Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 10 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
              HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                              10TH APRIL, 2024

          WRIT PETITION (PIL) No. 61 OF 2024

Puran Ram Agri.
                                                                 ...Petitioner

                                     Versus

State of Uttarakhand and others.
                                                            ...Respondents

Counsel for the petitioner.           :   Mr. R.C. Tamta, learned counsel.

Counsel for the respondents.          :   Mr. J.C. Pande, learned Standing
                                          Counsel for the State of Uttarakhand.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

As per the the detailed representation -

Annexure No. 19, dated 27.01.2023, the petitioner is

seeking directions to the respondents to grant

permission for construction of road of Bhaatgara,

Fadiyali, Nayal and Pabhya in Tehsil Berinag, District

Pithoragarh, Uttarakhand.

2. The grievance of the petitioner is that there is

a patch of about 10 kms., where there is no road, and

the villagers are facing immense problems to carry on

their daily routine works due to non-construction of the

motor road. They have also stated about the damages on the pathway. Photographs of the same have been

attached as Annexure No. 22 to the Writ Petition. The

detailed representation is Annexure No. 19 to the Writ

Petition. The petitioner has also annexed letter dated

02.02.2023 written by the District Magistrate,

Pithoragarh to Executive Engineer, Public Works

Department, Berinag to look into the representation, and

to expedite the work. A similar letter dated 07.02.2023

has also been placed on record, as Annexure No. 21, to

take appropriate action. The photographs are placed on

record as Annexure No. 22, showing the status of the

pathway, which the villagers have to adopt to connect to

the main road.

3. Notice of motion.

4. Mr. J.C. Pande, learned Standing Counsel for

the State of Uttarakhand accepts notice on behalf of all

the respondents.

5. At this stage, this Public Interest Litigation is

being disposed of, by giving directions to the

respondents to look into the representation-Annexure

No. 19, letters dated 02.02.2023 and 07.02.2023 -

Annexure Nos. 20 & 21, as well as the photographs -

Annexure No. 22, which are all part of the Writ Petition,

and take appropriate steps in accordance with law within

a period of four weeks, and inform this Court.

6. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 10th April, 2024 Rahul