WPMS/2739/2021
2021 Latest Caselaw 5226 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 17TH DAY OF DECEMBER, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 2739 of 2021
BETWEEN:
Anuvrat Verma                                ... Petitioner

         (By Mr. Shikhar Kacker, Advocate)

AND:

State of Uttarakhand & others                ... Respondents
         (By Mr. S.C. Chauhan, Deputy Advocate General)

                         JUDGMENT

1. According to the petitioners, their land situate in Tehsil Laksar, District Haridwar has been encroached by certain persons, who have been granted mining licence. Thus, petitioners have raised a boundary dispute in this writ petition.

2. Since petitioners have a remedy of making an application under Section 41 of Land Revenue Act, 1901, therefore, this Court declines to entertain this writ petition.

3. Having regard to the facts of the case, the writ petition is disposed of with liberty to the petitioner to approach Authorities of Mining Department by making a representation.

(Manoj Kumar Tiwari, J.) Aswal