Citation : 2023 Latest Caselaw 2485 UK
Judgement Date : 24 August, 2023
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
HON'BLE SRI JUSTICE RAKESH THAPLIYAL
WRIT PETITION (M/B) NO. 209 OF 2023
24TH AUGUST, 2023
BETWEEN:
Indra Ramola & another .....Petitioners.
And
State of Uttarakhand & others ....Respondents.
Counsel for the Petitioners : Mr. Rajendra Dobhal, learned Senior Counsel assisted by Mr. Shubhang Dobhal and Mr. Bhupendra Bora, learned counsel.
Counsel for the State : Mr. B.S. Parihar, learned Standing Counsel and Ms. Puja Banga, learned Brief Holder.
Counsel for the Respondent Nos.3 & 4 : Mr. Rajesh Sharma, learned Standing Counsel.
The Court made the following:
JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)
The petitioners have preferred the present writ
petition to assail the notice dated 13.08.2023, issued to the
petitioner alleging encroachment by them on the land falling
in Khasra Numbers 2296 and 2298 of Village Gyanshu, Tehsil
Bhatwari, District Uttarkashi.
2. According to the petitioners, they are the owners of
the land falling in Khasra No.2295. The petitioners state that
they have responded to the said notice, and they apprehend
that without disposal of the notice, action for removal of
alleged encroachment and construction would be undertaken.
3. Learned counsels for the respondents appear on
advance notice.
4. The respondents should consider the response of
the petitioners to the show-cause notice, and pass a reasoned
and speaking order before taking any action in the matter, as
proposed in the show-cause notice.
5. The petition stands disposed of in the aforesaid
terms.
6. We, however, make it clear that we have not
examined the petitioners' case on merits.
7. Pending application, if any, also stands disposed of.
(VIPIN SANGHI, C.J.)
(RAKESH THAPLIYAL, J.) Dated: 24th August, 2023 NISHANT
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