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Judgment
12 paragraphs · 209 wordsManoj Kumar Tiwari, J
According to the petitioners, they were granted lease of agricultural land under Government Grants Act, 1895. It is further contended by the
petitioners that subsequently, in the year 2016, they were granted Bhumdari Rights over the lease land pursuant to government policy and they are in
cultivatory possession of the said land.
Grievance of the petitioners is that some unscrupulous persons are interfering in their peaceful possession over the land in question. Consequently,
petitioners had moved an application under Section 41 of U.P. Land Revenue Act, 1901 for demarcation of the said land. Such application was moved
by the petitioners on 28.08.2019, however, no decision has been taken thereupon.
By means of this writ petition, petitioners have sought a direction to the Competent Authority to take decision on their demarcation application,
expeditiously.
Having regard to the fact that demarcation application was filed by the petitioners on 28.08.2019, which is said to be pending, the writ petition is
disposed of with direction to Assistant Collector Ist Class, Kotdwar to make every endeavour to decide the demarcation application filed by the
petitioner as early as possible, but not later than six months from the date of production of certified copy of this order.