RANVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the impugned notice dtd. 19/3/2025, issued by the respondent no.3 to the petitioner under Sub-Sec. 2 of Sec. 26 of the Control of National Highways (Land and Traffic) Act, 2002 ('the Act'). The petitioner also seeks directions that the appeal, preferred under Sec. 3G(5) of the National Highway Act, 1956, may also be directed to be decided expeditiously.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner would submit that the impugned notice dtd. 19/3/2025 is not in accordance with law. He would submit that the petitioner ought to have been given time to make a representation and a date needs to be specified for such hearing, which, it is argued, is not given in the instant case.