YASEEN 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 : -

(2.) Heard Mr. Mohd. Safdar, learned counsel for the petitioner, Mr. N.S. Pundir, learned Deputy Advocate General for the respondent nos. 1 to 4 and Mr. Ashutosh Thakral, learned counsel for the respondent no.5.

(3.) Mr. Mohd. Safdar, Advocate, submitted that the respondent nos. 1 to 3 are raising a construction over a ceiling land without adopting due process of law. A representation dtd. 25/3/2025 was sent by the petitioner to the District Magistrate, Haridwar, the respondent no.2. The said representation is still pending.