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Judgment
13 paragraphs · 227 wordsManoj Kumar Tiwari, J
Petitioner is a resident of Village Jolly P.O. Jolly Patti Chopra, Tehsil & District Nainital. According to him, he owns a land in the said village, over
which he wants to construct a house. Since there are some trees standing over the said land, therefore, petitioner has approached this Court seeking
following relief:-
(i) Issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to give permission for cutting of five tree
standing on his land in Khata No. 1 Khet No. 29 village Jolly patti chopra District Nainital.
(ii) Issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to decide the representation of the petitioner
(contained in Annexure 2 to this writ petition).
Having regard to the relief claimed in the writ petition, this Court thinks that ends of justice would be met, if petitioner is permitted to make fresh
representation to the Divisional Forest Officer, Nainital.
Accordingly, the writ petition is disposed of with liberty to petitioner to approach Divisional Forest Officer, Nainital by making representation. If
such representation is made within three weeks from today, the Divisional Forest Officer shall take decision thereupon, in accordance with law, within
a period of six weeks from the date of production of certified copy of this order.