WPPIL/25/2022
2023 Latest Caselaw 1073 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                          AND

                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                 WRIT PETITION (PIL) NO. 25 OF 2022

                               20TH APRIL, 2023

BETWEEN:
Vijay Pal Singh & another                                      .....Petitioners.
And

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioners : Mr. Vinay Bhatt, learned counsel.

Counsel for the State                       :      Mr.    Pradeep   Joshi,  learned
                                                   Additional     Chief    Standing
                                                   Counsel.

Counsel for the Respondent Nos. 5 & 6 :            Mr. D.S. Patni, learned Senior
                                                   Counsel assisted by Mr. B.S.
                                                   Bisht, learned counsel.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

In compliance of our order dated 2010.2022,

respondent nos.5 and 6 have filed a compliance affidavit

which states that the boundary wall was 75% complete on

the date when the affidavit was filed, i.e. on 17.11.2022.

2. Mr. Patni states that the construction of the

boundary wall has since long been completed, and a cage

structure has been placed and locked so as to prevent access

point of the staircase of the overhead tank. The height of the

boundary wall has been disclosed as 7.59 feet, i.e. 2.30

meters.

3. In these circumstances, this petition is disposed of,

as no further orders are called for.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 20th April, 2023 NISHANT