WPMS/2187/2023
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                                     WPMS No.2187 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Deepak Bhatt, Advocate, for the petitioner.

Mr. Yogesh Tiwari, Standing Counsel, for the State of Uttarakhand.

The precise issue, which already stand adjudicated by this Court, is that when the leases are granted under the provisions of the Government Grants Act, whether at all there could be the proceedings for its cancellation under section 198 of the Zamindair Abolition Act, despite not being the lease provided under section 195 of the UPZA and LR Act.

This issue was decided in the context of the provisions contained under section 3 of the Government Grant Act, in one of the leading writ petitions being WPMS No.2009 of 2023, which has already been allowed by this Court on 19.07.2023, with the consent of the learned counsel for the respondent.

Since the issue stands covered, this writ petition, which is not disputed, this too would stand allowed as a consequence of the consent extended by the learned counsels, and there being no dispute that the matter stand covered by the judgment dated 19.07.2023.

Owing to the aforesaid, the writ petition would stands allowed, subject to the same terms and conditions of the judgment dated 19.07.2023.

(Sharad Kumar Sharma, J.) 03.08.2023

NR/