WPPIL/107/2019
2022 Latest Caselaw 657 UK

SL.           Office Notes,
No.   Date   reports, orders           COURT'S OR JUDGE'S ORDERS
             or proceedings
              or directions
             and Registrar's
               order with
               Signatures
                               WPPIL No.107 of 2019
                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Ramesh Chandra Khulbe, J.

Mr. Shobhit Saharia, learned counsel for the petitioner.

Mr. M.C. Pandey, learned Additional Advocate General for the State/ respondent nos.1 to 4.

Mr. Navneet Kaushik, learned counsel for the respondent no.6.

Heard learned counsels for both the parties.

Mr. Navneet Kaushik, learned Counsel appearing for respondent no.6, submits that this matter has already been set at rest by the Hon'ble Supreme Court vide judgment dated 16.02.2022 passed in Civil Appeal Nos.1843-1844/ 2009 (State of U.P. [now Uttarakhand] vs. R.B. Narain Singh Sugar Mills Ltd.); by the said judgment, it has been directed by the Hon'ble Supreme Court that Khasra No.217 ad measuring 0.615 hectares of Village Kehra, Tehsil Laksar, District Haridwar has already been ordered to be recorded in the name of respondent no.6; and so, there nothing remains to be decided in this case.

Let the learned counsel for the petitioner take instructions in the matter, and examine the judgment passed by the Hon'ble Supreme Court, a copy whereof has already been supplied to him.

List this matter on 23.03.2022.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 09.03.2022 RD/RB