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Judgment
9 paragraphs · 149 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ, order or direction in the nature of mandamus to direct the respondents regarding the proper survey and delimitation of gram sabha
Badhedi Rajputana and constitute a new gram sabha of village Shantarshah, otherwise the petitioner shall suffer irreparable loss and inquiry.
Learned counsel for the State submits that petitioner has filed this writ petition without making a demand before the Competent Authority, therefore,
writ of mandamus cannot be issued.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to make representation to
District Magistrate, Haridwar. If such a representation is made within two weeks from today, District Magistrate, Haridwar shall consider the same
and pass appropriate order, in accordance with law, within four weeks thereafter.