Uttarakhand High Court

Taj Bibi vs State Of Uttarakhand & Others on 1 July, 2025

                                                           2025:UHC:5606-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
  HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                     AND
             HON'BLE SRI JUSTICE ALOK MAHRA
                             01ST JULY, 2025
        WRIT PETITION (M/B) NO. 378 OF 2025
Taj Bibi                                                      ......Petitioner.
                                 Versus
State of Uttarakhand & others                         .......Respondents.
Counsel for the Petitioner       :        Mr. Gaurav Singh, learned counsel.
Counsel for the State            :        Mr. Yogesh Chandra Tiwari, learned
                                          Standing Counsel.

JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard learned counsel for the petitioner and learned

Standing Counsel for the State.

2. Learned Standing Counsel submits, that in view of

the absence of the Gram Pradhan, etc., the applications are

pending consideration and that no efforts have been made by

the respondents to evict them.

3. The submission is placed on record.

4. In view of the acknowledgement of the pendency of

the applications, we are of the view that the instant writ

petition can be disposed of by directing the respondents to

consider and dispose of the applications under the Scheduled

Tribes And Other Traditional Forest Dwellers (Recognition Of

Forest Rights) Act, 2006, as expeditiously as possible.

5. In the meanwhile, the respondents shall refrain

2025:UHC:5606-DB

from initiating any steps to evict them or prevent them from

utilizing the lands in their possession.

6. It is made clear that the lands in the possession of

the petitioner shall be utilized only for agricultural purposes

and shall not be put to any commercial use.

7. The writ petition stands disposed of in above terms.

8. There shall be no order as to costs.

9. Pending application, if any, also stands disposed of.

________________

G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 01st July, 2025 NISHANT

NISHANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc0

KUMAR 0ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63 A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.07.04 12:00:51 +05'30'