Durga Kumari vs District Magistrate Udham Singh ...
2022 Latest Caselaw 2119 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

              THE CHIEF JUSTICE SHRI VIPIN SANGHI
                              AND
             JUSTICE SHRI RAMESH CHANDRA KHULBE

                               WPPIL NO.91 OF 2021

                                    14TH JULY, 2022

Durga Kumari                                                                ...... Petitioner

                                                Vs.

District Magistrate Udham Singh Nagar and Others
                                          ...... Respondents

Presence: -
Shri Manish Lohani, learned counsel for the petitioner.
Shri B. P. S. Mer, learned Brief Holder for the State.

JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


               Urgency Application (IA No.7 of 2022) is allowed.
The petition is taken up for hearing today itself.
2.             The respondent No.2-Block Development Officer,
has filed the supplementary affidavit and has placed on
record, along with the said supplementary report, the Joint
Enquiry Report. The said joint enquiry report reads as
follows.
                                  "tkWp     vk[;k
            ekuuh; mPp U;k;ky; mRrjk[k.M uSuhrky esa ;ksftr fjV ;kfpdk la0                 91/PIL/2021
                                                                                  ds vkyksd esa
        "Durga Kumari Vs District Magistrate, Udham Singh Nagar, Uttarakhand and others"
        fnukad 07-06-2022 dks xzke iapk;r jSVk ds ubZ cLrh esa ty fudkl ukyh fuekZ.k ds
        lEcU/k esa jktLo foHkkx] yksd fuekZ.k foHkkx] xzkeh.k fuekZ.k foHkkx ,oa fodkl [k.M
        cktiqj ds }kjk la;qDr tkap rFkk fujh{k.k mijkUr ubZ cLrh esa ty fudklh gsrq ukyk
        fuekZ.k fuEukuqlkj [email protected];kstukvksa dk vkadyu fd;k x;k gSA
        1-       la;qDr fujh{k.k esa ,d lek/kku ik;k x;k gS fd xzke jSVk ubZ cLrh rg0 cktiqj esa
        iwjc dh fn'kk esa xzke jSVk ds [kljk ua0 83 xqjizrki flag] d'ehj flag vkfn ds uke Js.kh
        1d Hkwfe/kjh esa ntZ vfHkys[k gS mDr [kljk ua0 83 esa 90 ehVj yEck o 0-90 ehVj pkSMk
        Hkwfe vf/kxzfgr dj dqy 314 ehVj ukyh fuekZ.k fd;k tkus dk Hkh izkfo/kku laHko gS
        ftldh vuqekfud ykxr yxHkx 23-00 yk[k :i;sa gksxh] mijksDr HkwLokeh }kjk 90 ehVj
        yEch rFkk 0-90 ehVj pkSMh Hkwfe ukyh fuekZ.k gsrq fn;s tkus gsrq vlgerh O;Dr dh x;h gS
        rFkk Hkwfe vf/kxzg.k esa gksus okys lEHkkfor foyEc dks ns[krs gq;s la;qDr fujh{k.k Vhe }kjk
        oSdfYid lek/kku dzekad 02 Hkh r; fd;k x;k gS tks fuEu gSA
        2-      ubZ cLrh ls if'pe dks 83 ehVj fQj mRrj dks 82 ehVj fQj iwjc dh vksj cuh
        iqjkuh NksVh ukyh tks 212 ehVj dks iqufuekZ.k dj dqy 423 ehVj yEch 0-50 ehVj pkSMh
        vkSj 1 ls 1-5 ehVj rd xgjh ukyh cuk;h tk ldrh gS] ftldh vuqekfud ykxr yxHkx
        31-00 yk[k :i;sa gksxhA mDr fuekZ.k esa rhuksa rjQ futh Hkwfe ugha iM+rh gS] yksd fuekZ.k
           foHkkx ds LokfeRo dh eksVj jksM ls yxh gq;h Hkweh iMrh gS ftlesa foHkkxh; vf/kdkfj;ksa
          }kjk fdlh izdkj dh vkifRr u gksuk voxr djk;k x;kA
                  mDrkuqlkj LFky dk ekufp= layXu gS] ftlesa dk;Znk;h laLFkk yksd fuekZ.k
          foHkkx vFkok xzkeh.k fuekZ.k foHkkx ;k flapkbZ foHkkx cu ldrh gSa ftlds fy;s lacaf/kr
          foHkkx dks dk;Z gsrq ctV dh miyC/krk visf{kr jgsaxhA
          layXu&mijksDrkuqlkjA

vij      lgk0     vfHk0 vij       lgk0      vfHk0 [k0fo0v0 Ckktiqj      jktLo mifujh{kd            rglhynkj
ys0fu0o0 cktiqj         xzk0fu0fo0 cktiqj                               {ks0 fojkg] cktiqj         cktiqj

                                                  miftykf/kdkjh
                                                     cktiqj"


3.        Learned counsel for the respondents submits that the
B.D.O. does not have requisite funds to implement the
Project, which otherwise has been found to be necessary. The
estimated cost is about Rs.23.00 lakhs or Rs.31.00 lakh,
depending upon whichever of the two proposals is accepted.


4.        We dispose of this petition with a direction to the State
Government to provide the requisite funds for the execution
of the Project in a time bound manner. The matter shall be
duly considered, and necessary orders be passed by the
Secretary, Finance of the State for compliance.


5.        List for reporting compliance on 20.10.2022.




                                             _____________________
                                                       VIPIN SANGHI, C.J.


                                                               ______________
                                             RAMESH CHANDRA KHULBE, J.

Dated: 14th July, 2022 R.Bisht