WPMS/763/2021
2021 Latest Caselaw 1232 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
          ON THE 26TH DAY OFMARCH, 2021
                              BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
          Writ Petition (M/S) No. 763 of 2021
BETWEEN:
Pramod Kumar                                 ...Petitioner
        (By Mr. Gaurav Singh, Advocate)

AND:
State of Uttarakhand & others              ...Respondents

        (By Mr. T.S. Phartiyal, Additional C.S.C. for the State of
        Uttarkhand)

                          JUDGMENT

Petitioner has challenged the order dated 06.01.2021 passed by District Magistrate, Haridwar.

2. Perusal of record indicates that the said order has been passed by District Magistrate, Haridwar on the direction issued by this Court to decide representation filed by some other villagers. Learned counsel for the petitioner contends that petitioner was not heard in the matter.

3. Having considered the submission made on behalf of petitioner, this Court does not find any infirmity in the impugned order. Even otherwise also, Panchayati Raj Act does not provide individual hearing to each villager in these matters.

4. Accordingly, writ petition fails and is hereby dismissed.

(MANOJ KUMAR TIWARI, J.) Aswal