Dolli Rani vs State Of Uttarakhand And Ors

Pankaj Purohit, J

This writ petition has been filed by the petitioner seeking writ of Mandamus directing the respondents not to demolish her house build on her Bhumidhari land in Khata Khatauni No.32 Khasra No.113 Mi. admeasuring 1125 sqaure feets and not to take any other coercive measure actions including sealing, confiscating etc. in the aforesaid land without hearing the petitioner and adopting due process of law.

Petitioner is apprehending serious threats of demolition of her house for the reason that a letter has been issued by respondent No.4 Joint Secretary (Annexure No.3) to the CO of Police, Ramnagar, District Nainital, wherein, CO was asked to provide police force to remove the illegal colony Dev Green City on 13.02.2026 at 11:00 a.m. Pursuant to the said order, the main road in front of the illegal colony was demolished, which is reflected from Annexure No.4 to the writ petition.

It is contended by learned counsel for petitioner that though exercise was to be done on 13.02.2026, but in that demolition house of the petitioner is spared and only the main road in front of the house was demolished.

Learned counsel for respondent Nos.3 and 4 made a statement at Bar that if any demolition exercise would be done so far as the petitioner’s house is concerned, that will be done after providing adequate opportunity of hearing to the petitioner and after allowing her to submit documents of her ownership and possession of that property, in accordance with the provisions of Uttarakhand Urban and Country Planning and Development Act, 1973.

In view of the statement made by learned counsel for respondent Nos.3 and 4, present writ petition is disposed of.

Pending application stands disposed of.