LAWS(UTN)-2024-12-45

GRAM PANCHAYAT SUDDHOWALA Vs. STATE OF UTTARAKHAND

Decided On December 26, 2024
Gram Panchayat Suddhowala Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The petitioner no. 1 is the Gram Panchayat Suddhowala, District Dehradun and the petitioner nos. 2 to 4 are villagers of Gram Panchayat / Kshetra Panchayat, Suddhowala. The respondent no. 6 has opened a Grocery cum Wine Shop 'Your Daily Basket'. The said shop is located in front of the Ambassador School, Suddhowala, therefore, there is a threat to the well-being of students, children, women and villagers. The villagers of the Gram Panchayat, Siddhowala raised their grievances before the District Magistrate, Dehradun on 19/3/2024. On 23/10/2024, the villagers of the said Gram Panchayat again made a representation to the District Magistrate against the opening of 'Your Daily Basket (Grocery cum Wine Shop)'.The villagers of the Gram Panchayat, Siddhowala again made the representation dtd. 11/11/2024 to the District Magistrate. The said representation is still pending. Therefore, the present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Reituparna Joshi, learned counsel for the petitioners and Mr. M.S. Bisht, learned Brief Holder for the respondent nos. 1 to 5.

(3.) Mr. Reituparna Joshi, Advocate has requested to dispose of the present writ petition directing the District Magistrate / Licensing Authority, the respondent no. 3, to decide the representation dtd. 11/11/2024 as expeditiously as possible.