VAN PANCHAYAT TIMLA GUTH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is the Van Panchayat, situated at Village Timla Guth, Tehsil Patti, District Champawat. By following the procedure, prescribed in Rule 18 of the Uttaranchal Forest Panchayat Rules, 2005, a resolution was passed by the petitioner for disposal of rotten grass pine tree etc. The said resolution was received in the office of the respondent no.2, but, till date no decision has been taken on the resolution and representation, preferred by the petitioner.

(2.) The present writ petition has been filed with the following relief:-

(3.) Learned counsel for the State requested four weeks' time to decide the said resolution/representation.