ARUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The delay of five days in preferring the Special Appeal is not opposed, and the delay is, therefore, condoned.

(2.) This Special Appeal is preferred against the order passed by the learned Single Judge in WPMS No.2880 of 2017. The petitioners claim that they are being forcibly evicted from the subject land which they claim to be in possession of.

(3.) The petitioners, on their own admission, are not the owners of the subject land which they claim to be in possession of. It is their case that the subject land belongs to the Irrigation Department of the Government of Uttarakhand.