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Sunil Singh vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 9 July 2024 · Citation: (2024) 07 UK CK 0018

HON’BLE JUDGES
Ritu Bahri, CJ · Rakesh Thapliyal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (PIL) No. 82 Of 2024
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Judgment

6 paragraphs · 186 words

Ritu Bahri, CJ

1.

Petitioner is seeking directions to respondent nos. 1 to 4 to construct the bypass road up to Panchayat Courtyard as per the sanctioned plan – Annexure No. 6. Pursuant to the said sanction plan, he has sent various letters and representations - Annexure nos. 3, 4, 5, 7 & 8 dated 12.12.2022, 17.07.2023, 13.10.2023, 08.02.2024 & 11.03.2024 respectively. He has also placed on record the photograph – Annexure No. 10, to show the condition of the road.

2.

Notice of motion.

3.

Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand accepts notice on behalf of all the respondents.

4.

The Writ Petition is being disposed of by giving directions to the respondents to look into the letters/ representations – Annexure nos. 3, 4, 5, 7 & 8 dated 12.12.2022, 17.07.2023, 13.10.2023, 08.02.2024 & 11.03.2024 respectively, and take a conscious decision, as to when the road will be constructed as per the sanctioned plan – Annexure No. 6, within a period of four weeks, and thereafter inform this Court.

5.

Pending application(s), if any, also stand disposed of accordingly.