WPMS/1978/2021
2021 Latest Caselaw 3828 UK

IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
     ON THE 22ND DAY OF SEPTEMBER, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


       Writ Petition (M/S) No. 1978 of 2021

BETWEEN:

Pratap Singh Rawat.                                 ....Petitioner
      (By Mr. B.S. Koranga, Advocate)


AND:

State of Uttarakhand & others.                   ...Respondents
       (By Mr. Rakesh Kunwar, Additional Chief Standing Counsel for the
       State/respondents)


                            JUDGMENT

Petitioner has made a representation to District Magistrate, Almora on 01.04.2021, in which, he has made a prayer that his title be declared over the land, which is in his possession.

2. By means of this writ petition, petitioner has sought a direction to District Magistrate to take decision on the said representation.

3. Title over agricultural land can only be declared in a suit under Section 229-B of U.P. Zamindari & Land Reforms Act, 1950. Thus, the

relief, claimed in the writ petition, cannot be granted to the petitioner.

4. Accordingly, the Writ Petition is dismissed with liberty to the petitioner to approach the competent Court for declaration of his title.

(MANOJ KUMAR TIWARI, J.) Navin