WPMS/2842/2021
2021 Latest Caselaw 5368 UK

        IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
         ON THE 28TH DAY OF DECEMBER, 2021
                                 BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           Writ Petition (M/S) No. 2842 of 2021

BETWEEN:
Sageer Ahmad.                                             ...Petitioner
         (By Mr. Mehboob Rahi, Advocate)

AND:
District Magistrate,
Udham Singh Nagar & others.                            ...Respondents
         (By Ms. Mamta Bisht, Deputy Advocate General for the State of
         Uttarakhand/respondent nos. 1 to 4)


                               JUDGMENT

According to the petitioner, certain individuals have encroached upon the land belonging to Irrigation Department, next to the Irrigation Canal in Village Sarwarkhera, Kashipur, District Udham Singh Nagar.

2. It is not known whether petitioner himself has encroached upon public land or not. However, since petitioner has made a representation to Sub Divisional Magistrate, Kashipur, District Udham Singh Nagar, therefore, this Court hopes and expects that Sub Divisional Magistrate concerned shall look into the matter and take appropriate decision, in accordance with law, as early as possible.

3. With the aforesaid observation, the writ petition stands disposed of.

(MANOJ KUMAR TIWARI, J.) Navin