Uttarakhand High Court

Deshraj vs State Of Uttarakhand And Others on 21 May, 2025

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                 AND

       THE HON'BLE JUSTICE MR. ALOK MAHRA

            Writ Petition (Criminal) No.375 of 2025
                            21st May, 2025


  Deshraj                                            --   Petitioner

                                 Versus

  State of Uttarakhand and Others                    --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Deep Chandra Joshi, learned counsel for the petitioner.
  Mr. J. S. Virk, learned DAG with Mr. Rakesh Joshi, learned Brief
  Holder for the State.
  ---------------------------------------------------------------------

  JUDGMENT :

(per Mr. Alok Mahra, J.)

Heard learned counsel for the petitioner and

learned counsel for the State.

2. Learned counsel for the petitioner would

submit that the petitioner has moved an application

under Section 141 of the L.R. Act before the Sub

Divisional Magistrate, Laksar for demarcation of the

disputed land. He has further contended that when the

Lekhpal and other officers visited the disputed land for

demarcation, then respondent no.3 and other persons

disrupted the whole survey proceedings.

3. In such view of the matter, the Sub Divisional

Magistrate, Laksar would be at liberty to ask the help of

the police personnel on the next date when he orders for

demarcation of the disputed property.

4. The writ petition stands disposed of

accordingly.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 21.05.2025 BS

BALWANT

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

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe2eacbf28cdf4ba7ce8

SINGH 640c5820, postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE5185F418755DC00A7 A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.05.23 16:15:26 +05'30'