AI Structured Summary
Not yet generated for this judgment
Judgment
(PER: SRI MANOJ KUMAR GUPTA, C.J.)
The present public interest litigation has been filed questioning the resolution of the respondent-Zila Panchayat taken in its meeting dated 06.09.2025 for cancelling all previous development works numbering 291 and the letter written by it to the State Government seeking its approval.
The case of the petitioner was that with the change of the Board of Zila Panchayat, the development works, which were approved by the predecessor Board, have been decided to be cancelled in an arbitrary manner and it would hamper the development of the area.
By interim order dated 13.10.2025, the impugned resolution was kept in abeyance and, as a result whereof, neither any decision was taken by the State Government on basis of the resolution passed by the Zila Panchayat, nor any development had been carried out in the Zila Panchayat.
Learned counsel for the petitioner submits that the matter has remained pending for considerable time and since on account of the interim order, the Zila Panchayat has kept all works on hold and, consequently, the interim order, in fact, has operated against the very purpose for which the present PIL was filed. He submits that under Section 134 of the Uttarakhand Panchayati Raj Act, 2016, the State Government has been given supervisory power in financial matters and he, accordingly, prays that the State Government be permitted to examine the impugned resolution and take appropriate decision.
Learned Brief Holder for the State of Uttarakhand and learned counsel appearing for the Zila Panchayat have no objection, if the State Government is permitted to take decision in the matter.
Accordingly, the writ petition is disposed of, with direction to the State Government to examine the impugned resolution of the Board dated 06.09.2025 in light of the letter dated 11.09.2025 and take appropriate decision in accordance with law within six weeks from the date of communication of the instant order.
All pending applications stand disposed of accordingly.