PRADEEP BIJALWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is taken up through Virtual hearing.

(2.) Heard Lokendra Dobhal, learned Counsel for the writ applicant and Mr. K.N.Joshi, learned Deputy Advocate General for the State.

(3.) The argument of learned counsel for the petitioner is that by constructing a road near the village there would be imminent threat to the stability of the agricultural land of the villagers on construction of motor road in the village panchayat Manjgaon. They have grievance regarding the alignment of the road. In this connection, the residents of the village have already given a representation dtd. 31/12/2021 along with the annexures to the respondent no.