Uttarakhand High Court

5Th May vs State Of Uttarakhand & Another on 5 May, 2025

                                                        2025:UHC:3458-DB



     IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

          THE HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                 THE HON'BLE SRI JUSTICE ALOK MAHRA


                WRIT PETITION (PIL) NO. 36 OF 2024


                              05TH MAY, 2025


Jitendra Singh Rawat                            ......          Petitioner


Versus


State of Uttarakhand & another                  ......         Respondents


Counsel for the petitioner       :       Mr. Ketan Joshi, learned counsel


Counsel for the respondents      :       Ms. Rajni Supyal Latwal, learned
                                         Brief Holder for the State /
                                         respondent No. 1

                                 :       Ms. Sukhwani Singh, learned counsel
                                         holding brief of Mr. Parikshit Saini,
                                         learned counsel for respondent No. 2


The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Heard learned counsel for the petitioner, learned

Brief Holder for the State, and the learned counsel for the

second respondent.

2) Learned counsel for the State would submit that

they have filed a compliance affidavit on 22.08.2024, and

would also draw attention of this Court towards Annexure

2025:UHC:3458-DB No. CA-3 to demonstrate the work undertaken to unclog

the drains.

3) The learned counsel for the petitioner would

admit the same. The photographs also reveal that the

filth from the drains has been removed and dumped on

the roadside. So, we advice the deponent to ensure

prompt removal of the filth from the roadside and ensure

that the area is not filled with stench.

4) The learned counsel for the petitioner would

also admit that the work has been executed.

5) In that view of the matter, the petition does not

call for further orders. Accordingly, the Writ Petition (PIL)

stands closed.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

         th
Dt: 05        MAY, 2025
Negi






HIMANS

UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20 d13aaf116e73351fdaf687832638690 8a7f90d5757, postalCode=263001,

HU NEGI st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A809 90FC51A722A6BC552D470EB4FD2F 88DDF7C18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2025.05.05 17:38:54 +05'30'