WPMS/878/2021
2021 Latest Caselaw 1464 UK

     IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
           ON THE 9TH DAY OF APRIL, 2021
                           BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

         Writ Petition (M/S) No. 878 of 2021

BETWEEN:
      Bhopal Singh                               .....Petitioner
      (By Ms. Prabha Naithani, Advocate)



AND:
      State of Uttarakhand & others          .....Respondents

      (By Mr. T.S. Phartiyal, Additional C.S.C. for the State of
      Uttarakhand/respondent nos. 1 to 5 and Ms. Anjali
      Bhargava, Advocate for respondent no. 6)


                        JUDGMENT

According to petitioner, he was allotted a land, which was declared surplus, in proceedings under Imposition of Ceiling on Land Holdings Act.

2. Grievance of the petitioner is that his name has not been entered in the revenue records as allottee of the said land.

3. By means of this writ petition, petitioner has sought following reliefs:-

"I. Issue a writ order or direction in the nature of mandamus commanding and directing the respondents to enter the name of petitioner in the revenue entries on the basis of allotment made in favour of petitioner by Gram Sabha in year 1990 which was duly approved by competent authority and over which the petitioner is in possession since year 1990.

II. Issue a writ order or direction in the nature of mandamus directing the respondents to maintain status quo in respect of the land in question till the disposal of petition/entries in the revenue record."

4. Petitioner wants mutation of his name in the revenue records for which he can approach the Competent Authority under the provisions of Land Revenue Act, 1901.

5. Accordingly, writ petition is disposed of with liberty to petitioner to approach the Competent Authority under the provisions of Land Revenue Act, 1901, by making appropriate application. If such application is made by the petitioner, then the same shall be decided as early as possible but, not later than six months.

(MANOJ KUMAR TIWARI, J.) Navin