WPMS/532/2022
2022 Latest Caselaw 807 UK

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
        ON THE 21ST DAY OF MARCH, 2022
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

        Writ Petition (M/S) No. 532 of 2022
BETWEEN:
Sailavi Prasad                                             ...Petitioner
      (By Mr. S.K. Mandal, Advocate)

AND:

State of Uttarakhand and Others                        ...Respondents
      (By Mr. Yogesh Tiwari, Standing Counsel for the State)


                           JUDGMENT

Petitioner has filed this writ petition for a direction to the Assistant Collector/SDM Sitarganj to expedite disposal of his application filed under Section 41 of Land Revenue Act, 1901.

2. Learned Standing Counsel points out that no case number has been allotted to the petitioner's application so far. Thus according to him, it is doubtful as to whether petitioner has actually moved any such application or not. He further points out that there appears to be a boundary dispute with the Forest Department, therefore before deciding petitioner's application, the Forest Authorities also deserve to be heard.

3. Having regard to the facts of the case, the writ petition is disposed of with a direction to the Assistant Collector/SDM Sitarganj to expedite disposal of petitioner's application filed on 22.01.2021, which is Annexure No. 9 to the writ

petition and make endeavour to decide the same within 12 months. Before taking any decision, Authorities of Forest Department and Revenue Department shall also be heard.

(MANOJ KUMAR TIWARI, J.) Shubham