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Judgment
6 paragraphs · 159 wordsManoj Kumar Gupta, CJ
The present writ petition has been filed ostensibly in Public Interest praying for issuing of a writ of mandamus commanding the respondents to take immediate action against the private respondents and remove the encroachments from the land/barren land, recorded as (Gohar Land), being Khasra No. 18/2 measuring 0.0410 hectare, Khasra No 18/1 measuring 0.0310 hectare, total measuring 0.0720 hectare & Khasra No. 73 measuring 0.0050 hectare (Khaad ke Gaddhe) of Village Ladpur Kalan, Tehsil Laksar, District Haridwar.
Under Section 112B of U.P.Z.A. & L.R. Act as applicable in the State of Uttarakhand, a detailed procedure is prescribed for dispossessing persons in illegal possession of the Gaon Sabha land.
Consequently, we are not inclined to undertake the factual enquiry in the present writ petition.
The writ petition is disposed of with liberty to the petitioner to avail the said remedy, if so advised.
Pending application, if any, also stands disposed of.