MONIKA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail that part of the Notification dtd. 1/9/2021, by which Village Saliyer Salhapur, Tehsil Roorkee, District Haridwar, was included in the proposed Nagar Panchayat.

(2.) In this article, "a transitional area", "a smaller urban area" or "a larger urban area" means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as he may deem fit, specify by public notification for the purposes of this Part."

(3.) In terms of the aforesaid Article, the impugned Notification has been issued including Village Saliyer Salhapur in the Nagar Panchayat area. The petitioner is aggrieved by inclusion of the aforesaid village in the Nagar Panchayat area.