VIJENDRA KUMAR CHAUDHRY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY way of this petition a relief has been sought by the petitioner for seeking a direction to the S.D.M., Dehradun for deciding the matter within a period of one month.

(2.) BRIEF facts giving rise to this pe­tition are that the petitioner is a resident of 108/1 Nashvilla Road, (Rajpur Road) Dehradun. which is a Pacca road, that goes in front of Saint Joseph Academy. There is a shop in the name and style of "Saved Auto Repairs" and the owner of that shop is one Tanvir Khan. This shop has created a great problem of the pollution on a very busy road. The habitant of the locality have requested so many time to the owner of the shop not to pollute the atmosphere but all in vain. Therefore, the petitioner had to file an application before the court of S.D.M. against the respondents No. 2 to 4 under Section 133 Cr.PC.

(3.) HEARD learned counsel for the petitioner and perused the record.