NANDA BALLABH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, a public path, connecting Village Durgapalpur Motiram and Village Dungarpur, has been encroached upon by certain individuals. Sub-Divisional Magistrate, Lalkuan had directed the Tehsildar to get the encroachment removed, after measuring the land.

(2.) Grievance of the petitioner is that despite order passed by Sub-Divisional Magistrate, the work of measurement, which was started in the month of November, 2020 has not been completed so far.

(3.) Learned counsel for the petitioner confines his prayer and submits that Sub-Divisional Magistrate, Lalkuan be directed to get the work of measurement completed within some stipulated time frame.