SARITA RANI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Learned counsel appearing for the petitioner submitted that in spite of the fact that the map sanctioned in favour of the respondent no. 5 has been cancelled by the competent authority under Section 7-A of the R.B.O. Act, the illegal construction done by the respondent no. 5 has not been removed so far.