SARJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought the indulgence of this court for a direction to respondents to remove obstruction raised by respondent No.3 illegally on public road passing through village Etawwa Tehsil and Police Station Bazpur, district Udham Singh Nagar.

(3.) From the perusal of the record of the writ petition, it transpires that an application dtd. 11/3/2024 purportedly under Sec. 133 of Cr.P.C. was filed by the petitioner before SDM, Bazpur, District Udham Singh Nagar alleging therein that the respondent No.3-M/s Omcar Infratech Pvt. Ltd. has raised obstruction in the public road passing through Plot No.252 to 257, 248, 249, 240/1 Min, 255, 237, 257 in village Etawwa, Bazpur, which is a 10 feet wide public road. The application was supported by the settlement map of the village Etawwa, which clearly shows the said way as public way.