Amipal @ Dharampal And Another vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

By means of this writ petition, petitioners have sought the following reliefs:-

“a) issue a writ order in the nature of certiorari quashing/setting aside the impugned order dated 20.11.2021 (contained in Annexure no. 9 to this

writ petition)

b) issue a writ, order or direction in the nature of mandamus commanding the respondent authority to allot land to the petitioner no. 2 in Village

Fakkarhedi, Pargana & Tehsil Bhagwanpur, District Haridwar as per the proposal dated 07.04.2021 issued by Land Management Committee Tejjupur,

Pargana & Tehsil Bhagwanpur, Haridwar, District Haridwar (Annexure No. 4).

c) issue a writ, order or direction in the nature of mandamus commanding the respondent authority to give the possession of allotted land along with

Patta to the petitioner no. 1 as per order dated 08.06.2004 passed by the respondent no. 3 in Suit No. 05 ‘Land Management Committee Tejjupur

Vs. Ilam Chand & others’ in compliance of order dated 10.01.2020 passed by this Hon’ble Court in WPMS No. 3257/2018 (Annexure No.

3).â€​

After arguing for a while, learned counsel for the petitioners confines his prayer and submits that petitioners may be permitted to make

representation to District Magistrate, Haridwar, who may be directed to take decision in the matter at the earliest.

Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioners to make representation to District

Magistrate, Haridwar within two weeks from today. If such representation is made within the stipulated time, District Magistrate shall look into the

matter and pass appropriate order, in accordance with law, within ten weeks from the date of receipt of representation alongwith certified copy of this

order.

While taking decision, District Magistrate, Haridwar shall hear all stakeholders.