VIKRAM SINGH SHAHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he was granted work order for removal of River Bed Material under the river training policy, formulated by the State Government.

(2.) Grievance of the petitioner is that storage area of the petitioner is across the river and he wants permission from the District Magistrate, Bageshwar to build a ramp over the river so that vehicles carrying River Bed Material may approach his storage area.

(3.) Learned counsel for the petitioner submits that a representation has already been submitted to the District Magistrate, on 18/9/2021 and he confines his prayer and submits that District Magistrate, Bageshwar be directed to take decision on petitioner's representation.