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Judgment
5 paragraphs · 109 wordsManoj Kumar Tiwari, J
Petitioner has challenged the order dated 06.01.2021 passed by District Magistrate, Haridwar.
Perusal of record indicates that the said order has been passed by District Magistrate, Haridwar on the direction issued by this Court to decide representation filed by some other villagers. Learned counsel for the petitioner contends that petitioner was not heard in the matter.
Having considered the submission made on behalf of petitioner, this Court does not find any infirmity in the impugned order. Even otherwise also, Panchayati Raj Act does not provide individual hearing to each villager in these matters.
Accordingly, writ petition fails and is hereby dismissed.