SARVAM SEVA SANSTHANAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers : - A writ/ order/ direction in the nature of a writ: -

(2.) Heard Mr. K.P. Upadhyaya, learned Senior Advocate assisted by Mr. Paritosh Dalakoti, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondents.

(3.) Mr. K.P. Upadhyaya, Senior Advocate, contended that the petitioner, a registered trust, is engaged in providing social and welfare services towards the destitute cows and the calves. The petitioner moved an application in the year, 2016 for allotment of land bearing khasra no.119, area 1.808 measuring 60 x 25 sq. mtr. for fodder and medical facilities to such cows on the said land. The District Magistrate allotted the land for the said purpose vide letter dtd. 11/8/2016. The petitioner is continuously running Gaushala on the said land. The appropriate basic structures for protection of the cows are necessary. Half of the construction of the basic structure is completed and remaining construction is still pending. As per notice dtd. 15/2/2025 of the Office of Revenue Sub Inspector, the unauthorized construction of Gaushala has been raised on the said land without any prior permission. Therefore, the petitioner is directed to appear and clarify the position. On 17/2/2025, the impugned notice was issued and by the said notice, the petitioner has been directed to demolish the said construction within three days otherwise coercive action would be taken against the petitioner.