WPMS/566/2021
2021 Latest Caselaw 828 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
       ON THE 10TH DAY OF MARCH, 2021
                          BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
       Writ Petition (M/S) No. 566 of 2021
BETWEEN:

Venketeshwar Shukla                       ...Petitioner
     (By Mr. M.K. Ray and Mr. M.S. Bhandari, Advocates)

AND:

District Magistrate/Secretary
& others                                  ...Respondents
     (By Mr. G.S. Negi, Additional C.S.C. for the State)

                         JUDGMENT

According to the petitioner, he made a complaint regarding illegal construction raised by respondent nos. 3 & 4 and after making spot inspection, the Joint Secretary, Regional Development Authority, Khatima/Sitrganj, District Udham Singh Nagar passed a sealing order on 26.09.2020.

2. Grievance of the petitioner is that despite the sealing order, no steps are being taken to seal the premises of respondent nos. 3 & 4.

3. Having considered the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to make representation to Joint Secretary, Regional Development Authority, Khatima/Sitarganj. If such a representation is made within ten days from today, Joint Secretary shall look into the matter and take

appropriate decision, in accordance with law, within three weeks thereafter. It goes without saying that Joint Secretary shall hear respondent nos. 3 & 4 before taking any decision.

(MANOJ KUMAR TIWARI, J.) Aswal