MANMOHAN LAKHERA Vs. STATE & ORS

JUDGEMENT

(1.) This petition was treated as PIL on the basis of letter sent by Mr. Manmohan Lakhera, Journalist highlighting therein the encroachments made on the public path by unscrupulous persons. The scope of this petition was enlarged from time to time.

(2.) The affidavits have been filed by the District Magistrate, Dehradun. According to the latest affidavit filed by him, a meeting was called by him on 10.07.2014 for removal of encroachment over footpaths. The encroachments are removed on 06.06.2013, 07.06.2013, 10.06.2013, 11.06.2013, 106.2013, 13.06.2013 and 14.06.2013. The road wise list of removal of encroachments was filed as Annexure No.C.A.2 (Colly).

(3.) The massive drive was launched for removal of encroachments. However, the fact of the matter is that, till date, the encroachment is being made with impunity on the public paths. The affidavits filed by the private parties were taken into consideration but not found satisfactory.