Uttarakhand High Court
WPMS/3520/2018 on 26 November, 2018
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
WPMS No.3520 of 2018 Hon'ble Sudhanshu Dhulia, J.
Mr. Amish Tewari, Advocate, present for the petitioner.
Mr. K.N. Joshi, Deputy Advocate General, present for the State/respondent nos.1 to 5.
The petitioner is a Contractor who is presently doing the work of improving and metalling the road, in question. On a complaint made by the local villagers that the petitioner, while doing the said work, had damaged their fields, the JCB machine of the petitioner was seized by the concerned Sub Divisional Magistrate.
According to the petitioner, he has already made a representation before the concerned authority, stating therein, that he has not executed the cutting work and in case of any damage, that has been done by some other person. This aspect has not been looked into. The representation to this effect is also pending before the Sub Divisional Magistrate.
In view of these facts, the Sub Divisional Magistrate, Garud, Tehsil Garud, District Bageshwar is directed to take a decision on the representation of the petitioner within a period of two weeks from the date of production of a certified copy of this order.
In view thereof, the writ petition stands disposed.
(Sudhanshu Dhulia, J.) 26.11.2018 Nitesh