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Judgment
8 paragraphs · 139 wordsManoj Kumar Tiwari, J
According to the petitioner, he has made a representation to the Joint Magistrate, Kashipur on 01.02.2021 for laying of cement pipe beneath the
road constructed by Mandi Samiti to ensure that the water accumulated at the plot of the petitioner is released. By means of this writ petition,
petitioner has sought a direction to the Joint Magistrate, Kashipur to take decision on the said representation.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to the Joint Magistrate, Kashipur to take
decision on petitioner’s representation, as early as possible, preferably within 12 weeks from today. It goes without saying that the Joint
Magistrate shall hear all the parties concerned, including the owners of the nearby land/property before taking any decision on petitioner’s
representation.