WPMS/473/2021
2021 Latest Caselaw 575 UK

     IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 1ST DAY OF MARCH, 2021
                         BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


       WRIT PETITION (M/S) No. 473 of 2021


 BETWEEN:

 Khairun Nisha Khan.                          ....Petitioner
       (By Mr. Ganesh Kandpal, Advocate)


 AND:

 City Magistrate/Joint Secretary,
 District Level Development Authority,
 Regional Officer, Haldwani,
 District-Nainital.                          ...Respondent
       (By Mr. J.S. Bisht, Standing Counsel for the State of
       Uttarakhand)


                       JUDGMENT

By means of this Writ Petition, petitioner has sought following relief:

"i. Issue a writ, order in the nature of mandamus directing the respondent to take a decision on the representation dated 1-2-2021 contained in Annexure No. 4 to the writ petition."

2. According to the petitioner, she has made a representation to City Magistrate/Joint Secretary, District Level Development Authority on 01.02.2021, seeking permission to repair the floor of her shop and also for whitewashing the walls of the shop.

3. Learned counsel for the petitioner confines his prayer and submits that the Competent Authority be

directed to consider petitioner's representation and take decision thereupon at the earliest.

4. Having regard to the facts of the case, the writ petition is disposed of with a direction to City Magistrate/Joint Secretary, District Level Development Authority to examine petitioner's representation and take appropriate decision thereupon, in accordance with law, within a period of four weeks from the date of production of certified copy of this order alongwith copy of representation.

(MANOJ KUMAR TIWARI, J.) Arpan