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Judgment
Grievance of the applicant is illegal constructions at Khasra No.171 at Village Dhanaula lies at confluence of Song and Baldi Rivers and further that construction is being raised in flood plains of the said rivers.
The matter was taken up by this Tribunal on 05.01.2023 and District Magistrate, Dehradun was directed to visit the site and submit a factual and action taken report. In compliance thereof, a report dated 03.07.2023 has been filed with the facts that constructions have been removed and now there is no construction or encroachment at the site in question.
Learned Counsel appearing for the applicant has submitted that debris are still lying at there. The District Administration/Collector is directed to remove the debris within the timeframe not more than 30 days.
Learned Counsel appearing for the applicant has further raised grievance that there are other constructions on the same plot. The District Collector is further directed to visit the place and in case, it is found that there are illegal constructions in violation of environmental rules, the District Collector is authorized and directed to take legal action according to law.
With the above observations, the application is disposed of.
A copy of this order be forwarded to District Collector by e-mail for compliance.