Govind Ballabhy Upadhyay vs State Of Uttarakhand And Another
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Uttarakhand High Court

Govind Ballabhy Upadhyay vs State Of Uttarakhand And Another on 2 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL

                 Writ Petition No. 1246 of 2025 (M/S)

Govind Ballabhy Upadhyay                                    ..........Petitioner
                                        Vs.
State of Uttarakhand and another                        ........... Respondents
Present :   Mr. N.K. Papnoi, Advocate for the petitioner.
            Mr. N.S. Pundir, Deputy Advocate General for the State/respondents.




                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

It is the case of the petitioner that his land was used by

the respondent department for construction of road, but the

payment for Udyaan was not made despite several representations

made by the petitioner. He refer to Annexure No.2 to the writ

petition, a communication to the Executive Engineer made to the

petitioner.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner would submit that

he may be given liberty to make a representation to the respondent

no.2, the Executive Engineer, Public Works Department Didihat,

Pithoragarh with the directions to the respondent no.2, the

Executive Engineer, Public Works Department Didihat, Pithoragarh

to take a decision on it within a stipulated time.

4. Learned State counsel would submit that if such a

representation is made by the petitioner to the respondent no.2, the

Executive Engineer, Public Works Department Didihat,

Pithoragarh, it shall be decided within a period of four weeks.

5. The Court takes on record the statement given by

learned State Counsel.

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

petitioner to make a representation to the respondent no.2, the

Executive Engineer, Public Works Department Didihat, Pithoragarh

within a period of one week with further direction to the respondent

no.2, the Executive Engineer, Public Works Department Didihat,

Pithoragarh to take a decision on it within a period of next four

weeks.

(Ravindra Maithani, J.) 02.05.2025 Sanjay