SMT. LALITA CHAUHAN AND ANOTHER vs STATE OF UTTARAKHAND AND OTHERS

Sudhanshu Dhulia, J

The petitioners before this Court have challenged the inclusion of their “Gram Sabhaâ€​ into “Nagar Nigamâ€​.Â

This Court has been informed that this matter stands covered by the judgment and order dated 09.03.2018 passed by this Court in WPMS No. 3094

of 2017 (Sanjay Joshi Vs. State of Uttarakhand and other connected matters), where this Court had directed the petitioners to give their objections

before the Committee or the Authority, which is authorised under the law to hear such objections and the Committee shall decide their objections in

accordance with law. Â

Learned Counsel for the State fairly submits that this matter is squarely covered by the aforesaid decision of this Court and it may also be disposed

of with the same directions as given in the aforesaid case.Â

In view of the above, the writ petition stands disposed in the same terms and conditions as passed by  this Court in WPMS No. 3094 of 2017

(Sanjay Joshi Vs. State of Uttarakhand and other connected matters).

Let a certified copy of this order be issued today itself on payment of usual charges.