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Judgment
12 paragraphs · 211 wordsManoj k. Tiwari, J
Petitioner as well as his wife are B.D.C. Member in Tehsil and Block Salt of District Almora.
Grievance of the petitioner is that adequate funds are not being provided for development work in the Village of the petitioner and certain other
areas. In other words, it is the contention of the petitioner that irregularities are being committed in allocation of funds. In this regard, petitioner has
already made a representation to Chief Development Officer, Almora on 22.09.2020.
After arguing for a while, learned counsel for the petitioner confines his prayer and submits that Chief Development Officer be directed to take
decision on petitioner’s representation dated 22.09.2020 within some stipulated time.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to Chief Development Officer,
Almora/respondent no. 5 to consider petitioner’s representation dated 22.09.2020 (annexure no. 5 to the writ petition) and take appropriate
decision, in accordance with law, as expeditiously as possible, but not later than four weeks from the date of production of certified copy of this order
along with copy of representation.
It goes without saying that Chief Development Officer shall hear all the stakeholders while taking decision in the matter.