HARDEEP SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applications, seeking condonation of the delay in filing the review applications, is not opposed, and the delay is, therefore, condoned.

(2.) This application is filed seeking review of the order passed by a Division Bench of this Court in Writ Petition (PIL) No.47 of 2018 dtd. 23/10/2018. In the said order, the Division Bench took note of the submission, urged on behalf of the writ petitioner, that there were large scale encroachments in Mahuakheraganj; he had sought information under the Right to Information Act, 2005; the information was supplied by the then Executive Officer, Nagar Palika Parishad, Mahuakheraganj; and the report discloses that large scale encroachment had been made on the government land public land, including public paths.

(3.) The Division Bench disposed of the Writ Petition directing the District Magistrate, Nainital to ensure that persons, who had encroached upon government landpublic land, including public paths as per proceedings dtd. 19/4/2010, be evicted by issuing them three weeks' notices, and by giving them three weeks' time to file their reply.