SHIV CHANDER LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) BY means of this writ petition, petitioners have sought a writ in the nature of mandamus directing and commanding the respondents to declare the village Ransali as revenue village, regularize their lagaan and also regularize their names in the revenue record of the allotted land.

(3.) ACCORDING to the petitioner, they are refugee from Punjab (now Pakistan) and were initially settled at Gangakhadar Colony, Hastinapur, District Meerut, U.P. Thereafter on account of floods and destructions caused to their allotted land they were migrated and were allotted land at Village Ransali, Tehsil Sitarganj, District Udham Singh Nagar in pursuance of the order of the Administrative Officer, Vide No. Memo -Nil/X -date 13.05.1961 and Memo No. 127 dated 01.01.1960. Since then they are living in the village Ransali, Tehsil Sitarganj.