Uttarakhand High Court
Janardan Singh Pangtey vs State Of Uttarakhand & Others on 16 May, 2019
Author: R.C. Khulbe
Bench: Ramesh Ranganathan, R.C. Khulbe
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (PIL) No. 27 of 2019
Janardan Singh Pangtey .......Petitioner
Versus
State of Uttarakhand & others .......Respondents
Mr. B.N. Molakhi, Advocate for the petitioner.
Mr. S.S. Chauhan, Deputy Advocate General for the State.
Coram: Hon'ble Ramesh Ranganathan, C.J.
Hon'ble R.C. Khulbe, J.
Even from the counter-affidavit filed by the State, it is clear that, from among 67 persons who were provided rehabilitation benefits, pursuant to the disaster which struck the State of Uttarakhand in 2013, the inquiry revealed that 20 beneficiaries were wrongly given the benefit of land allotment, though they did not fulfill the stipulated criteria for allotment of land.
2. It is stated that, on 24.04.2019, the Sub-Divisional Magistrate, Munsyari was appointed to take action against those 20 private persons, and the Additional District Magistrate, Pithoragarh has been appointed to take action against the identified government officials who were responsible.
3. The counter-affidavit was filed on 01.05.2019, less than a week after the Additional District Magistrate, Pithoragarh and Sub-Divisional Magistrate, Munsyari were appointed to take action against the 20 persons who were illegally allotted the land, and against the government officials who were responsible for such illegal allotment.
4. Mr. S.S. Chauhan, learned Deputy Advocate General appearing on behalf of the State, requests three weeks' time to file an action taken report furnishing details of the action taken against the errant individuals, and the government officials responsible for such illegal allotment.
5. Post on 11.06.2019, by which date, the first respondent shall submit a report to this Court regarding the action taken by the Additional District Magistrate, Pithoragarh and the Sub-Divisional Magistrate, Munsyari, so far.
26. Let a certified copy of this order be furnished to learned counsel for the parties by 17.05.2019, on payment of prescribed charges.
(R.C. Khulbe, J.) (Ramesh Ranganathan, C. J.)
16.05.2019 16.05.2019
NISHANT