TELLU RAM Vs. GRAM SABHA MAUJA CHOODIYALA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against an order passed by the High Court of Uttarakhand at Nainital on 20/10/2016 whereby the writ petition was allowed and the orders dtd. 30/6/1997 and 18/7/2003 were set aside.

(3.) The appellant claims to be in possession of land for many years, which is said to be of cremation ground by the Panchayat. It is the case of the appellant that there are other alternative graveyards/cremation ground in the village, therefore, the land which is in possession of the appellant should be allotted to him being old occupant.