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Judgment
5 paragraphs · 117 wordsManoj Kumar Tiwari, J
Petitioner has made a representation to District Magistrate, Almora on 01.04.2021, in which, he has made a prayer that his title be declared over the land, which is in his possession.
By means of this writ petition, petitioner has sought a direction to District Magistrate to take decision on the said representation.
Title over agricultural land can only be declared in a suit under Section 229-B of U.P. Zamindari & Land Reforms Act, 1950. Thus, the relief, claimed in the writ petition, cannot be granted to the petitioner.
Accordingly, the Writ Petition is dismissed with liberty to the petitioner to approach the competent Court for declaration of his title.