Kalemata & Others vs District Magistrate Haridwar & Others

Pankaj Purohit, J

By means of this writ petition, petitioners have sought the indulgence of this court for issuance of a writ of mandamus commanding the respondents to get the measurement of the land of the petitioner i.e. Khasra No.511 admeasuring 1.1259 hectare situated Mauja Kishanpur, Jamalpur Pargana, Tehsil Roorkee, District Haridwar.

It is submitted by learned counsel for the petitioners that in the month of January, 2024, an application was moved by the petitioner to District Magistrate, Haridwar for the purpose of the measurement of the aforesaid land and an endorsement has been made by the District Magistrate, Haridwar to S.D.M. Roorkee, District Haridwar to get it done in accordance with the law. He also submits that when no action was taken on the aforesaid application of the petitioners, despite orders of the District Magistrate, Haridwar, another application on 05.09.2024, annexure-4 to the writ petition with the same prayer was moved and the said application was also endorsed to Tehsildar Roorkee as well as to Revenue Sub-Inspector to do the needful. But, till date, nothing has been done.

Learned counsel for the petitioner further submits that if a direction is issued to the respondents to expedite the commission of the aforesaid measurement of the land of the petitioners within stipulated time, the ends of justice would be met.

To this proposition, there is no objection from the side of learned State Counsel.

Accordingly, the writ petition is disposed of finally with a direction to the S.D.M. Roorkee, District Haridwar to immediately conduct the measurement of the Khasra No.511 admeasuring 1.1259 hectare of Khata No.383 of village Kishanpur Jamalpur Pargana, Tehsil Roorkee, District Haridwar within a period of three months from the date of production of certified copy of this order, provided the petitioners also cooperate with the respondent by depositing the deposit fee within a period of 15 days on demand.