On Monday, the High Court of Uttarakhand refused to intervene in a matter concerning the demolition of the house of rape accused Mohammad Usman.
A division bench comprising Chief Justice G Narendra & Justice Alok Mehra termed it a civil matter & called on the development authority to decide on it.
The Court asked the petitioner to appear before the development authority on the scheduled date.
In a petition, Usman’s wife Husn Begum said that since her husband was in jail, he couldn’t appear before the development authority & respond to the demolition notice issued for the demolition of the house.
Last month, Nainital found itself in the grip of communal tension after Usman was accused of raping a minor girl.
Notices were issued to demolish Usman’s house, forcing his wife to move to court.
The notices were then withdrawn, but were reissued.
The case is scheduled to be heard before the district authority on May 22.
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