MOHABBE ALI Vs. STATE OF UTTARAKHAD

JUDGEMENT

(1.) According to the petitioner, his house was damaged in recent rains and he has undertaken repair work in the said house. His grievance is that some Officials of Nagar Nigam Rudrapur are interfering with the repair work. Learned counsel for the petitioner submits that petitioner has made a representation to the Competent Authority in Nagar Nigam Rudrapur, but no decision has been taken on the same so far.

(2.) After arguing for a while, Mr. D.N. Sharma, learned counsel appearing for the petitioner confines his prayer and submits that petitioner may be permitted to submit fresh representation to the Competent Authority in Nagar Nigam Rudrapur, Udham Singh Nagar.

(3.) Mr. Lalit Sharma, learned counsel appearing for Nagar Nigam Rudrapur assures the Court that if petitioner moves representation within a week then decision thereupon shall be taken by the Competent Authority at the earliest.