Unknown vs State Of Uttarakhand And Others
2024 Latest Caselaw 36 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 12 February, 2024

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
            HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

                        12TH FEBRUARY, 2024

          WRIT PETITION (PIL) No. 102 OF 2023

Afajal.
                                                                 ...Petitioner

                                     Versus

State of Uttarakhand and others.
                                                             ...Respondents

Counsel for the petitioner.           :   Mr. Ajay Veer Pundir, learned counsel.

Counsel for respondent nos. 1, 3 &    :   Mr. S.S. Chaudhary, learned Brief
4.                                        Holder for the State of Uttarakhand.

Counsel for respondent no. 2.         :   Mr. Naresh Pant, learned counsel.


JUDGMENT :

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

Counsel for the petitioner says that, after filing

of the present Writ Petition, a counter affidavit has been

filed by the respondents, and in paragraph no. 5 of the

counter affidavit filed by Shri Laxmi Raj Chauhan,

Special Land Acquisition Officer, it is stated that notices

have been sent to the concerned land owners on

10.08.2023 (Annexure CA-1). These notices have been

sent after the inquiry report dated 02.11.2022, and no

further directions are required to be given in this Writ

Petition.

2. The Writ Petition is disposed of accordingly.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

_____________________ MANOJ KUMAR TIWARI, J.

Dt: 12th February, 2024 Rahul