In Judgment Text:
- directed the
District Magistrate ,Almora , to postpone the recovery proceedings, on the basis of the report - to the office of the Chief Standing Counsel, from the office of
District Magistrate ,Almora , dated 08 - of this Court, being Special Appeal No.384 of 2021 "Mukti Dutta Vs. Collector/
District Magistrate ,Almora - 12.2020, wherein, the said correspondence which was made by the District Magistrate. The
District Magistrate
In Judgment Text:
- the
District Magistrate ,Almora , to postpone the recovery proceedings, on the basis of the report submitted -
made to the office of the Chief Standing Counsel, from the office of
District Magistrate ,Almora , dated Magistrate ,Almora , in principle, has agreed that for the purposes of facilitating, the one-time settlement- 08.12.2020, wherein, the said correspondence which was made by the District Magistrate. The
District
In Judgment Text:
-
5. In his counter-affidavit, the
District Magistrate ,Almora - The
District Magistrate ,Almora further states that, on the application of Sri Ashutosh Pant, the Sub -
The
District Magistrate ,Almora shall forthwith, and in any event within two weeks - Ashutosh Pant had submitted the application because of some family disputes; the
District Magistrate
In Judgment Text:
- of this Court passed order dated 04.03.2013 directing the Sub
District Magistrate ,Almora , to remove the names - village should be lifted, is for the
District Magistrate ,Almora to take, suffice it, instead of keeping - for the
District Magistrate ,Almora to consider in accordance with law.
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J
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