BHOOP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the respondent No.3-Zila Panchayat files counter affidavit. The same is taken on record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondent authorities to act upon the resolution dated 20-2-2010 passed by Zila Panchayat, Haridwar, as per provision of law within a specified time period.

(3.) Counter affidavit has been filed on behalf of the respondent no.3. In paragraph no. 7, the following averments have been made:-