GAJENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Surendra Kumar Posti, learned Senior Counsel, assisted by Mr. Ashutosh Posti, learned counsel for the writ applicant and Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.

(3.) The argument of learned counsel for the petitioner is that by constructing a road near the village there imminent threat to the stability of the houses of the villagers already constructed in the villages Beena Gaon and Jhangor Gaon. They have grievance regarding the alignment of the road. In this connection, the residents of both the villages have already given a representation along with the annexures to the respondent no. 3, who has not given any attention to the same.