ARUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have sought the indulgence of this Court for a direction to respondent Nos.2 and 3 to decide the representations dtd. 3/11/2025 and 19/2/2025 submitted by petitioners (Annexure Nos.6 and 7) as expeditiously as possible or within a stipulated time.

(2.) It is contended by learned counsel for petitioners that there happens to be water logging in front of houses of petitioners due to raising the interlocking tiles of the streets. Private respondents have instituted a Civil Suit dtd. 5/7/2025 i.e. Original Suit No.286 of 2025 Anil and Ors. Vs. Dharmveer Singh and Ors., before the Court of learned Civil Judge (Jr. Div.), Haridwar, seeking injunction against the respondent-Authority not to remove the interlocking tile and to construct the street one feet down.

(3.) It is further contended by him that learned Trial Court vide order dtd. 24/9/2025, passed ad interim injunction in favour of the private respondents injuncting respondent-Authority not to change the level of street. Against this order, private respondents are already in Misc. Civil Appeal No.294 of 2025 Anil and Ors. Vs. Dharmveer Singh and Ors., which is still pending disposal before learned District Judge, Haridwar.