Pramod Kumar vs State Of Uttarakhand And Other
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Uttarakhand High Court

Pramod Kumar vs State Of Uttarakhand And Other on 6 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL

                 Writ Petition No. 1277 of 2025 (M/S)

Pramod Kumar                                                   ..........Petitioner
                                        Vs.
State of Uttarakhand and other                               ........... Respondents
Present :   Mr. Mohd. Safdar, Advocate for the petitioner.
            Mr. Suyash Pant, Standing Counsel for the State/respondent nos.1 to 4.




                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

It is the case of the petitioner that Consolidation

proceedings have been undertaken in a Border Village of

Uttarakhand despite the fact that there is a boundary dispute with

the State of Uttar Pradesh. The petitioner seeks directions that the

respondent no.2 may be directed to take a decision on the

representation dated 25.04.2025 (Annexure No.5 to the writ

petition)

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner would submit that

the Consolidation proceedings have been undertaken by the

respondent authorities in Village Chandpuri Khadar, Laksar,

District Haridwar, which is a Border Village of the State of

Uttarakhand. But, there is a boundary dispute with adjoining

District of Muzaffarnagar of the State of Uttar Pradesh. Therefore,

until the boundary dispute is resolved, Consolidation proceedings

may not be taken in a correct manner. He would submit that a

representation was given by the petitioner to the respondent no.3,

but it has yet not been decided.

4. Learned State counsel would submit that the

representation, which is Annexure No.5 to the writ petition, may be

decided within a period of eight weeks.

5. The Court takes on record the statement given by

learned State Counsel.

6. The petition is disposed of with the direction to the

respondent no.3 to take a decision on the representation given by

the petitioner, which is Annexure No.5 to the writ petition, within a

period of eight weeks.

(Ravindra Maithani, J.) 06.05.2025 Sanjay