HARISH LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing.

(2.) Petitioner is challenging the notice issued by Executive Engineer, Establishment (Rehabilitation) Division, New Tehri, on 31/12/2021.

(3.) By the said notice, petitioner has been asked to remove his unauthorized occupation from the land in question within two days or else face legal action. It is further stated in the notice that the expenses incurred in removing petitioner's encroachment shall be recoverable from him.