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Judgment
9 paragraphs · 173 wordsManoj Kumar Tiwari, J
Petitioner is running a school in Village Dada Kanda, District Almora. Petitioner is aggrieved by an order dated 16.02.2021, passed by Tehsildar,
Almora, whereby petitioner has been asked to remove the gate, alleged to have been constructed by the petitioner by encroaching public land, failing
which, the administration shall remove the same, at the cost and expense of the petitioner.
The principal ground, on which the order impugned is challenged, is that petitioner was not heard while passing the said order.
Having regard to the facts and circumstances of the case, writ petition is disposed of with liberty to the petitioner to make representation against the
aforesaid order of Tehsildar, which shall be treated as petitioner’s reply. Such representation shall be made within two weeks from today and
Tehsildar, Almora shall take decision thereupon and pass fresh order, within six weeks thereafter.
For a period of eight weeks’ or till decision is taken, whichever is earlier, status quo, qua the school gate, shall be maintained.