Smt. Jayanti Devi vs State of Uttarakhand and Others

B.S. Verma, J.—Heard Mr. Bhupendra Singh, Advocate for the Petitioner and Mr. N.P. Shah, Standing Counsel for the Respondents.

By means of this petition the Petitioner has sought a writ in the nature of mandamus commanding the Respondents to take necessary action immediately and allot the land to the Petitioner in the manner in which the other 8 war widows have been allotted the land.

The grievance of the Petitioner is that she is a senior citizen of about 70 years of age and is uneducated lady. Her husband named Sri Joga Singh was a Naib Subedar in Indian Army in 6the Kumaun Regiment. He took part in 1962 Indo-China war and sacrificed his life for the country on 15.11.1962. The Govt. of India and State Govt. formulated schemes regarding allotment of agricultural land to the war-widows of Indo-China war of 1962. Some land situated in village Phool Chaur, Tehsil Haldwani, District Nainital has been allotted to some war widows of Indio-China War of 1962. The Petitioner also sent application for allotment of land to her and also made representation Annexure No. 16, to the District Magistrate Nainital, but no action have been taken so far.

Learned Counsel for the Petitioner has submitted that Collector Nainital be directed to decide the representation Annexure No. 16 to the writ petition, filed by the Petitioner, at an early date. Prayer made is innocuous.

The Collector Nainital/Respondent No. 3 is directed to decide the representation of the Petitioner in accordance with law, preferably, within a period of eight weeks, from the date of production of certified copy of this order along with representation to be filed by the Petitioner.

With the above direction the writ petition is disposed of finally.