Uttarakhand High Court
Unknown vs Mrs. Vijay Lakshmi on 2 April, 2013
Author: B.S. Verma
Bench: B.S. Verma
WPMS No. 599 of 2011
Hon'ble B.S. Verma, J.
Mrs. Vijay Lakshmi, Advocate for the petitioner.
Mr. Lalit Miglani, Brief Holder for the State.
Mr. Shobhit Saharia, Advocate for respondent No. 3- T.H.D.C. This Court vide order dated 06.03.2013, has observed that the original Parivar Register pertaining to Late Mangal Das, Village Chham, Tehri, needs to be perused and Mr. Lalit Miglani, Brief Holder for the State undertakes to bring the Parivar Register from the concerned District Development Officer or any other authority before whom such documents are kept before this Court within two weeks.
Mr. Lalit Miglani, Brief Holder for the State informed to the Court that despite of the information given to the District Development Officer, the order of the Court has not been complied with, therefore, the District Development Officer, Tehri Garhwal, is further directed to be present before this Court on 22.04.2013, along with the original Parivar Register, pertaining to Late Mangal Das, Village Chham, Tehri.
Registry is directed to ensure the compliance of the Court's order through Collector, Tehri Garhwal.
(B.S. Verma, J.) 02.04.2013 S