Sri Pritam Singh And Another ... vs The State Of Uttarakhand And Others
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Uttarakhand High Court

Sri Pritam Singh And Another ... vs The State Of Uttarakhand And Others on 2 April, 2024

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
      THE HON'BLE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      THE HON'BLE JUSTICE SRI RAKESH THAPLIYAL

                          2nd April, 2024
         Writ Petition (M/B) No.86 of 2023

Sri Pritam Singh and another                              .....Petitioners
                                   Versus

The State of Uttarakhand and others                  ........Respondents


Counsel for the petitioners        : Mr. Jitendra   Chaudhary,      learned
                                     counsel

Counsel for the respondent         : Mr. K.N. Joshi,      learned   Deputy
nos.1 to 4                           Advocate General.

Judgment: (per Ms. Ritu Bahri, C.J.)

             Learned counsel for the State has
placed on record the order dated 30.06.2023,
whereby after demarcation, it was found that
the petitioners were in possession of land,
which was in excess                   i.e. 367 square meter,
and they had been allotted a land measuring
193 square meter. With respect to this excess
land, a notice was given to the petitioners on
24.06.2023, to vacate the excess land.

2.           Keeping          in     view     the        demarcation
report, since this demarcation report was in
the knowledge of the petitioners, the writ
petition is being disposed of giving liberty to
                        2




the petitioners to take any appropriate steps,
in accordance with law, if so advised.



                           ___________________________
                                      Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 2nd April, 2024 KKS/NR