MANJU DEVI Vs. GOVERNMENT OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, she is elected Pradhan of Gram Sabha Rudrapur, Tehsil Ukhimath, District Rudraprayag. Her grievance is that the Gauchar/Pasture land of village Rudrapur is being diverted for construction of 220 KW sub-station.

(2.) Perusal of the impugned order dtd. 7/9/2009 indicates that forest land was proposed to be allotted in favour of Power Transmission Corporation of Uttarakhand Ltd. on lease, for 30 years subject to fulfilment of certain conditions.

(3.) Learned Additional Chief Standing Counsel for the State submits that the writ petition is highly belated as petitioner has challenged orders passed on 7/9/2009 and 8/10/2009 and there is no explanation for delay and laches.