of the case and quash recovery certificate no.R-3/ 2018-19/

M-73/25-24 and recovery citation dated 28.10.2020 contained in

Annexure No.5 & 6 to this writ petition.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner at the very outset

would submit that he confines his request to a direction that the

representation submitted by the petitioner on 06.11.2020 to District

Magistrate Bageshwar (Annexure-7) may be decided within a given

time.

4. Learned counsel for the State would inform that the

representation given by the petitioner may be decided within a month.

5. The Court records the statement given by the learned

counsel for the State.

6. The petition is disposed of with the direction that the

representation filed by the petitioner dated 06.11.2020, which is

Annexure-7 to the petition may be decided within four weeks from

today.

7. With the above observations, the instant writ petition is

disposed of.

(Ravindra Maithani, J.) Vacation Judge 17.02.2021

BS/SS