SINGH AND COMPANY, THROUGH ITS PARTNER LALIT SINGH S/O THAKUR ZALIM SINGH Vs. STATE OF UTTARAKHAND AND TWO OTHERS

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed by petitioner is taken on record. Heard Mr. Sharad Sharma, Senior Advocate, along with Mr. Bhuwan Bhatt, Advocate for petitioner, Mr. N.P. Shah, Standing Counsel on behalf of State and Mr. Sandeep Kothari, Counsel for respondent No.3.

(2.) BY means of this petition the petitioner has sought a writ in the nature of mandamus commanding the respondent No.1 to pass and take appropriate decision on a reference made by the Commissioner/Chairman Special Lake Area Development Authority, District Nainital, to the Secretary, Avas Vibhag, Civil Secretariat Dehradun, so far it relates to the relaxation in the master plan.