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Judgment
9 paragraphs · 133 wordsManoj Kumar Tiwari, J
According to the petitioners, they were allotted shops by Social Welfare Department under the Special Component Plan Scheme. Now, they want
ownership rights over the said shops.
Learned counsel for the petitioners has relied upon a Government Order dated 27.07.2016 issued by Secretary, Revenue Department, Government
of Uttarakhand.
A perusal of the said Government Order reveals that the State Government has taken policy decision to grant ownership right to the persons, who
were granted land on lease under the provisions of Government Grant Act, 1895. There is no such policy which provides grant of ownership rights
over the shops which were allotted under the Special Component Plan Scheme.
In such view of the matter, the writ petition is absolutely misconceived and the same is dismissed.