AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 199 wordsManoj Kumar Gupta, CJ
The present writ petition has been filed in Public Interest praying for a writ of mandamus commanding respondents no. 2 & 3 to take steps for removal of encroachments allegedly made by respondent no. 4 over a public Nala/drain. The case of the petitioner is based on the communication dated 19.08.2015 of Deputy Director, Administration, Krishi Utpadan Mandi Samiti, addressed to Secretary, Krishi Utapadan Mandi Samiti, Gadarpur, Udham Singh Nagar, which refers to an inquiry report dated 19.08.2015 and based on the same, actions which were required to be taken, are mentioned. It inter alia stipulates that the existing wall between the nala and the land of the seed plant should be removed.
The communication, as noted above, is more than 10 years old and at this stage, we are not inclined to issue any direction on the basis of the same. We leave it open to the petitioner to approach the Deputy Director, Administration, in case, the directions issued by him, have not been complied with or to avail such a remedy as available to him.
The writ petition stands disposed of.
Pending application, if any, also stands disposed of.