WPMS/2896/2023
2023 Latest Caselaw 3222 UK

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                                  WPMS No. 2896 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Deepak Bhatt, Advocate, for the petitioner.

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

Almost a similar issue had come up for consideration before this Court with regard to the aspect, as to whether the cancellation of the lease could be made by invoking the provisions contained under Section 198 of the U.P. Z.A. & L.R. Act, in relation to land covered by the Government Grants Act.

The said issue has been decided by the bunch of Writ Petitions, vide judgment dated 19th July, 2023, as rendered in leading Writ Petition No. 2009 of 2023.

The said fact has not disputed by the learned Standing Counsel.

The learned counsel for the parties agrees that the Writ Petition too may be considered in the light of the aforesaid judgment.

Consequently, the Writ Petition is allowed, subject to the judgment passed on 19th July, 2023, in the bunch of Writ Petitions.

(Sharad Kumar Sharma, J.) Dated 18.10.2023 Shiv