Baldev Singh vs Gurvinder Singh & Others
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           IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
                  Writ Petition (M/S) No. 3021 of 2018

Baldev Singh                                              .......Petitioner
                                          Vs.

Gurvinder Singh & others                                  .....Respondents

Mr. Sarvesh Agarwal, Advocate for the petitioner. Mr. Sandeep Kothari, Advocate, for the respondent no.1.

Hon'ble Sharad Kumar Sharma, J (Oral)

In the present writ petition, the petitioner has sought the following reliefs:-

"A. Issue a writ, order or direction to set aside the impugned order dated 28.08.2015 passed by learned Additional Commissioner (Kumaun Division) Nainital in Z.A. Appeal No.8/44/14-15, Gurvinder Singh Versus Jagtar Singh and others as well as judgment dated 28.04.2018 passed by learned Member (Judicial) Board of Revenue, Uttarakhand at Nainital in Second Appeal No.36/2015-16, Jagtar singh (since deceased) and others Versus Gurvinder Singh and others (Annexure No.6 and 8)."

2. In fact, the challenge, which has been given by the petitioner, is to the judgment of 28.08.2015, which was rendered by the court of Additional Commissioner in ZA Appeal No.8/44/14-15, Gurvinder Singh Versus Jagtar Singh and others; as well as judgment dated 28.04.2018 which was passed by the Member (Judicial), Board of Revenue, Uttarakhand at Nainital in S.A. No.36/2015-16, Jagtar Singh & others Vs. Gurvinder Singh & others, which was emanating from the proceedings under Section 176 of the UP Zamindari Abolition and Land Reforms Act.

3. Learned counsel for the respondent no.1 - Mr. Sandeep Kothari, had made a statement at the bar, that the parties to the writ petition have entered into a compromise and the respective settlement

of their shares has already been concluded. In view of the above statement, the writ petition is closed.

(Sharad Kumar Sharma, J.) 08.03.2021 NR/