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Judgment
6 paragraphs · 153 wordsManoj Kumar Tiwari, J
According to the petitioner, his land has been encroached by his neighbours, who are not removing their encroachment, despite repeated requests.
By means of this writ petition, petitioner has sought following relief:-
i. Issue an appropriate order or direction directing the respondent authorities to conduct the demarcation of the land of the petitioner depicted by Khata no. 0007Khasra No. 806 Rakbai 0.0870 hectare and Khasra no. 864 rakbai 0.0230 hectare total 0.1100 hectare situated at Mauza Toda Kalyanpur Paragna and Tehsil Roorkee District Haridwar.
Since petitioner wants possession over his agricultural holding, therefore, the relief, as claimed in the writ petition, can only be sought by filing a suit under Section 209 of U.P. Zamidari Abolition and Land Reforms Act, 1950.
In such view of the matter, the writ petition is dismissed with liberty to the petitioner to approach appropriate forum available under the law.