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Judgment
4 paragraphs · 116 wordsBhaskar Raj Pradhan, J
Heard Mr. N. Rai, learned Senior Counsel for the petitioners also heard Mr. Thinlay Dorjee Bhutia, learned Government Advocate appearing for respondent nos. 1, 2 and 4 to 6. Issue notice in the writ petition as well as in I.A. No. 01 of 2023 upon the un-served respondent, subject to filing of requisites within three days.
It has been stated by the learned Government Advocate that the construction of the road has been stopped by the order of the Sub-Divisional Magistrate much prior to the filing of the writ petition. In such view of the matter status quo shall be maintained until further order.
List this matter on 13.09.2023.