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Judgment
8 paragraphs · 169 wordsVipin Sanghi, CJ
The petitioners have preferred the present writ petition to assail the notice dated 13.08.2023, issued to the petitioner alleging encroachment by them on the land falling in Khasra Numbers 2296 and 2298 of Village Gyanshu, Tehsil Bhatwari, District Uttarkashi.
According to the petitioners, they are the owners of the land falling in Khasra No.2295. The petitioners state that they have responded to the said notice, and they apprehend that without disposal of the notice, action for removal of alleged encroachment and construction would be undertaken.
Learned counsels for the respondents appear on advance notice.
The respondents should consider the response of the petitioners to the show-cause notice, and pass a reasoned and speaking order before taking any action in the matter, as proposed in the show-cause notice.
The petition stands disposed of in the aforesaid terms.
We, however, make it clear that we have not examined the petitioners’ case on merits.
Pending application, if any, also stands disposed of.