NANDAN SINGH KHATRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The case of the petitioner is that a motor road is being constructed through his agricultural land without there being any acquisition of the land. The petitioner has moved a representation to the District Magistrate, Chamoli and the concerned authorities in this regard who instead of deciding the representation of the petitioner are directing the petitioner to move his representation before other authorities. The representation of the petitioner has not been decided as yet which is presently pending before the District Magistrate, Chamoli. The petitioner has now confined his prayer that in case his representation which is pending before the District Magistrate be decided. He does not wish to press any other prayer in the writ petition. Learned Additional Chief Standing Counsel Sri K.P. Upadhyay also agrees that on these directions, the writ petition may be disposed of.

(3.) Hence, it is directed that the representation of the petitioner which is pending before the District Magistrate, Chamoli shall be decided by the District Magistrate within a period of three weeks from the date a certified copy of this order is produced before the District Magistrate, Chamoli. The District Magistrate shall dispose of the said representation with a speaking order considering all the relevant fact particularly as to whether the motor road is being constructed 2 as per the alignment and the survey or it is in violation of the same and also the fact as to whether the land of the petitioner is rightly being used without any violation of law as alleged.