Ashok Kumar Jindal vs Project Director, National High Way of India, And Others

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought the following reliefs:

“i) Issue a writ, order or direction in the nature of mandamus commanding the respondents to complete the drainage (Nala) of the Khatima-

Tanakpur National Highway at Village Amaoun, Tehsil Khatima, District Udham Singh Nagar.

ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents plot of the petitioner shall not be disturbed and do not leave

the wastage of drainage (Nala) on the plot of the petitioner.â€​

Learned counsel for the respondent nos. 1 to 3 submits that if petitioner makes a representation or construction of drainage near the plot of the

petitioner, his request shall be considered sympathetically.

In such view of the matter, the writ petition is disposed of with liberty to petitioner to approach respondent no. 3 by making a representation. If such

representation is made within two weeks from today, respondent no. 3 shall consider the same and take appropriate decision thereupon, in accordance

with law, within a period of six weeks’ from the date of receipt of representation alongwith certified copy of this order.