WPMS/233/2022
2022 Latest Caselaw 398 UK

IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
     ON THE 23RD DAY OF FEBRUARY, 2022
                              BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 233 of 2022


BETWEEN:
     Dakshini Dirghakar Bahuudessiya
     Samiti Ltd., Khatima,
     District Udham Singh Nagar. ........Petitioner
     (By Mr. Shivanand Bhatt, Advocate)


AND:
     District Magistrate,
     Udham Singh Nagar & others.                      ...Respondents
     (By Mr. T.S. Phartiyal, Addl. C.S.C. with Mr. Devesh Ghildiyal, Brief Holder
     for the State of Uttarakhand)


                               JUDGMENT

Heard learned counsel for the parties.

2. Petitioner has made representation dated 05.01.2022 to District Magistrate, Udham Singh Nagar. According to the petitioner, no decision has been taken on the same so far, therefore, petitioner has approached this Court.

3. Having regard to the fact that petitioner's representation is pending consideration before District Magistrate since long, the writ petition is disposed of with a direction to District Magistrate, Udham Singh Nagar to consider petitioner's representation and pass appropriate order, as per law, within eight weeks

from the date of production of certified copy of this order.

4. It goes without saying that before passing any order, District Magistrate shall provide opportunity of hearing to all stakeholders, including Sanjeev Kumar, S/o Jai Swaroop.

(MANOJ KUMAR TIWARI, J.) Navin