WPMS/1306/2021
2021 Latest Caselaw 2348 UK

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


     WRIT PETITION (M/S) No. 1306 of 2021

BETWEEN:

Vishal and others.                             ...Petitioners
     (By Mr. Ankur Sharma, Advocate)

AND:
State of Uttarakhand
& others.                                  ....Respondents
     (By Mr. T.S. Phartiyal, Additional C.S.C. for the State of
     Uttarakhand)


                      JUDGMENT

According to the petitioners, they were allotted shops by Social Welfare Department under the Special Component Plan Scheme. Now, they want ownership rights over the said shops.

2. Learned counsel for the petitioners has relied upon a Government Order dated 27.07.2016 issued by Secretary, Revenue Department, Government of Uttarakhand.

3. A perusal of the said Government Order reveals that the State Government has taken policy decision to grant ownership right to the persons, who were granted land on lease under the provisions of Government Grant Act, 1895. There is no such policy which provides grant of ownership rights over the

shops which were allotted under the Special Component Plan Scheme.

3. In such view of the matter, the writ petition is absolutely misconceived and the same is dismissed.

(MANOJ KUMAR TIWARI, J.) Arpan