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Judgment
8 paragraphs · 169 wordsVipin Sanghi, CJ
The petitioner has preferred the present writ petition to assail the notice dated 13.08.2023, issued to the petitioner alleging encroachment by him on the land falling in Khasra Number 2298 (Min.) of Village Gyanshu, Tehsil Bhatwari, District Uttarkashi.
According to the petitioner, he is the owner of the land falling in Khasra No.2295 (Min.). The petitioner states that he has responded to the said notice, and he apprehends that without disposal of the notice, action for removal of alleged encroachment and construction would be undertaken.
Learned counsels for the respondents appear on advance notice.
The respondents should consider the response of the petitioner to the show-cause notice, and pass a reasoned and speaking order before taking any action in the matter, as proposed in the show-cause notice.
The petition stands disposed of in the aforesaid terms.
We, however, make it clear that we have not examined the petitioners’ case on merits.
Pending application, if any, also stands disposed of.