AKSHAY UNIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A draft notification dtd. 28/10/2021 was issued by the State Government for upgrading Nagar Palika Parishad, Shrinagar as Nagar Nigam. In the said notification State Government has proposed to include certain rural areas within Municipal limits.

(2.) The aforesaid notification was published in newspapers on 30/10/2021. Grievance raised by the petitioner in the present writ petition is that only a week's time was granted to members of public for filing objection, if any, however, due to Diwali holidays, petitioner could not file objection.

(3.) Learned counsel for the petitioner submits that the State Government has deliberately chosen festival season for issuance of notification so that no one can file objection against the move of the State Government.