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Judgment
13 paragraphs · 235 wordsS.K. Mishra, J
The matter is taken up through Virtual hearing.
Heard Lokendra Dobhal, learned Counsel for the writ applicant and Mr. K.N.Joshi, learned Deputy Advocate General for the State.
The argument of learned counsel for the petitioner is that by constructing a road near the village there would be imminent threat to the stability of
the agricultural land of the villagers on construction of motor road in the village panchayat Manjgaon. They have grievance regarding the alignment of
the road. In this connection, the residents of the village have already given a representation dated 31.12.2021 along with the annexures to the
respondent no. 4, who has not given any attention to the same.
In that view of the matter, the writ application is disposed of directing the opposite party no. 4 to hold a local inspection with respect to the
proposed road, which is being constructed and after hearing the parties concerned, including the villagers of the aforesaid village, take a decision on
the representation within a period of 15 days from today. Learned counsel for the petitioner undertakes that the petitioner shall produce a downloaded
copy of this Order from the High Court website with an endorsement of correctness by Mr. Lokendra Dobhal, within 10 days along with copy of the
writ application.
Learned Additional Chief Standing Counsel shall also intimate about this order to the parties concerned.