WPMS/1793/2022
2022 Latest Caselaw 2405 UK

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                                COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      01.08.2022                       WPMS No. 1793 of 2022
                                       Hon'ble Vipin Sanghi, C.J.
                                       Hon'ble R.C. Khulbe, J.

Mr. S.R.S. Gill, learned counsel for the petitioner.

Issue notice.

Mr. S.S. Chaudhary, learned Brief Holder for

the State of Uttarakhand / respondent Nos. 1 and

2, appears and accepts notice.

Let notice be issued to respondent Nos. 3 and

4, returnable by 14.11.2022.

The grievance, raised by the petitioner, is that

respondent No. 4 is carving-out a Colony in Khasra

Nos. 87 and 88Ka in Revenue Village Alakhdevi,

Tehsil Gadarpur, District Udham Singh Nagar,

without obtaining the requisite permission. He

submits that the land is agricultural, and the

carving-out of the Colony would lead to

unauthorised construction in violation of the

relevant laws. He places reliance on the judgment of this Court, passed in Writ Petition (PIL) No. 119

of 2013, 'Anuj Kansal vs. State of Uttarakhand and

others' dated 19.06.2018.

We direct the respondent-authorities to ensure

that no illegal carving out of plots is undertaken by

respondent No. 4 without first obtaining the

requisite permission under the law, till the next

date.

List on 14.11.2022.

        (R.C.Khulbe, J)                 (Vipin Sanghi, CJ)

          01.08.2022                            01.08.2022

Rathour