CourtKutchehry.com
High CourtsSingle Bench

Veena Devi vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 24 March 2021 · Citation: (2021) 03 UK CK 0171

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 729 Of 2021
Ask AI about this case

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 · 156 words

Manoj Kumar Tiwari, J

1.

By means of this writ petition, petitioner has sought following relief:-

(i) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondents to take immediate action on the representation/complaints of the petitioner pending before the respondents regarding illegal felling down and theft of popular trees standing over the land of Gram Sabha.

2.

According to the petitioner, some miscreants have illegally cut-down eucalyptus tree standing over Gram Sabha land and the matter was also apprised to the Forest Official, but no action has been taken.

3.

Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to make representation to the Divisional Forest Officer, Haridwar within three weeks from today. If such a representation is made to the concerned Divisional Forest Officer, he shall consider the representation of the petitioner, in accordance with law.