STATE OF TAMIL NADU Vs. K.BALU

JUDGEMENT

(1.) We have heard learned counsel for the State of Uttarakhand. He has sought the same concession, as was extended by this Court in paragraph 25 of the order dated 31.3.2017, to States with hilly terrain, to the State of Uttarakhand as well.

(2.) Having given our thoughtful consideration to the aforesaid submission advanced on behalf of the State of Uttarakhand, and keeping in view the additional affidavit dated 17.7.2017 filed in this behalf, we are of the view, that the prayer made by the learned counsel deserves to be accepted for the districts of Uttarkashi, Chamoli, Rudraprayag, Tehri, Pauri Garhwal, Pithoragarh, Champawat, Bageshwar, Almora. Insofar as district Nanital is concerned, it deserves to be extended only to four tehsils - Nanital, Dhari, Kosya Kutauli and Betalghat, and with respect to district Dehradun, it deserves to be extended only to three tehsils - Chakrata, Kalsi and Tiuni.

(3.) It is clarified, that the concession is not extended to districts Haridwar and Udhamsingh Nagar.