Babu vs State Of Uttarakhand & Others Was
2021 Latest Caselaw 93 UK

CLCON No.115 of 2017
Hon'ble Sharad Kumar Sharma, J.

Mr. S.K. Mandal, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

The WP(PIL) No.222 of 2014, Ram Babu vs. State of Uttarakhand & others was decided by the Division Bench's, judgment dated 10.11.2016; directing the respondents to consider the representation of the petitioner with regards to the set of allegations of encroachment which had been made on the Nazul land, which was under the management of Rudrapur, District Udham Singh Nagar. No decision on the representation as such has been taken by the respondents, as on date, nor the same has been placed on record.

The counsel for the respondents is granted three days' and no more time to complete his instructions and make a statement; as to what action has been taken by the respondents, in response to the order dated 10.11.2016.

Put up this contempt petition on 13.01.2021.

(Sharad Kumar Sharma, J.) 08.01.2021 Arti