Chandra Shekhar Joshi vs State Of Uttarakhand And Another
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Uttarakhand High Court

Chandra Shekhar Joshi vs State Of Uttarakhand And Another on 24 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

       HIGH COURT OF UTTARAKHAND AT NAINITAL
                  Writ Petition No. 1063 of 2025 (M/S)

Chandra Shekhar Joshi                                     ..........Petitioner

                                         Versus

State of Uttarakhand and another                       ........ Respondents
Present :   Mr. Sudhir Kumar, Advocate for the petitioner.
            Mr. Suyash Pant, Standing Counsel for the State/respondents.



                                     JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner claims

that he is in possession of a land, plot No.245/3 admeasuring

0.632 Hectare, situated in Village Savaldeh, Tehsil Ramnagar,

District Nainital for a long time. As per Government Policy, the land

should be regularized in his favour, but it is not being done despite

multiple representations given by the petitioner.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner would submit that

the decision is to be taken by the respondent no.2/the Collector

Nainital, but he has been reporting the matter to the respondent

no.1/State and last communication was made by the respondent

no.2 on 25.01.2023 (Annexure No.12). He would submit that the

respondents may be directed to take a decision in the matter, in

view of the Government Policy.

4. Learned State counsel gives statement that the decision

may be taken in the matter within a period of two months from

today.

5. The Court takes on record the statement given by the

learned State counsel.

6. The writ petition stands disposed of with the direction

to the respondents to take a decision in the matter within a period

of two months from today.

(Ravindra Maithani, J.) 24.04.2025 Sanjay